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Patna High Court - Orders

Lalan Singh vs The State Of Bihar Through Principal ... on 24 July, 2023

Author: Anil Kumar Sinha

Bench: Anil Kumar Sinha

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Criminal Writ Jurisdiction Case No.20 of 2022
                      Arising Out of PS. Case No.- Year-0 Thana- District-
     ======================================================
     LALAN SINGH Son of Raghunath Singh Resident of Village - Tenduni,
     Police Station- Bikramganj, District - Rohtas at Sasaram.

                                                                         ... ... Petitioner/s
                             Versus
1.   THE    STATE    OF    BIHAR    THROUGH       PRINCIPAL
     SECRETARY,DEPARTMENT OF HOME, GOVT. OF BIHAR BIhar
2.   The Director General of Police, Bihar, Patna. Bihar
3.   The District Magistrate, Rohtas at Sasaram. Bihar
4.   The Superintendent of Police, Rohtas at Sasaram. Bihar
5.   The Sub- Divisional officer, Bikramganj, Rohtas at Sasaram. Bihar
6.   The Circle officer, Bikramganj, Rohtas at Sasaram. Bihar
7.   The S.H.O., Bikramganj, Rohtas at Sasaram. Bihar
8.   Babban Singh Son of Late Mahadeo Singh Resident of Village - Jarlahi
     Mathia Mani, Police Station - Bikramganj, District - Rohtas at Sasaram.
9.   Vijay Singh Son of Babban Singh Resident of Village - Jarlahi Mathia Mani,
     Police Station - Bikramganj, District - Rohtas at Sasaram.
10. Ajit Son of Babban Singh Resident of Village - Jarlahi Mathia Mani, Police
    Station - Bikramganj, District - Rohtas at Sasaram.
11. Sujit Son of Babban Singh Resident of Village - Jarlahi Mathia Mani, Police
    Station - Bikramganj, District - Rohtas at Sasaram.
12. Shobhanath Singh @ Sunil Singh Son of Babban Singh Resident of Village -
    Jarlahi Mathia Mani, Police Station - Bikramganj, District - Rohtas at
    Sasaram.
13. Mahinder Singh Son of Late Gupteshwar Singh Resident of Village - Jarlahi
    Mathia Mani, Police Station - Bikramganj, District - Rohtas at Sasaram.
14. Vinay Singh Son of Mahinder Singh Resident of Village - Jarlahi Mathia
    Mani, Police Station - Bikramganj, District - Rohtas at Sasaram.
15. Vikash Singh Son of Mahinder Singh Resident of Village - Jarlahi Mathia
    Mani, Police Station - Bikramganj, District - Rohtas at Sasaram.
16. Surendra Singh Son of Late Ramayan Singh Resident of Village - Jarlahi
    Mathia Mani, Police Station - Bikramganj, District - Rohtas at Sasaram.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s    :        Mr.Raghunandan Kumar Singh
     For the Respondent/s    :        Mr.Md. Nadim Seraj
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE ANIL KUMAR SINHA
             Patna High Court CR. WJC No.20 of 2022(2) dt.24-07-2023
                                                        2/2




                                                     ORAL ORDER

2     24-07-2023

Learned Counsel for the petitioner is directed to remove the defects, as pointed out by the Stamp Reporter, within a period of two weeks from today, failing which this application shall stand dismissed without further reference to a Bench.

(Anil Kumar Sinha, J.) Prabhakar Anand/-

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