IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.50372 of 2014
Arising Out of PS.Case No. -162 Year- 2014 Thana -KADAMKUAN District- PATNA ===========================================================
1. Subodh @ Subodh Kumar S/o Upendra Narayan Singh
2. Archana Devi @ Archana Singh W/o Subodh @ Subodh Kumar
3. Sharda Devi W/O Upendra Narayan Singh, All are resident of village- Akauna, P.S.- Goh, District- Aurangabad, At present resident of village- Maheshpur, P.S.- Madhuban, District- Dhanbad (Jharkhand)
.... .... Petitioner/s
Versus
1. The State of Bihar
2. Mamta Kumari W/o Harendra Narayan Singh, D/o Prof. Surendra Kumar Singh, resident of B.K.S.U. Bhawan, Panchkauri Sao Lane, West Lohanipur, P.S.- Kadamkuan, District- Patna
.... .... Opposite Party/s
With
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Criminal Miscellaneous No. 49371 of 2014
Arising Out of PS.Case No. -162 Year- 2014 Thana -KADAMKUAN District- PATNA ===========================================================
1. Harendra Narayan Singh @ Dr. Harendra Narayan Singh Son of Upendra Narayan Singh Resident of Village - Maheshpur, P.S. - Madhuban, District - Dhanbad (Jharkhand) At present posted in Primary Health Centre, Manpur, Gaya and residing at White House, Post - Chandauli More, District - Gaya (Bihar). .... .... Petitioner/s
Versus
1. The State of Bihar
2. Mamta Kumari Wife of Harendra Narayan Singh, D/o- Prof. Surendra Kumar Singh Resident of B.K.S.U. Bhawan, Panchkauri Sao Lane, West Lohanipur, P.S. - Kadamkuan, District - Patna.
.... .... Opposite Party/s
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Appearance :
(In Cr.Misc. No.50372 of 2014 & Cr.Misc. No.49371 of 2014) For the Petitioner/s : Mr. Bhaskar Shankar, Advocate For the Opposite Party/s : Mr. Ashok Kr. Singh No.1, APP For Opposite Party No.2 : Mr. Shailendra Kr. Jha, Advocate ===========================================================
CORAM: HONOURABLE JUSTICE SMT. ANJANA PRAKASH
ORAL JUDGMENT
Date: 24-06-2016
The Petitioners seek quashing of the order of cognizance dated 13.11.2014 passed by the Chief Judicial Magistrate, Patna in Kadamkuan P.S. case No.162 of 2014.
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Patna High Court Cr.Misc. No.50372 of 2014 dt.24-06-2016 2/2
Pursuant to the agreement between the parties a sum of Rs.6 lacs has been paid to the Opposite Party No.2, upon which they have filed an application under Section 13B of the Hindu Marriage Act before the concerned Family Court and affidavit has been filed in this regard.
Considering the aforesaid, the proceeding of Kadamkuan P.S. case No.162 of 2014 including the order of cognizance dated 13.11.2014 passed by the Chief Judicial Magistrate, Patna in Kadamkuan P.S. case No.162 of 2014 is hereby quashed. It is expected that the Petitioners will return the car concerned within two weeks from the date of receipt of this order and file a petition to this effect before the Family Court apprising it of return of the car. The Opposite Party No.2 shall also give a receipt in this regard. It is also expected that the parties will abide by the terms of the settlement they had undertaken before this Court. Both the applications stand disposed off.
(Anjana Prakash, J)
Narendra/-
| AFR/NAFR | NAFR |
| CAV DATE | |
| Uploading Date | 30.06.2016 |
| Transmission Date | 30.06.2016 |
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