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Patna High Court - Orders

Sarojani Devi And Ors. vs State Of Bihar And Anr on 31 August, 2023

Author: Satyavrat Verma

Bench: Satyavrat Verma

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.52667 of 2015
                 Arising Out of PS. Case No.-88 Year-2013 Thana- MUNGER COMPLAINT CASE District-
                                                         Munger
                 ======================================================
           1.     Sarojani Devi and Ors. W/o Ragho Ram
           2.    Ram Pyari Devi @ Pyari Devi W/o Thakur Ram
           3.    Thakur Ram S/o Late Aandhi Ram
           4.    Bhola Ram S/o Late Aandhi Ram All residents of Village - Mirjachak,
                 Lagma, P.S. Dharhara, District - Munger.

                                                                              ... ... Petitioner/s
                                                     Versus
           1.    State Of Bihar and Anr
           2.    Chhote Lal Ram S/o Late Dwarika Ram Resident of Village - Mirjachak,
                 Lagma, P.S. Dharhara, District - Munger.

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :     Mr. Alok Kumar Jha
                 For the Opposite Party/s :     Mr. Parmanand Kumar App
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE SATYAVRAT VERMA
                                       ORAL ORDER

2   31-08-2023

Heard learned counsel for the petitioners, learned counsel for the informant and learned A.P.P. for the State.

The learned counsel for the informant at the outset submits that the informant does not intend to pursue with the case any further as a compromise has been entered and as such, informant will have no issue in the event, if the order dated 20.06.2023, passed by Smt. Sulekha Jha, the learned Judicial Magistrate - 1st Class, Munger in Complaint Case No. 88(C) of 2013 whereby cognizance under Sections 147, 341, 323, 447, 379 and 149 of the Indian Penal Code is quashed. Patna High Court CR. MISC. No.52667 of 2015(2) dt.31-08-2023 2/2 Considering the submissions made by the learned counsel for the informant the order dated 20.06.2013, passed by Smt. Sulekha Jha, the learned Judicial Magistrate - 1st Class, Munger in Complaint Case No. 88(C) of 2013 whereby cognizance under Sections 147, 341, 323, 447, 379 and 149 of the Indian Penal Code stands quashed.

(Satyavrat Verma, J) gauravkr/-

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