Patna High Court - Orders
Anita Devi @ Anita Kuwar vs The State Of Bihar Through The Chief ... on 23 September, 2024
Author: P. B. Bajanthri
Bench: P. B. Bajanthri, Alok Kumar Pandey
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Writ Jurisdiction Case No.1935 of 2024
Arising Out of PS. Case No.- Year-0 Thana- District- Saharsa
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Anita Devi @ Anita Kuwar
... ... Petitioner/s
Versus
The State of Bihar through the Chief Secretary, Govt. of Bihar, Patna
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Udai Shankar Singh
For the Respondent/s : Mr.A.G.
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CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
and
HONOURABLE MR. JUSTICE ALOK KUMAR PANDEY
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)
3 23-09-2024Petitioner's son is alleged to have been involved in the criminal case for the offence under Sections 331(4) and 305 of BNS, 2023 under the jurisdictional of Agratala and he was in transit remand. Taking note of these facts and circumstances, the present petition do not survive for consideration. Accordingly, petition stands disposed of.
2. At this stage, learned counsel for the petitioner is disputing that petitioner's son is not at all involved in a criminal proceedings. If it is so, he is permitted to file interlocutory application to produce necessary material information and to seek recalling of today's order.
3. At this stage, we have noticed para 3 is required to Patna High Court CR. WJC No.1935 of 2024(3) dt.23-09-2024 2/2 be countered for the reasons that petitioner has made a serious allegation without registering FIR, petitioner's son is stated to have been taken away. Therefore, in terms of our previous order, the Superintendent of Police, Saran at Chapra is hereby directed to file his personal affidavit within two days.
4. Re-list this matter on 26.09.2024.
(P. B. Bajanthri, J) ( Alok Kumar Pandey, J) vashudha/-
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