Patna High Court - Orders
Samir Chandra Suman @ Sameer Chandra ... vs The State Of Bihar on 11 March, 2026
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.39414 of 2022
Arising Out of PS. Case No.-75 Year-2022 Thana- PHENHARA District- East Champaran
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1. SAMIR CHANDRA SUMAN @ SAMEER CHANDRA SUMAN S/O
HARENDRA PRASAD SINHA Resident of Village- Phenhara Purvi Tola,
P.S.- Phenhara, District- East Champaran.
2. VINITA CHANDRA SUMAN W/O SAMIR CHANDRA SUMAN @
SAMEER CHANDRA SUMAN Resident of Village- Phenhara Purvi Tola,
P.S.- Phenhara, District- East Champaran.
... ... Petitioner/s
Versus
1. The State of Bihar BIHAR
2. KRISHNA RAM S/O LATE RAMSHISH RAM Resident of Village- Phen-
hara, P.S.- Phenhara, District- East Champaran
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Aishwarya Shankar, Advocate
For the State : Mr.Sadanand Paswan, A.P.P.
For the O.P. No. 2 : Mr. Mukesh Kumar Suman, Advocate
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CORAM: HONOURABLE MR. JUSTICE ANSUL
ORAL ORDER
4 11-03-2026Learned counsel for the petitioners seeks permission to withdraw this application with liberty to file a fresh petition.
2. Permission is accordingly.
3. Accordingly, the present application is dismissed as withdrawn with liberty to file a fresh petition.
(Ansul, J) amitkr/-
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