Patna High Court - Orders
Abhishek Kumar vs The State Of Bihar on 9 September, 2019
Author: Rajendra Kumar Mishra
Bench: Rajendra Kumar Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.56867 of 2019
Arising Out of PS. Case No.-28 Year-2019 Thana- MAHILA P.S. District- Patna
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ABHISHEK KUMAR, aged about 25 years, Male, Son of Umesh Singh,
Resident of Village - Chhitnawan, P.S.- Maner, Distt. - Patna
... Petitioner
Versus
1. The State of Bihar
2. Madhumita Kumari @ Sushmita Sinha, aged about 21 years, Female, D/o
Kumari Sanju Sinha and Late Shashi Kant Singh, Resident of Mohalla - Dev
a Ram Ke Chak (Marchi) P.O - Begampur, P.S.- Chawk, Distt - Patna,
Mobile No. 9234280452, 6210973108, At present Primary Cum Middlle
School, Gadanpura, P.O. - Bajitpur, Mudhari, P.S.- Chandi, Distt - Nalanda
... Opposite Parties
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Appearance :
For the Petitioner : Mr. Kamlesh Prasad Yadav, Adv.
For the Opposite Parties : Mr. Veena Kumari Jaiswal, APP
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CORAM: HONOURABLE MR. JUSTICE RAJENDRA KUMAR
MISHRA
ORAL ORDER
2 09-09-2019Issue notice to opposite party no. 2 under ordinary process as well as under registered cover/speed post with A/D for which requisites etc. must be filed within two weeks, failing which this application, as against the concerned opposite party, shall stand rejected without further reference to the Bench.
In the meantime, no coercive steps be taken against the petitioner in connection with Mahila P.S. Case No. 28 of 2019, pending in the Court of Smt. Priya Shekhar, Judicial Magistrate, 1st Class, Patna, Put up on 5th of November, 2019, under the appropriate heading.
(Rajendra Kumar Mishra, J) Shamshad/-
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