Patna High Court - Orders
Gauri Shankar Singh @ Gauri Shankar & ... vs State Of Bihar & Anr on 2 February, 2018
Author: Sanjay Priya
Bench: Sanjay Priya
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.51316 of 2014
Arising Out of PS.Case No. -1052 Year- 2010 Thana -SITAM ARHI COMPLAINT CASE District-
SITAM ARHI
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1. Gauri Shankar Singh @ Gauri Shankar, S/o Rama Nand Singh
2. Rama Nand Singh, S/o Late Girja Singh
Both are Resident of Village Rasalpur, P.S. Dumra, District Sitamarhi.
.... .... Petitioner/s
Versus
1. The State of Bihar.
2. Pawan Singh, S/o Krishna Nandan Singh,Resident of Village Rasalpur,
P.S. Dumra, District Sitamarhi.
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Saghir Ahmad, Advocate.
For the informant : Mr.Niraj Kumar @ Sanidh, Advocate.
Ms. Ranjana Sinha, Advocate.
For the Opposite Party/s : Mr. Ahmad Ali, A.P.P.
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CORAM: HONOURABLE MR. JUSTICE SANJAY PRIYA
ORAL ORDER
12 02-02-2018This application under Section 482 of the Code of Criminal Procedure has been filed for quashing the order dated 7.4.2011 passed by the learned Sub Divisional Judicial Magistrate, Sitamarhi Sadar, in. C-1-1052 of 2010, T.R. No. 2348 of 2011 by which the learned Magistrate has taken cognizance under Sections 341, 323 and 379/34 of the Indian Penal Code.
Heard learned counsel for the petitioner and learned counsel for the informant.
Status report about current stage of the trial was called for which has been received.
The trial court has stated that the case is now posted Patna High Court Cr.M isc. No.51316 of 2014 (12) dt.02-02-2018 2/2 for defence evidence.
In such circumstances, this Court does not deem it proper to interfere with the impugned order passed by the court below in connection with C-1 1052 of 2010/T.R. No. 2348 of 2011 arising out of Dumra P.S. Case No. 309 of 2009.
The application stands dismissed.
The court below will proceed in the trial and make efforts to conclude the same as early as possible.
(Sanjay Priya, J) S.Ali/-
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