Jharkhand High Court
Md. Mazhar Imam vs 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. 475 of 2008
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1. Md. Mazhar Imam.
2. Md. Azhar Imam.
3. Mobina Begam.
4. Mosharat Bano @ Mosharat Perween.
5. Saba Bano @ Saba Perween.
6. Reshma Bano @ Reshma Perween.
...Petitioners Versus
1. State of Jharkhand.
2. Poresh Nath Mitra. ..Opposite Parties
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Coram: HON'BLE MR JUSTICE RONGON MUKHOPADHYAY
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For the Petitioners : None
For the State : Mr. S.K. Srivastava, A.P.P.
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05/1.11.2018 No one appears on behalf of the petitioners. Mr. S.K. Srivastava, learned
A.P.P. is present.
Petitioners are aggrieved by the orders dated 29.1.2008/3.3.2008, passed by the learned Judicial Magistrate, 1st class, Giridih, by which application preferred by the petitioners under section 456 of the Code of Criminal Procedure has been rejected.
It appears that the judgement in the trial has already been delivered and therefore the learned trial court has rightly held that the application itself under section 456 of the Code of Criminal Procedure is not maintainable.
In the circumstances, I am not inclined to entertain this application, which is accordingly dismissed.
(Rongon Mukhopadhyay, J) Rakesh/-