Patna High Court - Orders
Arshad Ali vs The State Of Bihar on 21 June, 2023
Author: Rajiv Roy
Bench: Rajiv Roy
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.36555 of 2023
Arising Out of PS. Case No.-306 Year-2013 Thana- CHOUTARWA District- West
Champaran
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ARSHAD ALI
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Vijay Kr Singh No. 1, Advocate
For the Opposite Party/s : Mr. Dr.Mrityunjaya Kr.Gautam, APP
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CORAM: HONOURABLE MR. JUSTICE RAJIV ROY
ORAL ORDER
2 21-06-2023Heard the parties.
The petitioner is in judicial custody in connection with Sessions Trial No.579 of 2014 arising out of Chautarwa P.S. Case No.306 of 2013 instituted under Sections 302 and 120B of the Indian Penal Code and 27 of the Arms Act lodged on 10.12.2013 by the informant, Iqbal Ahmed.
As per the allegation in the FIR, in the midnight of 09.12.2013, Arshad Ali (the petitioner herein), Bachcha Mian, Ashad Ali @ Laddan, Safi, Atiullah @ Sudan armed variously came to the courtyard of the house of the informant and Arshad Ali opened fire causing injuries to the informant's daughter, Roshan Ara @ Gudia, who finally succumbed to the said injuries. Marriage of the daughter of the informant was settled with Irfanullah who was the husband of the daughter of Arshad Ali, and marriage party was to arrive on 11.12.2013. To prevent Patna High Court CR. MISC. No.36555 of 2023(2) dt.21-06-2023 2/2 the same, the present killing took place.
Call for a report regarding the stage of the trial from the Court of learned Additional Sessions Judge -I, Bagha in connection with S.Tr. No. 579(B) of 2014 (arising out of Chautarwa P.S. Case No. 306 of 2013.
Put up this case after receipt of the report.
(Rajiv Roy, J) Jagdish/ Kiran-
U T