Patna High Court - Orders
Manish Raj vs The State Of Bihar on 3 March, 2025
Author: Prabhat Kumar Singh
Bench: Prabhat Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.7312 of 2025
Arising Out of PS. Case No.-1526 Year-2024 Thana- PURNIA COMPLAINT CASE District-
Purnia
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Manish Raj S/o Gopal Chand Sah @ Gopal Sah R/o vill - Hati Mandir
Madarghat, P.s. - Kasba, Distt.- Purnea
... ... Petitioner/s
Versus
1. The State of Bihar
2. Mrinmay Samanta S/o Sushant Samanta R/o vill - Arambag, P.s. - Arambag,
Distt.- Hoghly (W.B.)
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Ram Prawesh Kumar, Advocate
For the Opposite Party/s : Mrs. Rita Verma, A.P.P.
For the Informant : Mr. Rakesh Kumar Jha, Advocate
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CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
ORAL ORDER
2 03-03-2025Heard learned counsel for the parties.
2. Keeping in view the joint prayer of the parties for taking steps for reconciliation, the matter is referred to the Mediation Center, Patna High Court Legal Services Committee.
3. Petitioner and the opposite party No. 2 agree to appear before the Mediation Center by 24th March, 2025.
4. List the matter on receipt of the report of Mediation Center, Patna High Court Legal Services Committee.
5. Meanwhile, no coercive steps shall be taken against the petitioner in the aforementioned case.
(Prabhat Kumar Singh, J) Navya/-
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