Patna High Court
Krishna Nand Dubey vs State Of Bihar on 13 May, 2010
Author: Rakesh Kumar
Bench: Rakesh Kumar
Criminal Miscellaneous No.31834 OF 1999
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In the matter of an application under Section
482 of the Code of Criminal Procedure, 1973.
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KRISHNA NAND DUBEY SON OF RAM PRASAN DUBEY,
RESIDENT OF VILLAGE RATANPUR, P.S. ARRAH,
(MOFFASIL), DISTRICT BHOJPUR (ARRAH).
... ... PETITIONER.
Versus
1. THE STATE OF BIHAR
2. RAJU RAM SON OF RAMJI RAM, RESIDENT OF VILLAGE
RATANPUR, P.S. ARA MUFASIL, DISTRICT BHOJPUR,
ARA.
... ... OPPOSITE PARTIES.
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For the Petitioner : M/S Manan Kumar Mishra, Sr.Adv.
Radha Mohan Pathak, Adv.
For the State : Mrs.Indu Bala Pandey, A.P.P.
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P R E S E N T
THE HON'BLE MR. JUSTICE RAKESH KUMAR
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Rakesh Kumar,J. After some argument, learned counsel for the petitioner seeks permission to withdraw this application with liberty to raise all the grounds, which have been taken in the present case at the stage of charge. Prayer is allowed.
2. Accordingly, the petition is dismissed as withdrawn with liberty as indicated above.
3. In this case, on 1.3.2000, while admitting, this Court had directed that pending disposal of this application, the prosecution of the petitioner under Sections 3, 5, 10 and 15 of Schedule Caste and Schedule Tribe (Prohibition of Atrocity)Act shall remain stayed.
4. In view of rejection of this petition, interim order of stay dated 1.3.2000 stands automatically vacated.
5. Let a copy of this order be sent to the court below forthwith.
( Rakesh Kumar,J.) PATNA HIGH COURT Dated 13.5.2010 N.A.F.R./N.H.