Patna High Court - Orders
Isri Lal Sah vs The State Of Bihar on 16 January, 2015
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.1715 of 2015
Arising Out of PS.Case No. -212 Year- 2001 Thana -MINAPUR District- MUZAFFARPUR
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Isri Lal Sah
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Surya Kant Mishra
For the Opposite Party/s : Mr. S.N.Shukla (App)
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
2 16-01-2015The petitioner being husband of the victim is apprehending arrest in a case registered for the offences punishable under sections 304B/34 IPC.
The accusation is of killing the daughter of the informant within one year of marriage for non fulfillment of dowry demands.
On conclusion of investigation final form was submitted but the learned Chief Judicial Magistrate differing with the same vide order dated 30.7.2013 directed for further investigation.
In the circumstances, call for the clear carbon copy of the case diary of Minapur P.S. Case no. 212 of Patna High Court Cr.Misc. No.1715 of 2015 (2) dt.16-01-2015 2/2 2001 from the court of learned C.J.M., Muzaffarpur.
(Dinesh Kumar Singh, J) Anil/-
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