Patna High Court - Orders
Bhadrachalam Nakka & Ors vs State Of Bihar & Anr on 9 October, 2018
Author: Rajeev Ranjan Prasad
Bench: Rajeev Ranjan Prasad
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.37216 of 2018
Arising Out of PS.Case No. -3574 Year- 2017 Thana -PATNA COM PLAINT CASE District-
PATNA
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1. Bhadrachalam Nakka, S/o Late Gangiah Nakka,
2. Parvathi Nakka, W/o Bhardrachalam Nakka,
3. Sreedevi Rao W/o Shaswat Rao and D/o Bhadrachalam Nakka, All
Residents of Door No.-49-44, F-401, Sai Bharathi Residency,
Akkayyapalem , P.S.- Balayya Sastri Layout, District- Visakhapatnam-
530016, Andhra Pradesh.
.... .... Petitioner/s
Versus
1. The State of Bihar.
2. Akriti Srinivas W/o Srinivas Nakka and D/o Sri Sanjay Kumar Sinha,
R/o K- 117, 1st Floor, Hanuman Nagar, P.O.- Lohia Nagar, Kankarbagh,
P.S.- Patrakar Nagar, District- Patna.
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Anju Kumari @ Anju Narain
For the Opposite Party/s : Mr. Sri Uday Pratap Singh
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CORAM: HONOURABLE MR. JUSTICE RAJEEV RANJAN
PRASAD
ORAL ORDER
2 09-10-2018Since the learned counsel for the opposite party no.2 has already appeared on his own, let a copy of the present application be served upon him by Friday i.e. 12.10.2018.
List this case after Pooja Holidays under the heading 'For Admission.' In the meantime, the petitioners who are said to be the in-laws of the opposite party no.2, in respect thereof further proceeding in Complaint Case No.3574(C) of 2017 pending in the Patna High Court Cr.M isc. No.37216 of 2018 (2) dt.09-10-2018 2 court of learned Sub-Divisional Judicial Magistrate, Patna shall remain stayed.
(Rajeev Ranjan Prasad, J) Arvind/-
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