Bifan Bhuiyan vs The State Of Jharkhand ..... Opp. Party on 9 July, 2018

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Jharkhand High Court

Bifan Bhuiyan vs The State Of Jharkhand ..... Opp. Party on 9 July, 2018

Bench: Anant Bijay Singh

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 A.B.A. No. 2740 of 2018

1. Bifan Bhuiyan
2. Panpati @ Domani Devi             ..... Petitioners
                        Versus
The State of Jharkhand               ..... Opp. Party
                         ---------

CORAM: HON'BLE MR. JUSTICE ANANT BIJAY SINGH

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For the Petitioners : Mr. Anil Kumar, Advocate.

For the State           : A.P.P.
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04/Dated: 09/07/2018

Petitioners are apprehending their arrest in connection with Chhattarpur P.S. Case No. 03 of 2017, corresponding to G.R. No. 552 of 2017, registered under Sections 341, 323, 379, 498A, 34 of the I.P.C. and Section 3 / 4 of the Dowry Prohibition Act, lodged on the basis of one complaint bearing Complaint Case No. 347 of 2015 filed in the court of Chief Judicial Magistrate, Daltonganj, Palamau by one Lalmuni Devi, which was referred under Section 156 (3) of the Cr.P.C. for institution of the case.

Learned counsel for the petitioners submitted that petitioners are the in-laws of the informant.

Be that as it may, office is directed to call for the case diary.

List this case after eight weeks.

Till then, no coercive steps shall be taken against the petitioners, in connection with Chhattarpur P.S. Case No. 03 of 2017, corresponding to G.R. No. 552 of 2017, pending in the court of J.M., 1st Class, Palamau at Daltonganj.

(Anant Bijay Singh, J.) Sunil/

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