Patna High Court - Orders
Ramjivan Singh @ Ramjeevan Singh vs The State Of Bihar on 9 May, 2024
Author: Satyavrat Verma
Bench: Satyavrat Verma
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL APPEAL (SJ) No.1388 of 2024
Arising Out of PS. Case No.-459 Year-2023 Thana- BIKRAM District- Patna
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Ramjivan Singh @ Ramjeevan Singh S/o Gudari Singh R/o village Dadupur,
P.S. - Bikram, Distt. - Patna
... ... Appellant/s
Versus
1. The State of Bihar
2. Arti Devi W/o Vijay Paswan R/o vill - Dadupur, P.S. - Bikram, Distt. - Patna
... ... Respondent/s
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Appearance :
For the Appellant/s : Mr. Narendra Kumar Singh, Advocate
For the Respondent/s : Mr. Sadanand Paswan, Spl.P.P.
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CORAM: HONOURABLE MR. JUSTICE SATYAVRAT VERMA
ORAL ORDER
3 09-05-20241. Heard learned counsel for the appellant and Mr. Sadanand Paswan learned Special Public Prosecutor for the State.
2. Issue notice to the respondent no. 2, both under registered cover with A/D as well as ordinary process, for which requisites etc. must be filed on or before 13.05.2024, failing which the memo of appeal shall stand rejected against all the respondents without further reference to the Bench.
3. Put up this case on 07.08.2024.
4. There shall be no coercive action against the appellant, in connection with A.B.P. No. 503 of 2024 arising out of Bikram P.S. Case No. 459 of 2023 pending in the Court of learned Exclusive Special Judge, SC/ST (POA) Act, Patna/Successor Court, till the matter is finally adjudicated and Patna High Court CR. APP (SJ) No.1388 of 2024(3) dt.09-05-2024 2/2 disposed of by this Court as it has been submitted by the learned counsel for the appellant that from perusal of the allegation as alleged in the FIR, it would manifest that no specific allegation of assault is alleged against the appellant and informant is not an eyewitness to the occurrence.
(Satyavrat Verma, J) Kundan/-
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