Citation : 2021 Latest Caselaw 900 Patna
Judgement Date : 17 February, 2021
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No. 74482 of 2019
Arising out of
CRIMINAL REVISION No. 265 of 2018
Arising Out of CR Case No.-224 Year-2012 Thana- DARBHANGA COMPLAINT CASE
District- Darbhanga
======================================================
1. Anand Mishra, aged about 67 years, Male, Son of Late Nokho Mishra @ Nokhe Mishra, Resident of Village - Harinagar, PS- Kusheshwar Asthan, District- Darbhanga.
2. Bimal Chandra Khan, aged about 60 years, Male, Son of Late Ram Swarup Khan, Resident of Village - Aaso, PS- Kusheshwar Asthan, District- Darbhanga.
3. Smt. Moti Devi, aged about 57 years Female, Wife of Sri Bimal Chandra Khan Resident of Village - Aaso, PS- Kusheshwar Asthan, District- Darbhanga.
4. Awadhesh Kumar Jha, aged about 42 years Male, Son of Sri Baidhya Nath Jha, Resident of Village - Bangerhatta, PS- Singhiya, District- Samastipur, Presently PTA MANREGA, Block-Kusheshwar Asthan (West), District- Darbhanga.
5. Viswanath Rai @ Viswanath Prasad Rai, aged about 55 years Male, Son of Sri Ramashish Rai, the then Junior Engineer MANREGA, Block- Kusheshwar Asthan (West), PS- Kusheshwar Asthan, District - Darbhanga at present Posted as Junior Engineer MANREGA, Block-Keoti Runway, District- Darbhanga.
6. Bablu Kumar, aged about 46 years Male, Son of Sri Paras Nath Singh, then Block Project Officer MANREGA, Block-Kusheshwar Asthan (West), PS- Kusheshwar Asthan, District- Darbhanga, at present posted as Programme Officer, Block-Darbhanga (Sadar), District- Darbhanga.
7. Nimesh Kumar, aged about 40 years Male, Son of Sri Baidhya Nath Paswan, then Panchayat Rojgar Sevak, Gram Panchayat Raj Harinagar, PS- Kusheshwar Asthan, District- Darbhanga, at present residing at Niketan Chak, P.S.- Sampatchak, District- Patna.
... ... Petitioner/s Versus
1. The State of Bihar
2. Gunanand Jha, aged about 63 years Male, Son of Late Brij Kishore Jha, Resident of Village - Harinagar, PS- Kusheshwar Asthan, District- Darbhanga.
... ... Opposite Party/s ====================================================== Appearance :
For the Petitioner/s : Mr. Anil Kashyap, Advocate For the State : Mr. Surendra Kumar, APP ====================================================== CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH ORAL JUDGMENT Date : 17-02-2021 Patna High Court CR. MISC. No.74482 of 2019 dt.17-02-2021
Heard Mr. Anil Kashyap, learned counsel for the
petitioners and Mr. Surendra Kumar, learned Additional Public
Prosecutor (APP) for the State.
2. The present application has been filed seeking recall
of order dated 14.10.2019 passed in Cr. Revision No. 265 of 2018,
which was dismissed due to non-appearance.
3. Having considered the facts and circumstances of the
case and submissions of learned counsel for the parties, the
application is allowed.
4. Order dated 14.10.2019 passed in Cr. Revision No.
265 of 2018 is recalled and the said case stands restored to its
original file and number.
(Ahsanuddin Amanullah, J.)
Anand Kr.
AFR/NAFR U T
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