Md. Zabir @ Mumtaj vs The State Of Bihar on 20 August, 2014

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Patna High Court - Orders

Md. Zabir @ Mumtaj vs The State Of Bihar on 20 August, 2014

Bench: Anjana Prakash

                   IN THE HIGH COURT OF JUDICATURE AT PATNA
                                  Criminal Miscellaneous No.29108 of 2013
                     Arising Out of Complaint Case No.C1-898, Year- 2012, District- VAISHALI (HAJIPUR)
                 ======================================================
                 Md. Zabir @ Mumtaj, S/O Md. Idris, Resident Of Manpura Derbess, P.S.-
                 Dariyapur, District- Chapra. at present residing 215, B.M. Road, Bagan,
                 P.S.- Bhadleshwar, District- Hoogli

                                                                                  .... ....   Petitioner/s
                                                Versus
                 1. The State of Bihar
                 2. Raunak Pravin, daughter of Md. Iliyas, wife of Md. Jabir @ Mumtaz,
                    resident of village Manpura Darvesha, P.S. Dariyapur, P.O. Darwa
                    Magarpal, Distt. Saran at Chapra, at present Mohalla 2 KBM Road,
                    Phesua Bagan, P.S. Bhadreshwar, P.O. Badduhari, Distt. Hoogli (W.B)

                                                      .... .... Opposite Party/s
                 ======================================================

                 CORAM: HONOURABLE JUSTICE SMT. ANJANA PRAKASH
                 ORAL ORDER

9   20-08-2014

In the nature of dispute between the Parties, the matter had been referred to the Patna High Court Mediation/Conciliation Centre. Now, the dispute has been finally settled and the Parties are agreed that on permanent alimony of payment of Rs.49,000/-, they would end their matrimonial relationship. The Parties are also willing to withdraw their respective cases on such payment.

In view of such agreement, the Petitioner has brought a Demand Draft No.722821 dated 9.8.2014 of State Bank of India, amounting to Rs.49,000/- payable in favour of the Opposite Party No. 2 which is handed over to the counsel for the Opposite Party No. 2 who receives the same in the margin of the order sheet in token of the receipt of the same.

Patna High Court Cr.Misc. No.29108 of 2013 (9) dt.20-08-2014

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In view of such understanding, the further proceeding of Complaint Case No. C1-898 of 2012 pending before the Sub Divisional Judicial Magistrate, Vaishali, at Hajipur, shall stand dropped when the Petitioner shall deposit an additional sum of Rs.1,000/- in cash within a period of four weeks from the date of receipt of this order. The Petitioner shall also withdraw C.R. Case No. 46 of 2013 pending in the Court of Additional Chief Judicial Magistrate, Chandan Nagar, Hoogli (W.B.), within a period of four weeks from the date of receipt of this order. The Petitioner shall produce a copy of this order before the concerned Court to enable him to drop the proceeding. The Parties will be at liberty to file an application under Section 13B of the Hindu Marriage Act before the relevant Court.

The application stands disposed off.

    S.Ali/-                                                        (Anjana Prakash, J)


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Patna High Court - Orders