Md.Isha Nadaf @ Md. Isha Vs State Of Bihar
.... f the appellants submitted that entire proceeding leading to present appeal conducted by the trial court is without jurisdiction. Investigating Officer and Doctor of this case were not examined during trial which caused serious prejudice to the appellants. Impugned judgment is purely based on su ...
Patna High Court
Raj Govind Singh Vs State Of Bihar
.... ent of conviction and order of sentence passed by the trial court is bad in law. He further submitted that all the injuries sustained by the injured persons are simple in nature therefore, conviction u/s 307 of the I.P.C. should not be awarded. The trial court failed to appreciate that there was ...
Patna High Court
Yogendra Prasad Vs State Of Bihar
.... udge observing that claim raised by the appellant is not enforceable. Being aggrieved by the order of the learned Single Judge, the present LPA has been filed. 5. Learned counsel for the appellant has submitted that impugned order passed by the learned Single Judge is not justified and lega ...
Patna High Court
Sanjay Kumar Vs Shalini Kumari
.... ud Kumar who has also been examined on behalf of the respondent as AW-1 has stated that appellant was the husband and one son took birth out of the wedlock of appellant and respondent. AW-1 further stated that he is cousin of the respondent. He has also reiterated that appellant is posted as Head ...
Patna High Court
Sunil Kumar Vs State Of Bihar
.... t filed by the respondent nos. 3 and 4, as quoted hereinabove, it appears that the GPF amount of the petitioner has not yet been released due to the parent department of the petitioner namely, Rural Works Department, Bihar, Patna not making available the requisite documents for withdrawal of GPF ...
Patna High Court
Jitendra Yadav And Ors. Vs State Of Bihar
.... n 30.07.2008 and appellant no. 3 on 20.05.2009. The charges were framed against appellant nos. 1 & 2 on 10.02.2009 in the separate session record and charge against appellant no.3 was framed on 08.10.2009. As both the recorded were on same position. Therefore, both were amalgamated by order ...
Patna High Court
Ratan Kumar Vs State Of Bihar
.... uncil of the University, in turn, under the scheme of the Statute, is required to make a recommendation to the Senate of the University as to whether the application should be allowed with, or without, modifications on a permanent basis, or provisionally for a limited period or should be rejecte ...
Patna High Court
Ram Awadh Kishore Prasad Vs State Of Bihar
.... who had contested the election of Mukhiya and had lost to appellant/Ram Awadh Kishore Prasad. 12. It is very surprising that even though the deceased died in hospital and the post-mortem examination was conducted on his dead body, but neither the post-mortem report has been brought on reco ...
Patna High Court
Arvind Kumar Das @ Arvind Das Vs State Of Bihar
.... -examination, he has stated that the girl was unconscious when she was found. Further, he has stated that the victim girl was bleeding from the lower part of her body. 10. PW-5 Bela Devi has deposed in her examination-in-chief that Arvind Das took the victim girl from her lap saying her to ...
Patna High Court
Surendra Kumar Sharma @ Sonu Sharma Vs State Of Bihar
.... the charge-sheet that fraudulent and dishonest intention of the accused was from the very beginning of the transaction. It is also required to be noted that contract between M/s SPML Infra Limited and the Government was for supply and commissioning of the Nurang Hydel Power Project including th ...
Patna High Court
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!