Patna High Court - Orders
Sanjeev Kumar vs State Of Bihar & Anr on 1 September, 2017
Author: Arun Kumar
Bench: Arun Kumar
Patna High Court Cr.Misc. No.37927 of 2014 (6) dt.01-09-2017 1
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.37927 of 2014
Arising Out of PS.Case No. -143 Year- 2014 Thana -PATNA COMPLAINT CASE District-
PATNA
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Sanjeev Kumar son of Late Sital Prasad resident of Mohalla/Village -
Madhopur, Bakhtiarpur, Police Station - Bakhtiarpur, District - Patna.
.... .... Petitioner
Versus
1. The State of Bihar.
2. Sapna Kumari daughter of Baba @ Sudhir resident of village -
Hakikatpur, Ward No. - 8, P.S. - Bakhtiarpur, District - Patna.
.... .... Opposite Partyies
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Appearance :
For the Petitioner/s : Mr. Shailendra Kumar Jha
For the Opposite Party/s : Mr. U.L.Verma (App)
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CORAM: HONOURABLE MR. JUSTICE ARUN KUMAR
ORAL ORDER
6 01-09-2017Hear d l ear ned Counsel f or t he pet i t i oner as wel l as t he l ear ned Counsel appear i ng on behal f of Opposi t e Par t y No. 2.
The onl y accused of Compl ai nt Case No. 143 (C ) of 2014 has f i l ed t hi s appl i cat i on under Sect i on 482 of t he Code of Cr i mi nal Pr ocedur e, 1973 f or set t i ng asi de t he cogni zance or der as wel l as t he ent i r e cr i mi nal pr oceedi ng. The cour t has t aken cogni zance agai nst hi m under Sect i on 498A of t he I ndi an Penal Code.
Lear ned Counsel f or t he pet i t i oner submi t s t hat t he mar r i age of t he pet i t i oner wi t h t he compl ai nant (O.P. No. 2) was not sol emni zed. He was onl y her t ui t or and he has al so f i l ed a sui t bef or e t he Pr i nci pal Judge, Fami l y Cour t , Pat na under Sect i on 12 of t he Hi ndu Mar r i age Act , 1955 f or decl ar i ng t he mar r i age as nul l and voi d and t hat mat t er i s Patna High Court Cr.Misc. No.37927 of 2014 (6) dt.01-09-2017 2 st i l l pendi ng. Cont r ar y t o t hat , l ear ned Counsel appear i ng on behal f of Opposi t e par t y No. 2 submi t s t hat bot h wer e i n l ove r el at i onshi p and l at er on mar r i ed. Thi s f act i s al so appar ent f r om t he pl ai nt of t he sui t f i l ed by t he pet i t i oner f or decl ar i ng t he mar r i age as nul l and voi d and t hat t he mat t er i s st i l l subj udi ced bef or e t he compet ent cour t .
Havi ng consi der ed t he al l egat i ons l evel ed i n t he compl ai nt as wel l as t he mat er i al s comi ng dur i ng enqui r y i t i s not t hat al l egat i ons do not di scl ose t he of f ence under Sect i on 498A of t he I ndi an Penal Code so t her e i s no i l l egal i t y i n t he cogni zance or der .
Thi s appl i cat i on i s, accor di ngl y, di smi ssed.
(Arun Kumar, J.) Snkumar/-
U T