Patna High Court - Orders
Vikram Kumar Chaudhary @ Bikram ... vs The State Of Bihar on 6 May, 2026
Author: Partha Sarthy
Bench: Partha Sarthy
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.29238 of 2026
Arising Out of PS. Case No.-17 Year-2026 Thana- Banma Itahari District- Saharsa
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Vikram Kumar Chaudhary @ Bikram Chaudhary @ Ritesh Kumar Chaudhary
S/O Ramchandra Chaudhary R/O Lalpur, Ward no.- 05, P.S -Banma Itahari,
District - Saharsa
... ... Petitioner/s
Versus
1. The State of Bihar
2. xxxx W/O yyyy R/O Lalpur, Ward no.- 04, P.S -Banma Itahari, District -
Saharsa
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Satish Kumar Singh, Advocate
Mr. Dinesh Maharaj, Advocate
For the Opposite Party/s : Mr. Raj Ballabh Singh, APP
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CORAM: HONOURABLE MR. JUSTICE PARTHA SARTHY
ORAL ORDER
2 06-05-2026Issue notice to the opposite party no.2 through both ordinary process as well as registered post with A/D for which requisites shall be filed by the petitioner on or before 15.5.2026.
2. Call for legible photocopy of the case diary, the medical report as also statement of the victim recorded under section 183 B.N.S.S in connection with Banma Itahari P.S Case no.17 of 2026 from the Court of learned Additional Sessions Judge-VI-cum-Special Judge (POCSO), Saharsa.
3. Put up this case on 16.6.2026.
(Partha Sarthy, J) Shiv/-
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