Patna High Court - Orders
Md. Akhtar Ansari @ Akhtar Ali And Ors vs State Of Bihar And Anr on 5 November, 2020
Author: Ashutosh Kumar
Bench: Ashutosh Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.31795 of 2016
Arising Out of PS. Case No.-110 Year-2012 Thana- SARAI District- Vaishali
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1. Md. Akhtar Ansari @ Akhtar Ali and Ors
2. Md. Anwar Ansari
3. Md. Saddam Ansari. All sons of Md Jamil Ansari.
4. Md Jamil Ansari son of Suleman Ansari.
5. Kuraisa Khatoon wife of Md Jamil Ansari.
6. Md. Rahmat Ansari @ Md Rahmat Ali son of Md. Asim Ansari.
7. Md. Sagir Ansari son of Gulam Rasul @ Md. Samir Ansari All are Resident
of Village Sampur Shyampur Bairo P.S. Sarai, District Vaishali.
... ... Petitioner/s
Versus
1. State Of Bihar and Anr Raushan Khatoon
2. Raushan Khatoon daughter of Khalil Ansari, resident of Village Sampur
Shyampur Bairo, P.S. Sarai District Vaishali.
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.
For the Opposite Party/s : Mr. Rajendra Prasad Nat, APP
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CORAM: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR
ORAL ORDER
3 05-11-2020Nobody appears on behalf of the petitioners.
This is an application seeking quashing of the FIR of Sarai P.S. Case No. 110 of 2012 dated 11.06.2012 instituted for the offences under Sections 498(A) and 376 of the Indian Penal Code.
Issue notice to opposite party no. 2 under registered cover with A/D as well as ordinary process, Patna High Court CR. MISC. No.31795 of 2016(3) dt.05-11-2020 2/2 subject to steps being taken by the petitioners within a period of eight weeks from today, returnable on 27.01.2021.
Re-notify on 27th of January, 2021.
(Ashutosh Kumar, J) krishna/-
U T