Abid Mian vs The State Of Bihar & Ors on 4 September, 2012

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Patna High Court - Orders

Abid Mian vs The State Of Bihar & Ors on 4 September, 2012

Bench: Birendra Prasad Verma

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                    Criminal Revision No.1061 of 2008
                 ======================================================
                 Abid Mian S/O Safiullah Mian, resident of village- Semrahiya, P.S.
                 Ghorasahan, District East Champaran, Motihari.
                                                                    .... .... Petitioner/s
                                                  Versus
                 1. The State Of Bihar
                 2. Mina Shakila Khatoon W/O Abid Mian, D/O Abdul Rahim Mian.
                 3. Jamil Akhtar Mian S/O Abid Mian.
                 4. Rabina Khatoon D/O Abid Mian.
                 5. Shami Akhtar S/O Abid Mian,
                    All resident of village- Semrahiya, P.S. Ghorasahan, District East
                    Champaran, Motihari., at present Laxamipur Laukhan, P.S. Ghorasahan,
                    District East Champaran, Motihari.

                                                               .... .... Opp. Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s : Mr. Dhurendra Kumar, Adv.
                 For the Respondent/s  : Mr. D. Mehta, APP

                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE BIRENDRA PRASAD VERMA
                 ORAL ORDER

4   04-09-2012

A supplementary affidavit has been filed on behalf of the petitioner during the course of hearing of the case stating therein that the dispute between the petitioner and the opposite party no.2 has finally been resolved with the intervention of the well wishers. It has also been stated that the opposite party no.2 has filed a petition before the learned Principal Judge, Family Court, East Champaran at Motihari stating therein that the entire dispute between the petitioner and the opposite party no.2 has been settled on payment of lump sum amount of maintenance.

In view of aforesaid developments, Mr. Dhurendra Kumar, learned counsel appearing on behalf of the petitioner, seeks permission to withdraw this application.

Permission is accorded.

The application stands disposed of as withdrawn. It is expected that if the dispute has been amicably 2 Patna High Court CR. REV. No.1061 of 2008 (4) dt.04-09-2012 2/2 resolved between the petitioner and the Opposite party no.2 and if any such petition has been filed before the learned Principal Judge, Family Court, East Champaran at Motihari, the same shall be heard and disposed of expeditiously in accordance with law, after hearing all concerned and after being satisfied about the bonafide of the petition filed on behalf of the Opposite parties.

(Birendra Prasad Verma, J) BTiwary/-

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Patna High Court - Orders