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Baleshwar Mahto @ Bindeshwar Mahto & Anr vs State Of Bihar & Anr on 26 March, 2015

Author: Anjana Prakash

Bench: Anjana Prakash

        Patna High Court Cr.Misc. No.52059 of 2014 (2) dt.26-03-2015




                            IN THE HIGH COURT OF JUDICATURE AT PATNA
                               Criminal Miscellaneous No. 52059 of 2014

                      Arising out of P.S. Case No. -1037 Year- 2013 Thana -PATNA
                                    COMPLAINT CASE District- PATNA
                     ===================================================
                     Baleshwar Mahto @ Bindeshwar Mahto & Anr
                                                               .... .... Petitioner/s
                                                  Versus
                     The State of Bihar & Anr
                                                          .... .... Opposite Party/s
                     ===================================================
                     Appearance :
                     For the Petitioner/s      : Mr. Satyendra Prasad, Adv.
                     For the Opposite Party/s : Dr. Indiwar Kumari (APP)
                     ===================================================
                     CORAM: HONOURABLE JUSTICE SMT. ANJANA PRAKASH
                     ORAL ORDER

02.    26.03.2015

Issue notice to Opposite Party No. 2, for which requisites etc. under registered cover with A/D as well as ordinary process must be filed within 10 days, failing which this application shall stand rejected without further reference to the Bench.

Notice through ordinary process shall go to the concerned Court to be served upon the Counsel appearing on behalf of the Opposite Party No. 2.

Rule is made returnable within six weeks.

(Anjana Prakash, J.) Vikash/-

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