Patna High Court - Orders
Rakesh Jaiswal vs The State Of Bihar on 3 February, 2015
Author: Amaresh Kumar Lal
Bench: Amaresh Kumar Lal
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.32543 of 2014
Arising Out of PS.Case No. -137 Year- 2013 Thana -NAUHATTA District- SAHARSA
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Rakesh Jaiswal Son of Mahendra Choudhary, resident of Tiwari Tola,
Saharsa, P.S. and District - Saharsa
.... .... Petitioner
Versus
The State of Bihar
.... .... Opposite Party
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Appearance :
For the Petitioner/s : Mr. Sunil Kumar Singh, Adv.
For the Opposite Party/s : Mr. Narendra Kumar Singh, APP
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CORAM: HONOURABLE MR. JUSTICE AMARESH KUMAR LAL
ORAL ORDER
2 03-02-2015Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the State.
The petitioner apprehends his arrest in a case for the offence punishable under Sections 403, 406, 420, 422, 323 and 379 of the Indian Penal Code.
It is submitted that the petitioner has no criminal antecedent.
This petition stands disposed of with a liberty to the petitioner to move before the learned Chief Judicial Magistrate, Saharsa in Nawhatta P. S. Case No. 137 of 2013 who will pass order in view of the direction given by the Hon'ble Supreme Court in the case of Arnesh Kumar vs. Patna High Court Cr.Misc. No.32543 of 2014 (2) dt.03-02-2015 2/2 State of Bihar & Anr., reported in 2014(3) PLJR 314 (SC) on the same day.
(Amaresh Kumar Lal, J) Kanchan/-
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