Patna High Court - Orders
Hari Challa vs The State Of Bihar on 3 January, 2025
Author: Jitendra Kumar
Bench: Jitendra Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL REVISION No.464 of 2019
Arising Out of PS. Case No.-5153 Year-2017 Thana- PATNA COMPLAINT CASE District-
Patna
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1. Hari Challa Son Of CVR Choudhary, Md. Aliens Developer Pvt. Ltd.,
Resident of Flat No. 910/911, Tej Block, My Home Nawadweepa
Apartments, Madhopur, P.S.- Madhavpur, Telangana-500081
2. Venkat Challa @ Venkata Prasana Challa, Son of CVR Choudhary, Joint
M.D. of Aliens Developers Pvt. Ltd. Resident of Flat No. 910/911, Tej
Block, My Home Nawadweepa Apartments, Madhopur, P.S.-
Madhavpur,District- Hyderabad-500081, Telangana, India.
3. Naveen Mypala, Son of Late Satya Prasad, Resident of Survey No. 384 and
385, Aliens Space Station, Village-Tellapur,, P.S.- Ramchandrapuram,
District- Sangareddy, Telangana, India.
... ... Petitioner/s
Versus
1. The State of Bihar
2. Dr. Ashok Shankar Singh, Son of Late Ramji Singh, Resident of Flat No.
206, Shaker Apartment, East Boring Canal Road, P.S.- Buddha Colony,
District- Patna-800001
... ... Respondent/s
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Appearance :
For the Petitioners : Mr. Gouranga Chatterjee, Advocate.
Mr. Nilanjan Chatterjee, Advocate
Mr. Ujjwal Raj, Advocate.
Mr. Sahil Kumar, Advocate.
Mr. Anirvan Choudhari, Advocate.
For the State : Mr. Shantanu Kumar, APP
For the O.P. No. 2 : Mr. Avinash Kumar Singh, Advocate.
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CORAM: HONOURABLE MR. JUSTICE JITENDRA KUMAR
ORAL ORDER
11 03-01-2025Learned counsel for the petitioner submits that the matter has been settled between the parties and, hence, he is seeking permission to withdraw the present petition. Patna High Court CR. REV. No.464 of 2019(11) dt.03-01-2025 2/2
2. Permission is accorded.
3. Accordingly, the present petition is dismissed as withdrawn.
(Jitendra Kumar, J) S.Ali/-
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