Daya Nand Rishi Vs State Of Bihar
.... g an escape route from the criminal case lodged against P.W. 1 and others for the murder of the brother of the appellant. 15. According to P.W. 1, the police was informed. The police arrived at the P.O. and investigated the matter. This does not appear to be correct for the reason that the ...
Patna High Court
Jagarnath Yadav @ Mishraji Vs State Of Bihar
.... and tied his hands behind the back. Then, Prakash Yadav got him seated on the motorcycle and drove him away in the west direction. In the next morning, at about 05:00 am, Prakash Yadav called him on phone and told him that Baiju Yadav had been killed and his body was lying at the Pairgha Chowk. ...
Patna High Court
Neeraj Kumar Singh Vs Tesu Kumari
.... ng allowed. The witness further deposed that he saw Tesu Kumari in his village for the first time in the year 2006. Prior to marriage, Tesu Kumari had been staying in Bhagalpur whereas Neeraj Kumari Singh stayed in his village. Presently Tesu has been staying in Bhagalpur and she has not been st ...
Patna High Court
M/S Suraj Singh Vs State Of Bihar
.... artment, Works Division Virpur vide his Letter No. 111 dated 25.01.2024 also reported that the experience certificate enclosed by the petitioner with bid document was manipulated and wrong. The construction of RCC bridge over the site in question was incomplete as on 27.03.2022. The aforenoted i ...
Patna High Court
M/S Star Electricals Vs State Of Electricity Board
.... them down by their being associated with other words on the principle of their being ejusdem generis with the previous words enumerated”. If the object and scope of the statute are considered there would be no difficulty in holding that the relevant words of wide import have been deliberately use ...
Patna High Court
Dr. Vani Bhushan Vs State Of Bihar
.... e classes till Durga Puja vacation, hence Durga Puja vacation cannot be considered as their continuous services. There was break period from 29.05.2005 to 02.12.2005 and 03.05.2006 to 11.02.2007. The petitioners served the Law College on the order of Principal, Patna Law College. The Ad-hoc appo ...
Patna High Court
Bishnu Yadav @ Bishundev Yadav @ Bishnudeo Yadav Vs State Of Bihar
.... s such allegation absolutely doubtful. 22. Even otherwise, the deceased had known the family from before. She was married to Ranjeet who is the elder brother of the appellant. While remaining in the household as wife of Ranjeet, she would have known the ways of the family. Had there been an ...
Patna High Court
Pachiya Devi Vs State Of Bihar
.... l, 2011. There was a gap of about 8-9 hours. Almost all the witnesses had never seen the deceased conscious all the while. 47. Could she have made such a detailed statements speaking about her brothers-in-law, the partition in the family and regular disputes that she had with the appellants ...
Patna High Court
Mira Yadav @ Ram Rup Yadav Vs State Of Bihar
.... hief that his son (victim) had land dispute with the assembled co-villagers, but later on, in the cross-examination he stated that there was no enmity between him and appellant, Lallu Singh and accused Lalmuni Baitha. PW 2, PW 3 and PW 9 claimed themselves to be eye witnesses of the occurrence w ...
Patna High Court
Shila Devi Vs State Of Bihar
.... that Urmila Kumari was the daughter of his Sarhu. When he asked accused Shila Devi about Urmila Kumari she stated that the PW-2 should have no concern with Urmila Devi. Then he met Domi Mandal and Baijnath Mandal and found sign of murder. He went towards west and found dead body of Urmila buried ...
Patna High Court
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