Patna High Court - Orders
Sanjay Yadav vs The State Of Bihar on 29 August, 2024
Author: Satyavrat Verma
Bench: Satyavrat Verma
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.54089 of 2024
Arising Out of PS. Case No.-1 Year-2024 Thana- GOVERNMENT OFFICIAL COMP.
District- Buxar
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1. Sanjay Yadav son of Jayram Singh @ Jayram Yadav Village-Po- Chaugain
Ps- Murar Dist- Buxar
2. Shambhu Yadav @ Shambhu Prasad Singh son of Jayram Singh @ Jayram
Yadav At Po- Chaugain Ps- Murar Dist- Buxar
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Gopal Jha
For the Opposite Party/s : Mr. Umesh Lal Verma
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CORAM: HONOURABLE MR. JUSTICE SATYAVRAT VERMA
ORAL ORDER
2 29-08-20241. Heard the learned counsel for the petitioners and the learned APP for the State.
2. The petitioners apprehend their arrest in connection with Complaint Case No.01(O)/2024, registered for the offences punishable under Sections 22(1), 23(1), 23(3) and 25 of PC & PNDT Act, 1994.
3. The learned APP at the outset submits that the offences for which the instant F.I.R. has been instituted against the petitioners carries a punishment of less than 7 years. The said submission of the learned APP is not disputed by the learned counsel appearing on behalf of the petitioners. The learned counsel for the petitioners further submits that the Patna High Court CR. MISC. No.54089 of 2024(2) dt.29-08-2024 2/2 investigation in the case against the petitioners is still continuing but the petitioners have not been given the benefit of Section 41(A) Cr.P.C., on which, the learned APP submits that the case be disposed of in terms of the order dated 13.02.2024 in Cr. Misc. No.3536/2024 (Naushad Ansari vs. State of Bihar).
4. In view of the submission made by the learned APP the anticipatory bail application is disposed of in terms of the order dated 13.02.2024 in Cr. Misc. No.3536/2024 (Naushad Ansari vs. State of Bihar).
5. The petitioners would be at liberty to file a representation within a period of three weeks from today before the concerned Superintendent of Police of the district and the Investigating Officer of the case with a web copy of the order dated 13.02.2024 in Cr. Misc. No.3536/2024 (Naushad Ansari vs. State of Bihar) and the Superintendent of Police shall ensure that Investigating Officer of the case strictly adhere to the direction contained in the said order.
(Satyavrat Verma, J) amit/-
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