Rahil Ahmed Vs State Of Bihar
.... fore the appointment or simultaneously with it. A post is an employment, but every employment is not a post. A casual labourer is not the holder of a post. A post under the State means a post under the administrative control of the State. The State may create or abolish the post and may regulate ...
Patna High Court
Anupma Kumari Vs Prabhash Kumar
.... him to file the divorce petition. 6. In support of present matrimonial (divorce) petition, the respondent has adduced three witnesses in his support and they are A.W. 1:- Vikash Kumar, A.W. 2:-Someshwar Lal and A.W. 3:- Prabhash Kumar (respondent himself). Besides this the respondent relie ...
Patna High Court
Chhotka @ Gonga Paswan Vs State Of Bihar
.... e and all of whom fled way when he reached. He stayed at Bathan that night and went alone to the police station next day to inform. This witness further stated that Daroga Ji wrote down his statement and took his thumb impression. At another place he states that his son had gone to the police sta ...
Patna High Court
Nirmala Devi Vs Hira Lal Swarnkar
.... in Misc. Case No. 10 of 1986 has been held to be proper by a learned Single Judge of this Court in Civil Revision No. 206 of 2004, rather the learned Single Judge directed the learned executing court to continue with the execution case till its logical conclusion. Thus, the execution proceeding ...
Patna High Court
Banshidhar Singh @ Banshi Singh Vs State Of Bihar
.... mits that from a bare perusal of the evidence of P.W.1 and P.W.2 it appears that both the witnesses are belonging to same family and their evidence is not inconsistence and in view of the version of P.W.2 with regard to the location and situation of the house and sleeping position of P.W.1, the ...
Patna High Court
Vicky Kumar Vs State Of Bihar
.... ision of this Court in the case of Murli and Another v. State of Rajasthan reported in (2009) 9 SCC 41, held as under: “34. The contents of the panchnama are not the substantive evidence. The law is settled on that issue. What is substantive evidence is what has been stated by the panchas ...
Patna High Court
Vijita Mishra @ Vijita Kumari Vs State Of Bihar
.... llowing their prosecution in the absence of clear allegations against the in-laws would result in an abuse of the process of law. It was also noted that a criminal trial, leading to an eventual acquittal, would inflict severe scars upon the accused and such an exercise ought to be discouraged. ...
Patna High Court
Triveni Prasad Mandal Vs State Of Bihar
.... hree Judge Bench of this Court laid down the following principles of law:— “57. From the aforesaid decisions of this Court, right from the decision of the Privy Council in the case of Khawaja Nazir Ahmad (supra), the following principles of law emerge: i) Police has the statutory righ ...
Patna High Court
Manish Raj @ Mani Kumar @ Manish Kumar Vs State Of Bihar
.... his marriage with major girl (victim) and he is entitled to live with his wife. Learned counsel further submitted that as per birth certificate issued by the Registrar (Birth and Death), Nagar Parishad, Jehanabad, date of birth of victim is 14.08.2004. 5. Learned counsel for the State subm ...
Patna High Court
Gurudeo Sharan Tiwari Vs State Of Bihar
.... e same person earlier executed a Will in favour of other brothers of the petitioner as well and thereafter just 16 days prior to the death of the testator, this Will has come into existence. Learned counsel submits that nowhere in the amendment petition there is anything mentioned about the amen ...
Patna High Court
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