Patna High Court - Orders
Ajay Kumar Dewedi vs The State Of Bihar on 26 November, 2019
Author: Anjana Mishra
Bench: Anjana Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.75454 of 2019
Arising Out of PS. Case No.-80 Year-2013 Thana- GOVERNMENT OFFICIAL COMP.
District- Siwan
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Ajay Kumar Dewedi
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Raj Kumar Mishra, Advocate
For the Opposite Party/s : Mr. Aditya Narayan Singh.1, A.P.P.
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CORAM: HONOURABLE JUSTICE SMT. ANJANA MISHRA
ORAL ORDER
2 26-11-2019Heard learned counsel for the petitioner and learned A.P.P. for the State.
The petitioner seeks to quash the Complaint Case No. C.II 80 of 2013 which has been filed in the Court of Chief Judicial Magistrate, Siwan by the Civil Surgeon cum Chief Medical Officer, Siwan namely Dr. Chandra Sekhar Kumar under Section 23 read with Section 25 of of PC and PNDT Act and has been pending before the learned S.D.M. Siwan vide Trial No. 1709 of 2019.
Issue notice to the Opposite Party No. 2 by ordinary post as well as registered post with A/D for which requisites etc. must be filed within one week from today.
Put up after service of notice or appearance whichever is earlier.
(Anjana Mishra, J) uma/-
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