Patna High Court - Orders
Keshaw Mahto @ Keshaw Kumar Mahto vs The State Of Bihar on 20 September, 2022
Author: Arun Kumar Jha
Bench: Arun Kumar Jha
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.7747 of 2022
Arising Out of PS. Case No.-451 Year-2019 Thana- KAHALGAON District- Bhagalpur
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Keshaw Mahto @ Keshaw Kumar Mahto
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mrs.Vijaya Laxmi Srivastwa, Advocate
For the Opposite Party/s : Mrs.Usha Kumari 1, APP
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CORAM: HONOURABLE MR. JUSTICE ARUN KUMAR JHA
ORAL ORDER
2 20-09-2022Heard learned counsel for the petitioner and learned counsel for the State.
As prayed, learned counsel for the petitioner is permitted to implead the informant as opposite party no.2 in course of the day.
Issue notice to newly added opposite party no.2 under ordinary process as well as registered cover with acknowledgment due on requisites etc. being filed within two weeks, failing which this application shall stand rejected without further reference to a Bench.
For better appreciation of the case, call for the legible copy of the case diary in connection with Kahalgaon (Shivnarayanpur) P. S. Case No. 451 of 2019 from the court of learned Additional District and Sessions Judge-3rd-cum-Special Patna High Court CR. MISC. No.7747 of 2022(2) dt.20-09-2022 2/2 Judge, SC/ST Act, Bhagalpur, so as to reach this Court within four weeks.
List the matter on 17.11.2022.
(Arun Kumar Jha, J) V.K.Pandey/-
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