Pradeep Kumar @ Pradeep Kumar ... vs The State Of Bihar
2021 Latest Caselaw 1141 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                  CRIMINAL MISCELLANEOUS No.27089 of 2019
                               Arising out of
                  CRIMINAL MISCELLANEOUS No.13621 of 2014
      Arising Out of PS. Case No.-99 Year-2005 Thana- BHABHUA District- Kaimur (Bhabua)
     ======================================================

Pradeep Kumar @ Pradeep Kumar Singh, aged about 49 years, Gender-Male, son of Kripa Narayan Singh, Resident of Village- Sarangpur, Police Station- Bhabua, District- Kaimur (Bhabhua).

... ... Petitioner/s

Versus

1. The State of Bihar

2. Sri S. K. Pandey, son of not known, Branch Manager, Bihar State Financial Corporation, Branch- Sasaram, District- Rohtas.

3. The Managing Director, Bihar State Financial Corporation, Bihar, Patna.

... ... Opposite Party/s ====================================================== Appearance :

For the Petitioner/s : Mr. Kumar Sunil, Advocate For the State : Mr. Atul Chandra, APP ====================================================== CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH ORAL JUDGMENT Date : 24-02-2021

Heard Mr. Kumar Sunil, learned counsel for the

petitioner and Mr. Atul Chandra, learned Additional Public

Prosecutor (APP) for the State.

2. The present application has been filed seeking

recall of order dated 22.02.2019 passed in Cr. Misc. No. 13621

of 2014 by which the application was dismissed due to non-

appearance on behalf of the petitioner.

3. Having considered the facts and circumstances of

the case and submissions of learned counsel for the parties as

well as averments made in the pleadings, the application is Patna High Court CR. MISC. No.27089 of 2019 dt.24-02-2021

allowed. Order dated 22.02.2019 passed in Cr. Misc. No. 13621

of 2014 is recalled and the said case stands restored to its

original file and number.

(Ahsanuddin Amanullah, J)

J. Alam/-

AFR/NAFR U T