Patna High Court - Orders
Dr. Rudra Nand Mishra & Anr vs State Of Bihar & Anr on 16 December, 2015
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.55759 of 2015
Arising Out of PS.Case No. -9955 Year- 2014 Thana -MADHUBANI COMPLAINT CASE District-
MADHUBANI
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1. Dr. Rudra Nand Mishra Son of Late Vachaspati Mishra
2. Rina Mishra Wife of Dr. Rudra Nand Mishra Both resident of Patliputra
Medical College, P.S. Saraidhela, District - Dhanbad
.... .... Petitioner/s
Versus
1. The State of Bihar
2. Manoj Kumar Jha Son of Sri Ram Sunder Jha resident of Mohalla -
Suratganj Ward No. 17, P.S. Town, District - Madhubani
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Md.Imteyaz Ahmad
For the Opposite Party/s : Mr. Surendra Kumar(App)
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
SINGH
ORAL ORDER
2 16-12-2015Heard learned counsels for the petitioners and the State.
The petitioners are apprehending arrest in a complaint case wherein process has been directed to be issued after cognizance being taken under section 420 of the Indian Penal Code.
The prosecution case is that the informant being a doctor received an extortion call through mobile.
It is submitted by the learned counsel for the petitioners that the FIR was lodged against unknown but name of the petitioner sprang up during investigation and even assuming Patna High Court Cr.Misc. No.55759 of 2015 (2) dt.16-12-2015 2/2 the accusation no offence under section 387 IPC is made out. Petitioner is a block teacher.
The aforesaid facts constitute ground for consideration of the prayer for regular bail of the petitioner by the learned court below in case the petitioner surrenders within six weeks from today in connection with Complaint Case No. 9955 of 2014 pending in the court of learned CJM, Madhubani.
This application is disposed of with the aforesaid observation/direction.
(Dinesh Kumar Singh, J) Anil/-
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