Patna High Court - Orders
Jyoti Narayan Pandit & Ors. vs State Of Bihar & Anr on 21 May, 2015
Author: Mungeshwar Sahoo
Bench: Mungeshwar Sahoo
Patna High Court Cr.Misc. No.12070 of 2013 (10) dt.21-05-2015
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.12070 of 2013
Arising Out of PS.Case No. -3205 Year- 2011 Thana -VAISALI COMPLAINT CASE District-
VAISHALI
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1. Jyoti Narayan Pandit S/O Late Sukhdeo Pandit Resident Of Village-
Mahnar Kharjama Ward No. 4, P.S.- Mahnar, District- Vaishali
2. Md. Sahiullah @ Sahidullah S/O Rahmatullah Resident Of Mohalla-
Mahnar Kazi Bagh, P.S.- Mahnar, District- Vaishali
3. Abdul Majid S/O Late Rafique R/O Village- Sipahi Tola, P.S.- Mahnar,
District- Vaishali
4. Abdul Rashid Khan S/O Late Abdul Suhan Khan R/O Village- Sipahi
Tola, P.S.- Mahnar, District- Vaishali
5. Suresh Pandit S/O Jyoti Narayan Pandit R/O Mohalla- Mahnar Kharjama,
P.S.- Mahnar, District- Vaishali
.... .... Petitioner/s
Versus
1. The State Of Bihar
2. Abdul Rashid S/O Late Fida Hussain R/O Village- Mahnar Kaji Bagh,
P.S.- Mahnar, District- Vaishali
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.
For the Opposite Party/s : Mr. Shailendra Kumar-II(App)
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CORAM: HONOURABLE MR. JUSTICE MUNGESHWAR
SAHOO
ORAL ORDER
10 21-05-2015In spite of repeated calls, nobody appeared to press this criminal miscellaneous application.
Accordingly, it is dismissed.
(Mungeshwar Sahoo, J) Saurabh/-
U T