Patna High Court - Orders
Md. Shamsher @ Md. Shamser vs The State Of Bihar on 25 August, 2022
Author: Alok Kumar Pandey
Bench: Alok Kumar Pandey
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.85496 of 2019
Arising Out of PS. Case No.-254 Year-2017 Thana- LAKHISARAI District- Lakhisarai
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1. MD. SHAMSHER @ MD. SHAMSER Son of Md. Usman Resident of
Village - Balgudar, P.S.- Lakhisarai, Distt - Lakhisarai.
2. Md. Jamshed @ Mohammad Jahmshed Son of Md. Usman Resident of
Village - Balgudar, P.S.- Lakhisarai, Distt - Lakhisarai.
3. Md. Usman Son of Late Md. Ibrahim @ Ibrahim Resident of Village -
Balgudar, P.S.- Lakhisarai, Distt - Lakhisarai.
4. Md. Abdul Barik @ Md. Barik Son of Late Abdul Gafoor Resident of
Village - Balgudar, P.S.- Lakhisarai, Distt - Lakhisarai.
... ... Petitioner/s
Versus
1. THE STATE OF BIHAR Bihar
2. Md. Rustam Son of Md. Hashim Resident of Village - Balgudar, P.S.-
Lakhisarai, Distt - Lakhisarai.
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Shailesh Kumar
For the Opposite Party/s : Mr.Sanjay Kumar Singh
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CORAM: HONOURABLE MR. JUSTICE ALOK KUMAR PANDEY
ORAL ORDER
4 25-08-2022Heard learned counsel for the petitioners and learned APP for the State.
After some argument, learned counsel for the petitioners seeks permission to withdraw the present petition with liberty to raise the issue at appropriate forum. Patna High Court CR. MISC. No.85496 of 2019(4) dt.25-08-2022 2/2 With the aforesaid liberty, the petition is dismissed as withdrawn.
(Alok Kumar Pandey, J) shahzad/-
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