Manish Kumar vs The State Of Bihar And Ors on 8 July, 2022

[Cites 2, Cited by 0]

Patna High Court - Orders

Manish Kumar vs The State Of Bihar And Ors on 8 July, 2022

Bench: Rajeev Ranjan Prasad

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                      (FROM RESIDENTIAL OFFICE VIA VIDEO APPLICATION)
                              CRIMINAL REVISION No.908 of 2018
                                 Arising Out of PS. Case No.- Year-1111 Thana- District-
                 ======================================================
                 Manish Kumar, son of Late Prahalad Pandit, resident of Mohalla - Kripanath
                 Singh Road, (Kumhar Gali), P.S. - Sultanganj, District - Bhagalpur. At
                 present posted at Jamalpur Railway Workshop, Jamalpur, P.S. - Jamalpur,
                 District - Munger.
                                                                                 ... ... Petitioner
                                                    Versus
                 1. The State of Bihar
                 2. Punam Kumari, W/o Manish Kumar, D/o - Surendra Pandit, Resident of
                 village - Vishnupur, Ward No. 42, P.S. - Nagar, District - Begusarai.
                 3. Shanbi Kumari, D/o Manish Kumar, under guardianship of her mother
                 Punam Kumari, resident of village - Vishnupur, Ward No. 42, P.S. - Nagar,
                 District - Begusarai.
                                                                             ... ... Respondents
                 ======================================================
                 Appearance :
                 For the Petitioner/s    :         Mr.Sunil Prasad, Advocate
                 For the Respondent/s    :         Mr.Sri Nagendra Prasad, APP
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE RAJEEV RANJAN PRASAD
                                       ORAL ORDER

4   08-07-2022

This revision application has been filed against an interim order. In view of the Hon'ble Division Bench judgment of this court in the case of Md. Akil Ahmad Vs. The State of Bihar & Ors. reported in 2016 (4) PLJR 968; a revision application is not maintainable against the interim order.

Learned counsel for the petitioner seeks permission to convert this application in an application under Article 227 of the Constitution of India.

Let the stamp reporting be done within three weeks from today. Thereafter, learned counsel for the petitioner shall remove the defects and the matter will be listed before an Patna High Court CR. REV. No.908 of 2018(4) dt.08-07-2022 2/2 appropriate Bench as per roster.

So far as this revision application is concerned, it will be treated as disposed off.

(Rajeev Ranjan Prasad, J.) Rajeev/-

U T Note: The ordersheet duly signed has been attached with the record. However, in view of the present arrangements, during Pandemic period all concerned shall act on the basis of the copy of the order uploaded on the High Court website under the heading 'Judicial Orders Passed During The Pandemic Period'.

Unlock Advanced Research with PRISMAI

Patna High Court - Orders