Patna High Court - Orders
Serajuddin Miyan vs The State Of Bihar on 22 April, 2026
Author: Rajiv Roy
Bench: Rajiv Roy
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.8265 of 2026
Arising Out of PS. Case No.-2547 Year-2023 Thana- GOPALGANJ COMPLAINT CASE
District- Gopalganj
======================================================
Serajuddin Miyan S/O Mustafa Miya R/O Village- Ojha Charhi, P.O.-
Sonahula Gokhul, P.S.- Gopalpur, Distt.- Gopalganj, Bihar- 841503.
... ... Petitioner/s
Versus
1. The State of Bihar
2. Noorjahan Khatoon W/O Serajuddin Miyan, D/O Nathuni Mian R/O
Village- Barwa, P.O- Semariya, P.S- Kateya, Distt.- Gopalganj, Bihar-
841503.
... ... Opposite Party/s
======================================================
Appearance :
For the Petitioner/s : Mr. Akshay Ashish, Advocate
For the Opposite Party/s : Mr. Kumar Ranjit Ranjan, APP
======================================================
CORAM: HONOURABLE MR. JUSTICE RAJIV ROY
ORAL ORDER
3 22-04-2026Heard learned counsel for the petitioner, State and the informant.
2. The petitioner is apprehending his arrest in connection with Complaint Case No. 2547 of 2023 for the offence under Sections 498(A) of the Indian Penal Code and Section 3/4 of the Dowry Prohibition Act.
3. Since the informant has already appeared, with the consent of the parties, let the matter go before the Mediation Center where the couple will appear on 30.04.2026 and a report be submitted on 22.06.2026.
4. In the meantime, interim protection granted to the petitioner vide order dated 17.02.2026 shall continue. Patna High Court CR. MISC. No.8265 of 2026(3) dt.22-04-2026 2/2
5. The petitioner shall be paying Rs. 2,000/- as a conveyance charge to the lady on the day she will visit the Mediation Center.
6. List this case on 22.06.2026.
(Rajiv Roy, J) Adnan/-
U T