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Rajesh Ranjan @ Pappu Yadav vs The State Of Bihar
2021 Latest Caselaw 5776 Patna

Citation : 2021 Latest Caselaw 5776 Patna
Judgement Date : 2 December, 2021

Patna High Court
Rajesh Ranjan @ Pappu Yadav vs The State Of Bihar on 2 December, 2021
     IN THE HIGH COURT OF JUDICATURE AT PATNA
             CRIMINAL MISCELLANEOUS No.33575 of 2021
    Arising Out of PS. Case No.-9 Year-1989 Thana- MURLIGANJ District- Madhepura
======================================================

Rajesh Ranjan @ Pappu Yadav, S/O Shri Chandra Narayan Yadav, R/o-

Village - Khurda, P.S. Kumarkhand, District- Madhepura.

... ... Petitioner/s Versus

The State of Bihar ... ... Opposite Party/s

====================================================== Appearance :

For the Petitioner/s : Mr. Awadhesh Kumar, Advocate

For the Opposite Party/s : Mr. Ajay Mishra, Advocate

======================================================

CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 02-12-2021

This petition is listed in terms of order dated

25.08.2021 passed by Hon'ble the Supreme Court in Writ

Petition (Civil) No.699 of 2016 titled as Ashwini Kumar

Upadhyay Vs. Union of India and Anr.

The petitioner has prayed for the following relief/s :-

"for grant of regular bail, on behalf of the petitioner above named, who is languishing in custody since 11.05.2021, in connection with Murliganj P.S. Case No. 09/1989 dated 29.01.1989 (Corresponding G.R. No. 68 of 1989 / CIS No. Patna High Court CR. MISC. No.33575 of 2021 dt.02-12-2021

1581/2015), being made an accused for offences registered under Sections 364/34 of the Indian Penal Code."

Learned counsel for the petitioner seeks permission to

withdraw the present petition.

Permission granted.

The present petition was filed seeking grant of bail

pending trial of an offence in relation to Police Case No.

09/1989 dated 29th of January, 1989 registered under Section

364/34 of the Indian Penal Code.

It is stated at the bar that the petitioner stands

acquitted in relation to the said offence. Hence, the petition has

become infructuous.

However, the petition reveals that there are 31 other

cases pending against the instant petitioner. Particulars whereof

are furnished in paragraph no.3 of the petition, which is

reproduced as under :-

Patna High Court CR. MISC. No.33575 of 2021 dt.02-12-2021

Patna High Court CR. MISC. No.33575 of 2021 dt.02-12-2021

Patna High Court CR. MISC. No.33575 of 2021 dt.02-12-2021

Registrar General of this Court shall call for a report

with regard to the status of these cases and have it placed on the

administrative side.

Needful be positively done within next three weeks.

Petition stands disposed of as not pressed.

(Sanjay Karol, CJ)

( S. Kumar, J) Sanjay/Ashwini AFR/NAFR CAV DATE Uploading Date 06.12.2021 Transmission Date

 
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