Patna High Court - Orders
Serajuddin Ansari And Ors vs State Of Bihar And Anr on 30 July, 2019
Author: Ashutosh Kumar
Bench: Ashutosh Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.646 of 2019
Arising Out of Complaint Case No.-1113 Year-2018 District- Gopalganj
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Serajuddin Ansari and Ors.
... ... Petitioner/s
Versus
State of Bihar and Anr.
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Mohammad Sufyan
For the Opposite Party/s : Mr. Pawan Kumar Chaurasiya
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CORAM: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR
ORAL ORDER
2 30-07-2019The petitioners, who are brother-in-laws (petitioner nos. 1 and 2), Gotani (petitioner no. 3), married sister-in- laws (petitioner no. 4 and 7), father-in-law (petitioner no. 4) and Nandoshi (petitioner nos. 6 and 8), seek quashing of the order dated 24.08.2018 passed by the learned A.C.J.M., IX, Gopalganj in connection with Complaint Case No. 1113 of 2018 (Tr. No. 2455 of 2018), whereby cognizance has been taken against the petitioners under Section 498A of the Indian Penal Code.
Issue notice to Opposite Party No. 2, by both modes, i.e., under ordinary process as well as registered cover with A/D, on steps being taken by the petitioner for filing requisites etc. within a period of two weeks from today, Patna High Court CR. MISC. No.646 of 2019(2) dt.30-07-2019 2/2 returnable on 05.09.2019.
In the meantime, all further proceedings with respect to the petitioners in connection with Complaint Case No. 1113 of 2018 (Tr. No. 2455 of 2018) before the court below shall remain stayed.
(Ashutosh Kumar, J) skm/-
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