Patna High Court - Orders
Geeta Devi & Ors. vs The State Of Bihar on 2 February, 2015
Author: Amaresh Kumar Lal
Bench: Amaresh Kumar Lal
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.4235 of 2015
Arising Out of PS.Case No. -154 Year- 2013 Thana -NARPATGANJ District- ARRARIA
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1. Geeta Devi, W/O Dinesh Sah
2. Leela Devi, W/O Lutan Sah
3. Laxmi Devi, W/O Fulchand Sah
All are Residents of village-Gokhalapur, P.S-Narpatganj, Distt.-Araria.
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Mukesh Kumar Rana, Advocate
For the Opposite Party/s : Mr. Ram Shankar Das(Spl.App)
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CORAM: HONOURABLE MR. JUSTICE AMARESH KUMAR LAL
ORAL ORDER
2 02-02-2015Heard the learned counsel for the petitioners and the learned counsel for the State.
The petitioners apprehend their arrest in Narpatganj P.S. Case No.154 of 2013 registered for the offence punishable under Sections 147, 149, 341, 323, 504, 506, 435 of the Indian Penal Code and Section 3 (i) (x) of SC/ST Act.
It is submitted that the petitioners have no criminal antecedent.
This application stands disposed of with a liberty to the petitioners to move before the learned Judicial Magistrate-1st Class, Araria/ court concerned who will pass the order in view of the direction given by the Hon'ble Supreme Court in the case of Arnesh Kumar vs. State of Bihar & Anr., reported in 2014(3) PLJR 314 (SC) on the same day.
(Amaresh Kumar Lal, J) V.K. Pandey/-
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