Anand Kumar Singh @ Bablu & Ors vs State Of Bihar & Anr on 4 December, 2014

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Patna High Court - Orders

Anand Kumar Singh @ Bablu & Ors vs State Of Bihar & Anr on 4 December, 2014

Bench: Anjana Prakash

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                  Criminal Miscellaneous No.38024 of 2014
                   Arising Out of PS.Case No. -1074 Year- 2013 Thana -ROHTAS COMPLAINT CASE District-
                                                    SASARAM (ROHTAS)
                 ======================================================
                 1. Anand Kumar Singh @ Bablu S/o Sri Bhagwan Singh
                 2. Sri Bhagawan Singh S/o Late Ramadhar Singh
                 3. Smt. Shushila Devi W/o Sri Bhagwan Singh, All resident of village-
                 Tekari, P.S.- Kargahar, District- Rohtas
                                                                        .... .... Petitioner/s
                                                    Versus
                 1. The State of Bihar
                 2. Rishikesh Singh S/o Late Raghubansh Singh, resident of village-
                 Sadokhar, P.S.- Chenari, District- Rohtas
                 3. Rambha Singh w/o Anand Kr. Singh @ Bablu, r/o vill. Tekari, P.S.
                 Karghar, Distt. Rohtas, at present r/o vill. Sadokhar, P.S. Chenari, Distt.
                 Rohtas
                                                                   .... .... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s       :    Mr. Dewendra Narayan Singh
                 For the Opposite Party/s     : Mr. Vinod Shankar Modi (APP)
                 ======================================================
                 CORAM: HONOURABLE JUSTICE SMT. ANJANA PRAKASH
                 ORAL ORDER

4   04-12-2014

In view of the willingness of the parties to attempt a settlement, let the matter be referred to Patna High Court, Mediation & Conciliation Centre, where the Petitioner No.1 and the Opposite Party No.3 shall physically appear and the parties shall produce the relevant documents, if required, along with a copy of this order within ten days and also furnish Parties/Lawyers' Mobile number for efficient communication and file a certificate in this regard in the Criminal Section, failing which this application shall stand rejected with further reference to the Bench.

It is made clear that the parties shall not wait for notice from the Mediation Centre. Counsel(s) shall enquire about the dates Patna High Court Cr.Misc. No.38024 of 2014 (4) dt.04-12-2014 2/2 fixed by the Mediation Centre and inform their respective clients for their appearance.

Put up this matter on 02.04.2015 with the report of the Mediation & Conciliation Centre.

In the mean while, the further proceeding of Complaint case No.1074 of 2013 (Trial No.2101 of 2014) pending before the court of S.D.J.M., Sasaram, Rohtas shall remain stayed.

The petitioner No.1 is directed to deposit Rs.750/- (seven hundred and fifty) per month in the Court below firstly within 15 days from the date of receipt of this order and subsequently by 15th every month which the wife of the petitioner No.1 will be at liberty to withdraw without prejudice the right of the parties. The court below shall inform the wife of the petitioner No.1 about the present order. However, if the Complainant/informant has a Bank account or subsequently opens a Bank account, the money shall be deposited in the account and a receipt to this effect shall be filed by 15th every month in the court below and in case he fails to do so, the stay will be vacated.

(Anjana Prakash, J) Narendra/-

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Patna High Court - Orders