Patna High Court - Orders
Ashraf Ali vs State Of Bihar & Anr on 25 July, 2014
Author: Ashutosh Kumar
Bench: Ashutosh Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.46375 of 2012
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Ashraf Ali
.... .... Petitioner/s
Versus
State of Bihar & Anr
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR
ORAL ORDER
2 25-07-2014Heard learned counsel for the petitioner.
The petitioner seeks quashing of the order dated 31st July, 2012 passed by the learned Judicial Magistrate, Ist Class, Patna in Kankarbagh P.S. Case No. 463 of 2011 whereby the prayer for release of certain articles namely, A.T.M. Card, Passport etc. has been refused.
It appears that a case was lodged vide Kankarbagh P.S. Case No. 463 of 2011 under Sections 419, 420, 467, 468, 471 and 120B of the Indian Penal Code in which the articles which are sought to be released in favour of the petitioner has been seized.
Learned counsel for the petitioner submits that he is a student of Polytechnic and because of some confusion with respect to his identity, the petitioner was made accused in this case.
Patna High Court Cr.Misc. No.46375 of 2012 (2) dt.25-07-20142/2
Issue notice to Opposite Party No. 2 under ordinary process as well as registered cover with A.D. for which requisites etc. must be filed within a period of two weeks failing which this application as against Opposite Party No. 2 shall stand dismissed without further reference to the Bench.
Also call for the carbon copy of the case diary from the Court of Judicial Magistrate, Ist Class, Patna in connection with Kankarbagh P.S. Case No. 463 of 2011.
Put up this case after service of notice and also on receipt of the case diary.
(Ashutosh Kumar, J) Jagdish/-
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