Patna High Court - Orders
Mohammad Zafar Imam @ Zafar Imam vs The State Of Bihar on 27 January, 2026
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.4612 of 2024
Arising Out of PS. Case No.-904 Year-2023 Thana- GOPALGANJ COMPLAINT CASE
District- Gopalganj
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1. Mohammad Zafar Imam @ Zafar Imam, Son Of Late Mohammad Bakar
Resident Of Village - Firozpur, P.S. - Aandar, Distt. - Siwan (Bihar)
2. Munni Khatoon, W/O Late Mohammad Bakar Resident Of Village -
Firozpur, P.S. - Aandar, Distt. - Siwan (Bihar)
3. Mohammad Tunna @ Md. Aasif, S/O Late Mohammad Bakar Resident Of
Village - Firozpur, P.S. - Aandar, Distt. - Siwan (Bihar)
... ... Petitioner/s
Versus
1. The State of Bihar
2. Mohmtaj Khatoon, W/o Mohammad Zafar Imam @ Zafar Imam, R/o vill -
Firozpur, P.S. - Aandar, Distt. - Siwan (Bihar)
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Thakur Brajesh Singh, Advocate
For the Opposite Party/s : Ms. Pushpa Sinha, APP
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CORAM: HONOURABLE MR. JUSTICE SOURENDRA PANDEY
ORAL ORDER
2 27-01-2026Heard learned counsel for the petitioners and learned A.P.P. for the State.
2. The present application has been filed by the petitioners invoking the inherent jurisdiction of this Hon'ble Court for quashing the order dated 08.08.2023 passed by the learned Judicial Magistrate 1st Class, Gopalganj in connection with Complaint Case No.904 of 2023 by which cognizance for the offence under Section 498A of the Indian Penal Code has been taken against the petitioners.
Patna High Court CR. MISC. No.4612 of 2024(2) dt.27-01-2026 2/2
3. Learned counsel for the petitioners submits that the present complaint case has been filed by the opposite party no.2 with false and concocted story and he has referred to Annexure- P/3, which has been brought on record, which is a Khulanama, though the same was entered on 07.10.2023. It has been submitted that despite such Khulanama, the petitioners are being harassed in the present case.
4. In view of the aforesaid submissions, let notice be issued to the opposite party no. 2 through registered cover with A/D as well as ordinary process with present and correct address for which requisite etc. must be filed within one week.
5. Put up this case on 24.02.2026 after appearance of the opposite party no. 2 or on receipt of service of notice, whichever is earlier, at 02:15 P.M.
6. In the meantime, till the next date of hearing, the proceedings of Complaint Case No.904 of 2023 shall remain stayed.
(Sourendra Pandey, J) manoj/-
U T