Patna High Court
Ghousia Sultana & Ors vs The State Of Bihar & Anr on 18 May, 2015
Author: Anjana Prakash
Bench: Anjana Prakash
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No. 21384 of 2012
Arising out of P.S. Case No. -186 Year- 2010 Thana -Rampur
District- GAYA
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Md. Khalid Akhtar S/o Late Akhtar Nabi Resident of Mohalla/
Holding No.-304/A, Gulzarbag, Main Road, Near State Bank of
India, Godda, P.S.- Godda, District- Godda (Jharkhand).
.... .... Petitioner/s
Versus
1. The State of Bihar.
2. Mahera Praveen D/o Nasim Akhtar Resident of Mohalla- Gewal
Bigha, P.S.- Rampur, District- Gaya (Bihar).
.... .... Opposite Party/s
with
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Criminal Miscellaneous No. 21479 of 2012
Arising out of P.S. Case No. -186 Year- 2010 Thana -Rampur
District- GAYA
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1. Ghousia Sultana W/o Late Akhtar Nabi R/o Mohalla / Holding
No. 304 / A, Gulzarbagh, Main Road, Near State Bak F India,
Godda, District - Godda ( Jharkhand ).
2. Md. Arfin Nabi S/o Late Akhtar Nabi R/o Mohalla / Holding No.
304 / A, Gulzarbagh, Main Road, Near State Bak F India, Godda,
District - Godda ( Jharkhand ).
3. Tanweer Mustafa S/o Gulam Mustafa R/o Holding No. 97,
Pirpaini Road, Hatia Chowk, Godda, P.S. Godda, District -
Godda ( Jharkhand ).
4. Sagufta W/o Tanweer Mustafa R/o Holding No. 97, Pirpaini
Road, Hatia Chowk, Godda, P.S. Godda, District - Godda
(Jharkhand).
5. Md. Faiz S/o Gulam Mujtaba R/o Holding No. 97, Pirpaini
Road, Hatia Chowk, Godda, P.S. Godda, District - Godda
(Jharkhand).
6. Shabana Naaj @ Munni W/o Md. Murtz R/o Holding No. 97,
Pirpaini Road, Hatia Chowk, Godda, P.S. Godda, District -
Godda ( Jharkhand).
7. Md. Mohsin S/o Late Habib R/o Mohalla - Marofganj, Gaya,
Near Dr. Mehra Inam, P.S. Civil Lines, In The Town And District -
Gaya (Bihar).
8. Md. Sunny @ Md. Hassan Tarique S/o Md. Mohsin R/o Mohalla -
Marofganj, Gaya, Near Dr. Mehra Inam, P.S. Civil Lines, In The
Town and District - Gaya (Bihar).
.... .... Petitioner/s
Versus
1. The State of Bihar.
2. Mahera Praveen D/o Nasim Akhtar R/o Mohalla - Gewal Bigha,
P.S. Rampur, District - Gaya (Bihar).
.... .... Opposite Party/s
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Appearance :
Patna High Court Cr.Misc. No.21384 of 2012 dt.18-05-2015 2
(In Cr.Misc. No. 21384 of 2012)
For the Petitioner/s : Mr. Harish Kumar, Adv.
For the Opposite Party/s : Mr. Mayanand Jha, APP.
(In Cr.Misc. No. 21479 of 2012)
For the Petitioner/s : Mr. Harish Kumar, Adv.
For the Opposite Party/s: Mr. P. Mehta, APP.
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CORAM: HONOURABLE JUSTICE SMT. ANJANA PRAKASH
ORAL JUDGMENT
Date: 18-05-2015
Certified copy of the order dated 12.05.2015
passed by the Sub-divisional Judicial Magistrate, Godda
in PCR 764 of 2010, Tr. No. 1609 of 2015 has been
produced in the light of the earlier agreement between the
parties to demonstrate that the aforesaid case has been
withdrawn.
In view of such compromise and in the interest
of parties, the further proceedings as against all the
accused persons including the order of cognizance dated
03.02.2012passed by the Chief Judicial Magistrate, Gaya in G.R. No. 3601 of 2010 arising out of Rampur P.S. Case No. 186 of 2010 (Tr. No. 1963 of 2012) is, hereby, set aside.
The Applications stand allowed. The Petitioner, Md. Khalid Akhtar is no longer required to deposit the amount of Rs. 1,500/- as directed earlier by this Court.
(Anjana Prakash, J.) Vikash/-
U T