Patna High Court - Orders
Anil Prakash & Ors. vs State Of Bihar & Anr on 9 May, 2014
Author: Vikash Jain
Bench: Vikash Jain
Patna High Court Cr.Misc. No.15395 of 2013 (2) dt.09-05-2014
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.15395 of 2013
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Anil Prakash & Ors.
.... .... Petitioner/s
Versus
State of Bihar & Anr
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Sarangdhar Jha, Advocate
For the Opposite Party/s : Mr. Ajay Kumar-2, APP
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CORAM: HONOURABLE MR. JUSTICE VIKASH JAIN
ORAL ORDER
2 09-05-2014It is submitted on behalf of the petitioners that the accusations contained in the complaint at best disclose a dispute of civil nature, more so in the background of T.S. No. 95 of 2008 having been filed related to same piece of land.
2. Issue notice to the OP No. 2 for which requisites etc., by Registered cover with A.D. as also by ordinary process must be filed within one week from today, failing which this petition shall stand rejected as against the concerned opposite party without further reference to the Bench.
3. Till service of notice or appearance of opposite party no. 2, , further proceedings of Complaint Case No. 629 of 2011 pending in the Court of learned J.M., Ist Class, Araria shall remain stayed.
4. List this matter after six weeks.
(Vikash Jain, J) P.K./-