Malti Devi @ Rokhasar Khatoon vs The State Of Bihar & Ors on 11 August, 2015

[Cites 7, Cited by 2]

Patna High Court

Malti Devi @ Rokhasar Khatoon vs The State Of Bihar & Ors on 11 August, 2015

Bench: Ashwani Kumar Singh

      IN THE HIGH COURT OF JUDICATURE AT PATNA

               Criminal Writ Jurisdiction Case No.1247 of 2011
               Arising Out of PS.Case No. -50 Year- 2011 Thana -null District- SITAMARHI
===========================================================
1. Malti Devi @ Rokhasar Khatoon Wife Of Md. Mumtaz Sah R/O Village -
Murhadih, P.S. - Kanhauli, District - Sitamarhi.

                                                                         .... ....   Petitioner/s
                                          Versus
1. The State Of Bihar.
2. The Deputy Inspector General of Police, Muzaffarpur.
3. The Superintendent of Police, Sitamarhi.
4. The Sub-Divisional Police Officer, Sadar, District - Sitamarhi.
5. The Officer in - Charge, Kanhauli Police Station, District - Sitamarhi.
6. Azit Kumar Son of Not Known the Investigating Officer of Kanhauli P.S. - Case
No. - 50 of 2011, P.S. - Kanhauli, District - Sitamarhi.
7. Shivrikhiya Devi Wife of Hira Paswan R/O Village - Murhadih, P.S. - Kanhauli,
District - Sitamarhi.
8. Mumtaz Mian @ Mumtaz Sah Son Of Israil R/O Village - Murhadih, P.S. -
Kanhauli, District - Sitamarhi.
9. Aziz Sah Son of Israil R/O Village - Murhadih, P.S. - Kanhauli, District -
Sitamarhi.
10. Sadam Shah Son of Israil R/O Village - Murhadih, P.S. - Kanhauli, District -
Sitamarhi.
11. Rabina Khatoon Wife of Mumtaz R/O Village - Murhadih, P.S. - Kanhauli,
District - Sitamarhi.
12. Radina Khatoon Wife of Sadam R/O Village - Murhadih, P.S. - Kanhauli,
District - Sitamarhi.
13. Munia Khatoon Wife of Mesrail R/O Village - Murhadih, P.S. - Kanhauli,
District - Sitamarhi.

                                                 .... .... Respondent/s
===========================================================
Appearance :
For the Petitioner/s : Mr. Mahendra Thakur, Adv.
For the Respondent/s : Mr. Arvind Ujjwal, SC 25
===========================================================
CORAM: HONOURABLE MR. JUSTICE ASHWANI KUMAR SINGH
ORAL JUDGMENT
Date: 11-08-2015

                   Heard learned counsel for the petitioner and learned

   counsel for the State.

                   In this application filed under Articles 226 and 227 of

   the Constitution of India, the petitioner seeks quashing of the First
             Patna High Court Cr. WJC No.1247 of 2011 dt.11-08-2015

                                                      2/2




                    Information Report of Kanhauli P.S.Case No. 50 of 2011 dated

                    08.11.2011

registered under sections 357, 363, 366 and 420 of the Indian Penal Code.

At the outset, it has been pointed out by the learned counsel for the State that the Investigating Officer has completed the investigation of the case and submitted his report under section 173 of the Code of Criminal Procedure before the Magistrate concerned.

In that view of the matter, the application has become infructuous. Accordingly, it is disposed of as infructuous.

(Ashwani Kumar Singh, J) Pradeep/-

  U            T

Unlock Advanced Research with PRISMAI

Patna High Court