Citation : 2021 Latest Caselaw 1142 Patna
Judgement Date : 24 February, 2021
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.1131 of 2020
Arising out of
CRIMINAL MISCELLANEOUS No.7516 of 2015
Arising Out of PS. Case No.-443 Year-2014 Thana- LAKHISARAI District- Lakhisarai
======================================================
Dr. Anita Singh, aged about 42 years, Female, W/o Anant, resident of Village
- Upadhyay Lane, West Lohanipur, P.S.- Kadamkuan, District- Patna ... ... Petitioner/s
Versus
1. The State of Bihar
2. Usha Sharma, wife of Late Dr. Sharad Chandra, resident of Mohalla - Vatika Vidya Path Parishar, P.S.- Lakhisarai, District- Lakhisarai
... ... Opposite Party/s ====================================================== Appearance :
For the Petitioner/s : Mr. Prem Kumar, Advocate For the State : Mr. Sanjay Kumar, APP ====================================================== CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH ORAL JUDGMENT Date : 24-02-2021
Heard Mr. Prem Kumar, learned counsel for the
petitioner and Mr. Sanjay Kumar, learned Additional Public
Prosecutor (APP) for the State.
2. The present application has been filed seeking
recall of order dated 02.05.2019 passed in Cr. Misc. No.7516 of
2015 by which the application was dismissed for non-
prosecution.
3. Having heard learned counsel for the parties and
taking into account the averments made in the pleadings, the
application is allowed. Order dated 02.05.2019 passed in Cr.
Patna High Court CR. MISC. No.1131 of 2020 dt.24-02-2021
Misc. No.7516 of 2015 is recalled and the said case stands
restored to its original file and number.
(Ahsanuddin Amanullah, J)
J. Alam/-
AFR/NAFR U T
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