Patna High Court - Orders
Sarita Devi vs State Of Bihar & Anr on 30 January, 2017
Author: Sharan Singh
Bench: Sharan Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.16433 of 2016
Arising Out of PS.Case No. -451 Year- 2013 Thana -WAJIRGANJ District- GAYA
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1. Sarita Devi Wife of Mantu Kumar @ Mantoo Kumar, Daughter of Tulsi
Yadav, Resident of Village- Durbey, P.S.- Chandauti, District- Gaya at
present residing at Village- Tilesh, P.S.- Wazirganj, District- Gaya
.... .... Petitioner/s
Versus
1. The State of Bihar
2. Mantu Kumar @ Mantoo Kumar, Son of Late Kishun Yadav, Resident of
Village- Gaya at present posted as Fitter III, Sub Assembly, Turbo Shop
(Engine Division), Diesel Locomative Work Varanashi (Diesl Engine
Factory, Varanashi).
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Kundan Kumar
For the State : Mr. Kumar Ranjit Ranjan, APP
For O. P. No. 2 : Mr. Manish Kumar No. 2
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CORAM: HONOURABLE MR. JUSTICE CHAKRADHARI
SHARAN SINGH
ORAL ORDER
3 30-01-2017The Opposite Party No. 2 has entered appearance through her Counsel by way of vakalatnama.
As jointly requested, list this case, under the same heading, on 14th February, 2017.
In the mean while, the Opposite Party No. 2 shall be at liberty to ensure that there has been full compliance of the order of this Court, dated 20.03.2015, passed in Criminal Misc. No. 41636 of 2014.
Learned Counsel appearing on behalf of the petitioner has assured that he will supply to learned Patna High Court Cr.Misc. No.16433 of 2016 (3) dt.30-01-2017 2/2 Counsel for Opposite Party No. 2 the bank account number of the petitioner within a period of one week from today.
(Chakradhari Sharan Singh, J.) Prabhakar Anand/-
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