Patna High Court - Orders
Shobha Devi & Anr. vs The State Of Bihar on 26 September, 2014
Author: Amaresh Kumar Lal
Bench: Amaresh Kumar Lal
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.26324 of 2014
Arising Out of PS.Case No. -51 Year- 2014 Thana -AKBARPUR District- NAWADA
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1. Shobha Devi , wife of Anuj Chaudhary
2. Anuj Chaudhary
Both residents of village - Pachaukhi, P.S. Akbarpur, Distt. - Nawada
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Sheo Kumar Prasad, Advocate
For the Opposite Party/s : Mr. Subhash Chandra Mishra (A.P.P.)
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CORAM: HONOURABLE MR. JUSTICE AMARESH KUMAR LAL
ORAL ORDER
2 26-09-2014The learned counsel for the petitioners submits that petitioner no.2 has been arrested and as such, his application has become infructuous. His prayer is dismissed as infructuous.
Heard the learned counsel for the petitioners and the learned counsel for the State.
The petitioner no.1 apprehends his arrest in Akbarpur P.S. Case No. 51/2014 registered for the offence punishable under Section 420 of the Indian Penal Code.
It is submitted that the petitioner no. 1 has no criminal antecedent.
This application stands disposed of with a liberty to the petitioner no. 1 to move before the learned Chief Judicial Magistrate, Nawada/ court concerned who will pass the order in view of the direction given by the Hon'ble Supreme Court in the case of Arnesh Kumar vs. State of Bihar & Anr., reported in 2014(3) PLJR 314 (SC).
(Amaresh Kumar Lal, J) V.K. Pandey/-
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