Patna High Court - Orders
Nitu Tripathy vs The State Of Bihar & Ors on 23 June, 2014
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Revision No.1183 of 2012
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Nitu Tripathy
.... .... Petitioner/s
Versus
1. The State Of Bihar,
2. Ravindra Tripathi,
3. Smt. Bimla Tripathi
.... .... Respondent/s
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
2 23-06-2014Heard learned counsel for the parties.
The present Criminal Revision application is directed against the part of the order dated 1.10.2012 passed by the learned Judicial Magistrate Ist Class, Ara in Complaint Case No. 1371C of 2012 whereby the O.P. Nos. 2 and 3 being parents of the husband of the complainant were discharged under section 203 Cr.P.C. though the process was directed to be issued after cognizance being taken for the offences punishable under section 498A IPC against the husband of the complainant Nagendra Narayan Tripathi.
It is submitted by learned counsel for the petitioner that the accusation against the O.P. Nos. 2 and 3 is specific in the complaint which has been supported by the complainant in her solemn affirmation and the enquiry witnesses in their statements.
Issue notice to O.P. Nos. 2 and 3 under ordinary process as well as by registered cover with A/d for which requisites etc. must be filed within two weeks failing which this application as against Patna High Court CR. REV. No.1183 of 2012 (2) dt.23-06-2014 2/2 O.P. Nos. 2 and 3 shall stand rejected without further reference to the bench.
(Dinesh Kumar Singh, J) Anil/-