Patna High Court - Orders
Brajesh Prasad vs The State Of Bihar & Anr. on 27 February, 2012
Author: Shivaji Pandey
Bench: Shivaji Pandey
Patna High Court Cr.Misc. No.2614 of 2011 (2) dt.27-02-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.2614 of 2011
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Brajesh Prasad
.... .... Petitioner/s
Versus
The State Of Bihar & Anr.
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.
For the Opposite Party/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE SHIVAJI PANDEY
ORAL ORDER
2 27-02-2012Heard learned counsel for the petitioner and learned counsel for the State.
The present case is arising from Parasbigha P.S. Case No. 122/2010 for offences under Section 198A/34 of the Indian Penal Code.
According to the F.I.R., the marriage was solemnized in the 1993 and after conjugal life children were born and after some time there was a demand of money which led to filing of the present application.
Learned counsel for the petitioner submits that the petitioner is ready to keep his wife with proper security and dignity.
Issue notice to opposite party No. 2 under both modes i.e. ordinary process and registered cover with A/D for which requisites etc. must be filed within two weeks, failing which this Patna High Court Cr.Misc. No.2614 of 2011 (2) dt.27-02-2012 application as against O.P.No. 2 shall stand rejected without further reference to a Bench.
In the meantime, further proceeding in Parasbigha P.S. Case No. 122/2010 pending in the court of learned Chief Judicial Magistrate, Jehanabad shall remain stayed.
On appearance of the opposite party no. 2, the case will again be listed at top of the list.
(Shivaji Pandey, J) Mahesh/-