Patna High Court - Orders
Basmati Devi vs The State Of Bihar on 17 April, 2017
Author: Prabhat Kumar Jha
Bench: Prabhat Kumar Jha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.15219 of 2017
Arising Out of PS.Case No. -128 Year- 2016 Thana -SANGRAMPUR District- MUNGER
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Basmati Devi
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Satyam Shivam Sundaram, Adv.
For the Opposite Party/s : Mr. Binod Kumar, APP
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CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR
JHA
ORAL ORDER
2 17-04-2017Heard both sides.
The petitioner is mother-in-law of the deceased. The marriage of the deceased with the son of the petitioner was solemnized in the year 2012. After four years of marriage, the deceased died.
Call for the legible photo/carbon copy of the case diary of Sangrampur P.S. Case No. 128/2016 from the Court of Additional Chief Judicial Magistrate II, Munger.
Put up after receipt of the same. In the meantime, petitioner shall not be arrested.
(Prabhat Kumar Jha, J.) Vinita/-
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