Kapildev Prasad Vs State Of Bihar.
.... wherein such power should be exercised. (1) Where the allegations made in the first information report or the complaint, even if they are taken at their face value and accepted in their entirety do not prima facie constitute any offence or make out a case against the accused. (2) Wher ...
Patna High Court
Bhaiya Ram @ Ram Prasad Vs State Of Bihar
.... ry closely related, have also supported the prosecution case. The very fact that no information was provided to P.W. 9 or her family members about the death of the deceased and without awaiting their arrival, the dead-body was cremated stealthily confirms that the deceased did not die a natural ...
Patna High Court
Udan Thakur Vs State Of Bihar
.... e appellant stabbed the deceased and ran away. According to PW-3, one Sunil Singh had informed PW-5 about the occurrence. He is very specific in his statement that the deceased was not taken to any Doctor or hospital as by the time people had arrived at the P.O., he was already dead. 17. A ...
Patna High Court
State Of Bihar Vs Arun Kumar Dubey
.... and without considering it, the Disciplinary Authority proceeded to pass the impugned order. 14. On being aggrieved by the order of penalty, the writ-petitioner though preferred review by way of an appeal, but the same met with similar conclusion and was rejected without any deliberation on ...
Patna High Court
Prakash Kewat Vs State Of Bihar
.... ellant has been framed. 24. In order to buttress this contention, Mr. Singh has drawn the attention of this Court to the fact that the occurrence took place sometimes at 7:30 P.M. on 04.10.2015. The inquest report was prepared at about 7:10 in the morning of 05.10.2015. The postmortem exami ...
Patna High Court
Ram Ekbal Rai Vs Rajendra Prasad
.... d or voidable and the court may in its discretion so adjudge it and order it to be delivered or cancelled. 17. In the present case, the plaintiff never prayed for cancellation of the registered sale deed dated 10.01.1996 or 30.12.1987. The evidence of PW-9, the trial court has recorded that ...
Patna High Court
Karu Kumar @ Kari Paswan Vs State Of Bihar
.... arned Advocate for the petitioner at the time of hearing of the case has placed reliance on an unreported judgement passed by a Coordinate Bench of this Court in Cr.WJC No. 130 of 2017, delivered on 12th of December, 2022, in the case of Usha Sharma Vs. State of Bihar and Ors. The Court under sim ...
Patna High Court
Prinsu Kumar Vs State Of Bihar
.... t is contended on behalf of the petitioner that the respondents did not apply for arbitration for resolving the dispute relating to non-payment of loan amount. Thus, the respondents failed to comply with the provisions of the contract/Hire Purchase Agreement executed between the parties. In supp ...
Patna High Court
Shubhendra Nath Thakur Vs State Of Bihar
.... s not released the requisite fund. 7. Mr. S.K. Ranjan, learned AC to GP-17 representing the State Government submits that the State Government did not release the requite fund to the University authorities because the University authorities did not submit any requisition to the State Govern ...
Patna High Court
Mahesh Prasad Vs State Of Bihar
.... that the report dated 02-07-2013 (Annexure -7) has been obtained in connivance of the concerned officials and the same was manipulated. The Secretary of the earlier Managing Committee was the own sister-in-law of the petitioner. The writ application is not maintainable in view of the judgment o ...
Patna High Court
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