Patna High Court - Orders
Bimal Singh And Ors vs State Of Bihar And Anr on 24 March, 2023
Author: Rajiv Roy
Bench: Rajiv Roy
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.58378 of 2015
Arising Out of PS. Case No.-2777 Year-2012 Thana- VAISALI COMPLAINT CASE
District- Vaishali
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1. Bimal Singh and Ors Son of Late Mauze Singh
2. Manisha Kunwar Wife of Late Sunil Singh Both R/o Village Fatikwara, P.S.
Mahanar, District Vaishali at presently residing at Chakjamal, P.S. Desri,
District Vaishali
3. Santosh Prasad Singh Son of Late Shital Prasad Singh R/o Village
Fatikwara, P.S. Mahanar, District Vaishali
4. Chandeshwar Rai Son of Late Dewak Rai R/o Village Taraghmon, P.S.
Patori, District Samastipur
5. Ashok Singh Son of Late Ramakwal Singh R/o Village Gurbiswa, P.S.
Bidupur, District Vaishali
... ... Petitioner/s
Versus
1. State Of Bihar and Anr
2. Chandra Shekhar Singh Son of Awadhesh Kumar Singh R/o Village
Fatikwara, P.S. Mahanar, at present Village Chakjamal, P.S. Desri Sahdei
Buzurg, District Vaishali
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : None.
For the Opposite Party/s : Mr.Nagendra Pd., APP
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CORAM: HONOURABLE MR. JUSTICE RAJIV ROY
ORAL ORDER
2 24-03-2023No one appears on call.
The present petition has been preferred for quashing of the order dated 1.5.2013 passed by learned Judicial Magistrate 1st Class, Vaishali at Hajipur by which cognizance has been taken under sections 420, 406, 120(B) of the Indian Penal Code in Complaint Case No. 2777 of 2012.
It seems that the petitioners have lost interest in the Patna High Court CR. MISC. No.58378 of 2015(2) dt.24-03-2023 2/2 matter.
Accordingly, the petition stands dismissed for non- prosecution with liberty to raise all the points before an appropriate Court at an appropriate stage.
(Rajiv Roy, J)
Ravi/-Kiran
U T