Dina Nath Prasad Vs Jay Prakash Singh
.... counsel also relies on a decision of this Court in the case Shri Santosh Kumar Singh Vs. State of Bihar & Ors. reported in 2012 (3) PLJR 120 to stress the point that the power under Section 152 of the Code could extend to correction of clerical error in compromise petition even at the instan ...
Patna High Court
Kanchan Jha Vs State Of Bihar
.... 13. Let a copy of this judgment be sent to learned Trial Court, immediately. CRIMINAL MISCELLANEOUS No. 4642 of 2016 1. Heard learned counsel for the petitioner and learned counsel for the respondents. 2. The present quashing petition has been preferred to quash the order date ...
Patna High Court
Vijay Sharma Vs State Of Bihar
.... yan of Dhanji Singh with the inquest report was received by post in Piro police station only on 08.05.2004. On 06.05.2004, when PW-8 returned his village, on information gathered by police, the S.I. from Piro police station came at about 11:00 P.M. and recorded the fardbeyan of PW-8. Learned APP ...
Patna High Court
Uday Yadav Vs State Of Bihar
.... and namely, Manohar Sao (PW-8) came to home, no other person was with them. It was stated that immediately after one to two minutes her husband and Gautam went away, and after ten minutes, she came near to library (place of occurrence), where she did met with five persons, who were co-villagers ...
Patna High Court
Pankaj Kumar Pandey Vs State Of Bihar
.... ts/Pankaj Kumar Pandey and Lal Babu Yadav went towards the garden side, when two persons who had masked themselves came and blind-folded the victim. He was taken to some destination. He sensed that he had been brought to a sugarcane field. On the next day, appellants/Lal Babu Yadav and Pankaj Kum ...
Patna High Court
Dinesh Prasad Vs State Of Bihar
.... on. He fully corroborated the prosecution case. 11. P.W. 7 Dr. Rajiv Raman has proved the injury report of the injured (P.W. 6). He opined that injury number 1 is grevious in nature and injury number 2 is simple in nature. 12. P.W. 8 Anil Kumar is formal witness who has proved the form ...
Patna High Court
M/S Balaji Enterprises Vs State Of Bihar
.... ional Committee is further required to record its reasons for selecting the mining lease in the patta land. Various details are required to be given in the annexures appended to the said policy. 13. It is further to be noted that Appendix X of the Notification dated 15-1-2016, issued by MoE ...
Patna High Court
State Of Bihar Vs Pranav Kant Babban
.... ty for grant of ACP scales .—(1) Every government servant who, after a regular satisfactory service for a minimum period of 10 years, if the minimum period is not otherwise prescribed to be different than 10 years either in these Rules or by the Government for any class or categories of governme ...
Patna High Court
Rakesh Ram Vs State OF Bihar
.... ugh he was present during the marriage ceremony at his house, but he never saw Sangita calling his daughter. He had not stated before the police that when his daughter was on the roof-top, Sangita had called her at 11 o’clock in the night. 31. If his deposition is to be believed, many perso ...
Patna High Court
Sonu Kumar Gupta Vs State OF Bihar
.... son to whom she talked was standing near the gate of the block with a motorcycle covering his face with a towel and victim told Reshmi that she was going with her maternal uncle's son and went with him. 26. PW-16 Vinod Kumar Singh is the Investigating Officer of this case, who has stated i ...
Patna High Court
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