Patna High Court Cr.Misc. No.20850 of 2012 dt.24-11-2015
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No. 20850 of 2012
Arising Out of PS.Case No. -0 Year- null Thana -null District- NALANDA (BIHARSHARIFF)
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1. Mauji Yadav S/o Late Jagdeo Yadav.
2. Devi Devi W/o Mauji Yadav
3. Arbind Yadav S/o Mauji Yadav.
4. Uday Yadav S/o Mauji Yadav.
5. Rinku Devi W/o Uday Yadav.
6. Sakila Devi W/o Arvind Yadav.
.... .... Petitioner/s
Versus
1. The State of Bihar.
2. Meena Devi W/o Late Shrawan Pd. Yadav.
.... .... 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 JUSTICE SMT. ANJANA PRAKASH
ORAL JUDGMENT
Date: 24-11-2015
The parties had resolved to end the criminal proceedings on
certain terms by which the complainant was to be given part of the
ancestral property which fell in her husband’s share which was given
but the O.P. No. 2 is not satisfied and hence she seeks permission to
raise her objections before the Civil Court. She is permitted to do so.
Considering that the dispute seems to arise only around
property and no offence under Section 498A is made out, the
application is allowed and the order of none discharge dated
22.12.2011 passed by the Sub-Divisional Judicial Magistrate,
Biharsharif, Nalanda in Case No. 614C of 2009 is hereby set aside.
Prakash/-
(Anjana Prakash, J)
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