Patna High Court - Orders
Haribhajan Chaudhary vs The State Of Bihar on 11 February, 2026
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.82305 of 2025
Arising Out of PS. Case No.-25 Year-2024 Thana- COMPLAINT CASE - JHANJHARPUR
District- Madhubani
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Haribhajan Chaudhary S/o- Batohi Chaudhary Resident of Village- Hardi
Harri PS- Rudrapur, Dist- Madhubani
... ... Petitioner/s
Versus
1. The State of Bihar
2. Sangeeta Kumari R/v- Harri Ps- Rudrapur Dist- Madhubani, A/P- Ram
Shakal Kamat, R/v- Bachhauni Ps- Phulparas Dist-Madhubani
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Ramchandra Jha Raman
For the Opposite Party/s : Mr.Asha Kumari
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CORAM: HONOURABLE MR. JUSTICE S. B. PD. SINGH
ORAL ORDER
3 11-02-2026Heard learned counsel for the parties.
2. The petitioner is apprehending his arrest in connection with Jhanjharpur Complaint Case (C.R.) No. 25 of 2024 for the offence punishable under Sections 498(A), 34 of IPC and section 4 of Dowry & Prohibition Act.
3. As agreed between both the parties, the matter is referred to the Mediation and Conciliation Center, Patna High Court, Patna for exploring the possibility of amicable settlement of their matrimonial dispute. Petitioner as well as O.P. No. 2 shall appear in person there on 24.02.2026.
4. Put up this case on 31.03.2026 along with the report of Mediation and Conciliation Centre, Patna High Court, Patna High Court CR. MISC. No.82305 of 2025(3) dt.11-02-2026 2/2 Patna.
5. In the meantime, interim protection granted to the petitioner shall continue till further order.
(S. B. Pd. Singh, J) prabhakar/-
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