Patna High Court - Orders
Zeba Firdaus vs The State Of Bihar on 28 August, 2023
Author: Satyavrat Verma
Bench: Satyavrat Verma
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.44553 of 2023
Arising Out of PS. Case No.-96 Year-2021 Thana- BIKRAMGANJ District- Rohtas
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1. Zeba Firdaus, Daughter Of Salahudin Ansari @ Baban, Resident Of Village-
Anjavit Singh College Road, Gosai Mohalla, Ward No. 13, Ps- Bikramganj,
Distt- Rohtas At Sasaram
2. Md. Azharuddin @ Md. Azhar Ansari @ Hanni, Son Of Salahudin Ansari @
Baban, Resident Of Village- Anjavit Singh College Road, Gosai Mohalla,
Ward No. 13, Ps- Bikramganj, Distt- Rohtas At Sasaram
... ... Petitioner/s
Versus
1. The State Of Bihar
2. Md. Ismael Idrishi, Son Of Late Abdul Ajij Indrishi Resident Of Village-
Anjavit Singh College Road, Gosai Mohalla, Ward No. 13, Ps- Bikramganj,
Distt- Rohtas At Sasaram
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Raghunandan Kumar Singh
For the Opposite Party/s : Mr.Vinod Shanker Modi
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CORAM: HONOURABLE MR. JUSTICE SATYAVRAT VERMA
ORAL ORDER
2 28-08-20231. Heard learned counsel for the petitioners and learned APP for the State.
2. Issue notice to the opposite party no.2 by both modes i.e. speed post as well as ordinary post with A/D, for which necessary requisites etc. must be filed on or before 11.09.2023, failing which the present quashing application shall stand rejected without further reference to the Bench.
3. Put up this case on 18.12.2023.
4. In the meantime, the order dated 02.09.2022 passed by the learned Additional Chief Judicial Magistrate, 1st Patna High Court CR. MISC. No.44553 of 2023(2) dt.28-08-2023 2/2 Bikramganj, Rohtas in Bikramganj P. S. Case No.96 of 2021 by which cognizance has been taken under Sections 341, 323, 307, 379/ 34 of the I.P.C. shall remain stayed as it has been submitted by the learned counsel for the petitioners that police after investigation submitted final form finding the petitioners to be innocent, but based on the same police report, the learned trial Court took cognizance of the offence in a mechanical manner.
(Satyavrat Verma, J) vikash/-
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