Patna High Court - Orders
Birendra Sah @ Birendra Prasad @ Naklesh ... vs The State Of Bihar on 3 October, 2024
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.68439 of 2024
Arising Out of PS. Case No.-312 Year-2024 Thana- BIKRAMGANJ District- Rohtas
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1. Birendra Sah @ Birendra Prasad @ Naklesh Sah S/o Harendra Sah Resident
of Vill- Dhawan, P.S Bikramganj, District- Rohtas
2. Munna Sah Son of Harendra Sah Resident of Vill- Dhawan, P.S Bikramganj,
District- Rohtas
3. Ravindra Sah Son of Bahadur Sah Resident of Vill- Dhawan, P.S
Bikramganj, District- Rohtas
4. Pappu Sah Son of Bahadur Sah Resident of Vill- Dhawan, P.S Bikramganj,
District- Rohtas
5. Sonu Sah Son of Bahadur Sah Resident of Vill- Dhawan, P.S Bikramganj,
District- Rohtas
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Brij Bihari Tiwary, Advocate
For the Opposite Party/s : Mr. Shantanu Kumar, APP
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CORAM: HONOURABLE MR. JUSTICE RUDRA PRAKASH
MISHRA
ORAL ORDER
2 03-10-2024Heard learned counsel for the petitioners and learned APP for the State.
2. Learned counsel for the petitioners also submits that there is case and counter case between the parties.
3. Call for clear and legible carbon/xerox copy of the case diary along with injury report from the Court of learned ACJM Bikramganj, Rohtas, in connection with Bikramganj P.S. Case No. 312 of 2024.
4. The matter be listed after receipt of the same or on Patna High Court CR. MISC. No.68439 of 2024(2) dt.03-10-2024 2/2 18.11.2024, whichever is earlier.
5. In the meantime, no coercive steps shall be taken against the petitioners in connection with Bikramganj P.S. Case No. 312 of 2024 pending in the Court of Learned ACJM Bikramganj, Rohtas.
(Rudra Prakash Mishra, J) Rajorshi/-
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