Rinku Devi @ Rinku Kumari Vs Santosh Kumar
.... rily served upon the appellant-wife or not and the Family Court has jumped to the conclusion that format of the publication is required and it is not clear from the order sheet itself how the publication has been made. 9. Further Order 5 of the Civil Procedure Code (hereinafter referred to ...
Patna High Court
Parmatma Yadav @ Lahwar Vs State Of Bihar
.... een projected by the prosecution. 17. The evidence of the appellant (P.W. 5) further confirms that there is a possibility of his not having seen the occurrence. In his cross-examination, he has stated that when he reached the P.O., he found his father lying on his back and the place was fu ...
Patna High Court
Dharamveer @ Dharo Manjhi Vs State Of Bihar
.... at he had sexually abused the girl and, as per his description, the girl was found. 11.1. In his cross-examination, he has stated that when he woke up at 06:00 in the morning, he saw that the villagers had caught hold of and interrogating Dharamveer. Further, he has stated that he had come ...
Patna High Court
Sanjeev Kumar And Ors Vs State Of Bihar
.... Ranjan the, prima facie, case for theft is made out against petitioners and co-accused persons and as such impugned order of cognizance cannot be said bad in eyes of law. 7. It would also be apposite to reproduce the paragraph no. 102 of the Bhajan Lal Case (supra), which reads as under: ...
Patna High Court
Uttam Kumar @ Uttam Vs State Of Bihar
.... rcycles and snatched away the Bank Passbook, Aadhar Card etc. She raised hue and cry, but the miscreants pressed her mouth and drove away from the place at a high speed. Thereafter, the miscreants confined her in a room for two days. Subsequently, Naushad and Uttam Kumar took her to Jamui Police ...
Patna High Court
Bhola Giri Vs State Of Bihar
.... ight to hold that the assets found in the possession of the appellant were disproportionate to his known sources of income so as to justify the raising of the presumption under Sub-section (3) of Section 5. We are of the view that, on the facts of the present case the High Court as well as the Sp ...
Patna High Court
Md Niyaz Ahmad Vs State Of Bihar
.... ed 21.11.2023 in Excise Appeal No. 156 of 2023. Learned counsel further submitted that seized vehicle i.e. Maruti Suzuki-Zen was registered on 03.08.2007 bearing Registration No. BRIAF-7537 in the name of the petitioner. He further submitted that vehicle in question was purchased by the petitione ...
Patna High Court
Munna Singh @ Ajay Sharma Vs State Of Bihar
.... paramount consideration before the Board being the welfare of the society at large. The Board shall not ordinarily decline a premature release of a prisoner merely on the ground that the police have not recommended his/her release. The Board shall take into account the circumstances in which th ...
Patna High Court
Anita Sinha Vs Vijaya Singh
.... and at the option of the parties shall fix the date of appearance before such forum or authority and in the event of the parties opting to any one of the modes of settlement directions be issued to appear on the date, time and venue fixed and the parties shall so appear before such authority/for ...
Patna High Court
Suman Kumar Pandey @ Suman Pandey Vs State Of Bihar
.... here 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) Where the allegations in the first informant report and ...
Patna High Court
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