Maharaj Bahadur Mrigendra Pratap ... vs The State Of Bihar
2021 Latest Caselaw 574 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                  CRIMINAL MISCELLANEOUS No. 38221 of 2019
                               Arising out of
                  CRIMINAL MISCELLANEOUS No. 7070 of 2015
       Arising Out of Hathwa Case No.-1630 Year-2012 Thana- HATHWA District- Gopalganj
     ======================================================

1. Maharaj Bahadur Mrigendra Pratap Sahi, aged about 67 years, Male, Son of Late Maharaj Bahadur Gopeshwer Prasad Sahi, Resident of Village + Post +PS- Hathwa in the District of Gopalganj.

2. Rani Poonam Sahi, Female, aged about 65 years, Wife of Maharaj Bahadur Mrigendra Pratap Sahi, Resident of Village + Post + PS- Hathwa in the District of Gopalganj

... ... Petitioner/s Versus

1. The State of Bihar through Circle Officer Hathwa, District- Gopalganj.

2. Amit Prasad, Son of Shri Sheonath Prasad, Resident of Village- Rattan Chauk PS- Hathwa, District- Gopalganj.

3. Ajay Rai, Son of Shri Akhileshwar Rai, Resident of Village- Pachara, PS-

Siwan Muffasil, District- Siwan.

4. Rameshwar Prasad, Son of Late Ganesh Prasad, Resident of Village-

Manichepur, PS- Hathwa, District- Gopalganj.

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

For the Petitioner/s : Mr. Anjani Kumar Mishra, Advocate For the State : Mr. Jagdhar Prasad, APP ====================================================== CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH ORAL JUDGMENT Date : 02-02-2021

Heard Mr. Anjani Kumar Mishra, learned counsel for the

petitioners and Mr. Jagdhar Prasad, learned APP for the State.

2. The present application has been filed for recall of the

order dated 15.04.2019 by which Cr. Misc. No. 7070 of 2015 was

dismissed due to non-appearance of learned counsel for the

petitioners.

Patna High Court CR. MISC. No.38221 of 2019 dt.02-02-2021

3. Learned counsel for the petitioners submitted that on

15.04.2019, he met with an accident and could not appear leading

to dismissal of the case.

4. Having considered the facts and circumstances of the

case and submissions of learned counsel for the parties, the Court

finds that sufficient cause has been shown for non-appearance of

learned counsel for the petitioners on 15.04.2019, due to which Cr.

Misc. No. 7070 of 2015, stood dismissed.

5. In view thereof, the application is allowed. The order

dated 15.04.2019 passed in Cr. Misc. No. 7070 of 2015, is recalled

and the case stands restored to its original file and number.

(Ahsanuddin Amanullah, J.)

Anand Kr.

AFR/NAFR U T