Patna High Court - Orders
Radha Kisun Singh @ Others vs The State Of Bihar on 30 August, 2012
Author: Anjana Prakash
Bench: Anjana Prakash
Patna High Court Cr.Misc. No.19977 of 2012 (2) dt.30-08-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No. 19977 of 2012
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Radha Kisun Singh @ Others
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE JUSTICE SMT. ANJANA PRAKASH
ORAL ORDER
02. 30.08.2012It has been submitted on behalf of the Petitioners that two criminal cases have been filed by the parties and an attempt should be made to settle the dispute between them so that there is no further escalation of badblood between them.
Issue notice to the opposite party no. 2 to show cause as to why this application be not admitted/disposed off at the stage of admission itself, for which requisites etc. under registered cover with A/D as well as ordinary process must be filed within 10 days, failing which this application shall stand rejected without further reference to the Bench.
Rule is made returnable within one month.
(Anjana Prakash, J.) Vikash/-