Patna High Court - Orders
Naresh Prasad Singh @ Naresh Singh vs State Of Bihar And Anr on 6 July, 2022
Author: Rajeev Ranjan Prasad
Bench: Rajeev Ranjan Prasad
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL REVISION No.716 of 2018
Arising Out of PS. Case No.- Year-1111 Thana- District-
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Naresh Prasad Singh @ Naresh Singh S/o Late Mathura Singh, R/o Vill.-
Nonai P.S.- Akbarpur, District- Nawada.
... ... Petitioner/s
Versus
1. State Of Bihar and Anr
2. Mohani Devi W/o Naresh Prasad Singh @ Naresh Singh, R/o Vill.- Nonai,
P.S.- Akbarpur, District- Nawada.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Pankaj Kumar
For the Respondent/s : Mr.Sri Bal Mukund Prasad Sinha
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CORAM: HONOURABLE MR. JUSTICE RAJEEV RANJAN PRASAD
ORAL ORDER
4 06-07-2022In this revision application since the impugned order dated 06.04.2018 passed in Maintenance Case No. 84 of 2016 by learned Principal Judge, Family Court, Nawada is in the nature of an interim order, learned counsel for the petitioner having understood that revision application under Section 19(4) of the Family Court Act, 1984 cannot be maintained against an interim order in view of the Hon'ble Division Bench judgment of this Court in the case of Md. Akil Ahmad Vs. The State of Bihar & Ors. reported in 2016 (4) PLJR 968, prays for permission to convert this application in an application under Article 227 of the Constitution of India within two weeks from today.
Patna High Court CR. REV. No.716 of 2018(4) dt.06-07-2022 2/2 Let this application be allowed to be converted in an application under Article 227 of the Constitution of India. The office shall do stamp reporting within two weeks and after removal of the defects the same will be placed before an appropriate Bench as per roster.
(Rajeev Ranjan Prasad, J.) Rajeev/-
U Note: The ordersheet duly signed has been attached with the record. However, in view of the present arrangements, during Pandemic period all concerned shall act on the basis of the copy of the order uploaded on the High Court website under the heading 'Judicial Orders Passed During The Pandemic Period'.