Ram Prasad Prajapati & Ors vs The State Of Bihar & Anr on 21 November, 2012

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Patna High Court - Orders

Ram Prasad Prajapati & Ors vs The State Of Bihar & Anr on 21 November, 2012

Bench: Anjana Prakash

  IN THE HIGH COURT OF JUDICATURE AT PATNA
                 Criminal Miscellaneous No.6504 of 2012
======================================================
1. Ram Prasad Prajapati, S/O Late Dashrath Prajapati, R/O Vill Radhu
Nandan Bigha, P.S.Muffasil, Distt-Aurangabad
2. Ravindra Kumar @ Hravindra Prajapati, S/O Sri Ram Deo Prajapati, R/O
Vill Radhu Nandan Bigha, P.S.Muffasil, Distt-Aurangabad
3. Ram Deo Prajapati, S/O Late Nathuni Prajapati, R/O Vill Radhu Nandan
Bigha, P.S.Muffasil, Distt-Aurangabad
4. Vikaram Prajapati, S/O Sri Mukhan Prajapati, R/O Vill Radhu Nandan
Bigha, P.S.Muffasil, Distt-Aurangabad
5. Jagarnath Prajapati, S/O Sri Mukhan Prajapati, R/O Vill Radhu Nandan
Bigha, P.S.Muffasil, Distt-Aurangabad
6. Brajesh Yadav, S/O Late Ganesh Yadav, R/O Vill Radhu Nandan Bigha,
P.S.Muffasil, Distt-Aurangabad
7. Gopal Prajapati, S/O Late Raj Barat Prajapati, R/O Vill Radhu Nandan
Bigha, P.S.Muffasil, Distt-Aurangabad
8. Shiv Narayan Prajapati, S/O Late Dashrath Prajpati, R/O Vill Radhu
Nandan Bigha, P.S.Muffasil, Distt-Aurangabad
9. Rita Devi, D/O Sri Ram Prasad Prajapati, R/O Vill Radhu Nandan Bigha,
P.S.Muffasil, Distt-Aurangabad
10. Raj Kumar Prajapati, S/O Late Indra Deo Prajapati, R/O Vill Radhu
Nandan Bigha, P.S.Muffasil, Distt-Aurangabad
11. Savitri Devi, W/O Shri Ram Prasad Prajapati, R/O Vill Radhu Nandan
Bigha, P.S.Muffasil, Distt-Aurangabad
12. Amit Kumar, S/O Sri Raj Kumar Prajapati, R/O Vill Radhu Nandan
Bigha, P.S.Muffasil, Distt-Aurangabad
13. Santi Devi @ Santi Kumari, W/O Late Indra Deo Prajapati, R/O Vill
Radhu Nandan Bigha, P.S.Muffasil, Distt-Aurangabad
14. Lalan Prajapati, S/O Sri Ram Prasad Prajapati, R/O Vill Radhu Nandan
Bigha, P.S.Muffasil, Distt-Aurangabad
15. Makhan Prajapati, S/O Late Dudhi Prajapati, R/O Vill Radhu Nandan
Bigha, P.S.Muffasil, Distt-Aurangabad
16. Parwati Devi, W/O Sri Jaganarath Prajapati, R/O Vill Radhu Nandan
Bigha, P.S.Muffasil, Distt-Aurangabad
17. Deomuni Devi, W/O Sri Gopal Prajapati, R/O Vill Radhu Nandan
Bigha, P.S.Muffasil, Distt-Aurangabad
18. Harendra Kumar, S/O Sri Gopal Prajapati, R/O Vill Radhu Nandan
Bigha, P.S.Muffasil, Distt-Aurangabad
19. Rajendra Prajapati, S/O Sri Ram Deo Prajapati, R/O Vill Radhu Nandan
Bigha, P.S.Muffasil, Distt-Aurangabad

                                                    .... ....   Petitioner/s
                                Versus
1. The State Of Bihar
2. Ram Raj Prajapati, S/O Late Mather Prajapati, R/O Vill Radhu Nandan
Bigha, P.S.Muffasil, Distt-Aurangabad

                                            .... .... Opposite Party/s
======================================================
Appearance :
For the Petitioner/s : Dr. Leelawati Kumari, Adv.
 2         Patna High Court Cr.Misc. No.6504 of 2012 (3) dt.21-11-2012

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                   For the State     : Mr. Yogendra Kumar, A.P.P.
                   ======================================================
                   CORAM: HONOURABLE JUSTICE SMT. ANJANA PRAKASH
                   ORAL ORDER


3.   21-11-2012

Heard learned counsel for the Petitioners and the State.

The Petitioners seek quashing of the entire proceeding including the order dated 3.12.2011 passed by the 1st Class Magistrate, Aurangabad, in Complaint Case No. 888 of 2010 by which he has taken cognizance in the matter.

The case of the Complainant is that an altercation arose between the parties on account of feeding of the cow and calf by the accused persons which escalated and, thereafter, the accused persons assaulted the Complainant on his hand with a lathi and also committed nuisance in his house.

It has been submitted on behalf of the Petitioners that the Complainant and they are close relatives and in the facts of the case, it would be in the interest of justice that the dispute is put to rest at this stage itself.

On the last occasion, notices were issued to the Opposite Party No. 2 but he has chosen not to appear before this Court.

Considering the allegation in the Complaint and 3 Patna High Court Cr.Misc. No.6504 of 2012 (3) dt.21-11-2012 3/3 Section 95 Indian Penal Code, this Court is inclined to exercise its extra ordinary jurisdiction.

In view of such, the application is allowed and the entire proceeding including the order dated 3.12.2011 passed by the 1st Class Magistrate, Aurangabad, in Complaint Case No. 888 of 2010 is hereby quashed.

(Anjana Prakash, J.) S.Ali

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Patna High Court - Orders