Patna High Court - Orders
Amit Kumar Alias Munna Panjiyar & Ors. vs The State Of Bihar & Anr. on 29 March, 2012
Author: Shivaji Pandey
Bench: Shivaji Pandey
Patna High Court Cr.Misc. No.5192 of 2011 (2) dt.29-03-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.5192 of 2011
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Amit Kumar Alias Munna Panjiyar & Ors.
.... .... Petitioner/s
Versus
The State Of Bihar & Anr.
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.
For the Opposite Party/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE SHIVAJI PANDEY
ORAL ORDER
2 29-03-2012Heard learned counsel for the petitioner and the State.
In this case, petitioners are challenging the order dated 3rd December 2010 in Complaint Case No.88 of 2006 whereby the application for discharge of the petitioners has been rejected.
Learned counsel submits that the allegation made in the complaint that the alleged girl was kidnapped is completely a false story, whereas the fact is that the girl has been married with Amit Kumar @ Munna Panjiar (Petitioner no.1) and they are living together and from that wedlock, there is one child also.
Issue notice to the O.P.No.2 under registered cover with A.D. as well as through ordinary process for which requisites etc. must be filed within one week, failing which this application shall stand rejected without further reference to a Bench.
In the mean time, further proceeding in S.Tr.No. 663 Patna High Court Cr.Misc. No.5192 of 2011 (2) dt.29-03-2012 of 2009, arising out of Complaint Case No. 88 of 2006 pending in the court of 1st Addl. Sessions Judge, Samastipur shall remain stayed.
Jay/- (Shivaji Pandey, J)