Kamlesh Kumar Rai Vs State Of Bihar
.... harpokhari railway station. Furthermore, PW-2 deposed that he stayed at police station for five hours and thereafter, went to Kathrai village and he returned to police station in the next morning. PW-1, who was accompanying PW-2 at the relevant time, did not state any fact to support the said sta ...
Patna High Court
Arun Ram Vs State Of Bihar
.... covered their faces. Further, it is stated that the fire is said to have been burning for half an hour before the start of the incident. 18. PW-9 Doctor Sunil Kumar Prasad is the Doctor, who was posted at F.M.T. Department, A.N.M.M.C. Gaya, had conducted the post mortem of Upendra Ram and ...
Patna High Court
Lalan Mishra Vs State Of Bihar
.... is witness has further stated that his brother Lalan Mishra was living at Buxar in Panch Mandir on rent. There were other tenants also in the Panch Mandir. He has stated that his son was studying in Public Children School, he cannot say whether his son had gone to school on the date of occurrenc ...
Patna High Court
Ranjit Kumar @ Guddu Vs State Of Bihar
.... nt of the investigation which ends with the formation of an opinion under Section 169 or 170 of the Cr.P.C., as the case may be. Thus, it is quite possible that more than one piece of information be given to the police officer Incharge of police station in respect of the same incident involving ...
Patna High Court
In The Goods Of Late Kusum Lata Verma Vs X
.... e same. Thereafter, she put her signature on the Will in his presence and in presence of the above-named persons. Thereafter, on the request of testatrix, late Kusum Lata Verma, this witness has put his signature as one of the attesting witness on the Will. This witness identified the Will and a ...
Patna High Court
Aruna Devi Vs State Of Bihar
.... oti Kumari and two others being the daughters of Kiran Kumari since deceased, challenging the legality and propriety of the judgement and order, dated 3rd of February, 2019, passed by the learned Additional Sessions Judge, 1st Court at Danapur in Criminal Appeal No. 206 of 2011, by which the lea ...
Patna High Court
Bablu Yadav @ Bablu Kumar Vs State Of Bihar
.... d vide order dated 24th August, 2018. The petitioner has been declared as juvenile and his age was assessed as 17 years 10 months and 21 days as on 17th October, 2017. Thereafter, the Board by virtue of the provision contained in Section 7(3) of the said Act transferred the case to the Children ...
Patna High Court
Mohan Prasad Keshari Vs Kundan Kumar Keshari
.... n part and it can only be rejected as a whole or not at all. On the same proposition, learned senior counsel further relied on the decision in the case of Biswanath Banik and Anr. Vs. Sulanga Bose and Ors. reported in AIR 2022 Supreme Court 1519. Mr. Arora also submitted that the aforesaid decisi ...
Patna High Court
State Of Bihar Vs Lal Babu Prasad
.... d. 9. Learned counsel for the plaintiffs further submitted that it is a settled principle of law that during pendency of the lis, the suit property should remain intact so that at the time of final adjudication, the party getting the decree can enjoy its fruits. Learned counsel further subm ...
Patna High Court
Sanjiv Prasad @ Tuntun Prasad Vs Jitendra Kumar
.... incorrect and unscientific. But the petitioner could not file any appeal against the impugned order dated 25.01.2017 unless final decree is drawn up on the requisite value of stamp. The petitioner reserves his right to prefer appeal against the final decree after its preparation. Learned counsel ...
Patna High Court
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