Jharkhand High Court
Dr. Deepak Kumar Bagaria vs The State Of Jharkhand on 1 November, 2018
Author: Rongon Mukhopadhyay
Bench: Rongon Mukhopadhyay
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. M.P. No. 451 of 2008
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1. Dr. Deepak Kumar Bagaria.
2. Rajendra Kumar Bagaria. ...Petitioners Versus
1. The State of Jharkhand.
2. Raghubir Patel. ...Opposite Parties
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Coram: HON'BLE MR JUSTICE RONGON MUKHOPADHYAY
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For the Petitioners : Mr. Vishal Kumar, Advocate
: Mr. Sunil Kumar, Advocate
For the State : A.P.P.
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04/1.11.2018 Heard the parties.
This application is directed against the order dated 7.3.2008, passed by the learned Judicial Magistrate, Seraikella in Chandil P.S. Case No. 127 of 2006, by which cognizance has been taken for the offence under sections 364, 364A, 120B/34 of the Indian Penal Code.
From the FIR, it appears that the informant was kidnapped, for which Chandil P.S. Case No. 127 of 2006 was instituted. Investigation resulted in submission of chargesheet and thereafter cognizance was taken vide order dated 7.3.2008. Learned counsel for the petitioners is unable to state as to the stage of the trial. Prima facie, there appears to be an allegation made out against the petitioners. In such circumstances, therefore, I am not inclined to entertain this application, which is accordingly disposed of with a liberty to the petitioners to raise all their points at appropriate stage, if in case the trial is still pending.
(Rongon Mukhopadhyay, J) Rakesh/-