Madina Khatoon vs The State Of Bihar
2023 Latest Caselaw 5398 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                  CRIMINAL MISCELLANEOUS No.22968 of 2023
        Arising Out of PS. Case No.-176 Year-2021 Thana- PHULWARIA District- Begusarai
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Madina Khatoon Wife of Md. Shamim Akhtar Resident of village-Baro

Rahimpur, P.S.-Phulwariya, District-Begusarai

... ... Petitioner/s

Versus

1. The State of Bihar.

2. Mehroon Nisha Wife of Usman Resident of village-Baro Chak Hakim Tola,

Ward No.-13, P.S.-Phulwariya, District-Begusarai

... ... Opposite Party/s

====================================================== Appearance :

For the Petitioner/s : Mr.Kumar Praveen, Adv For the Opposite Party/s : Mr.Ram Sumiran Rai, APP ====================================================== CORAM: HONOURABLE MR. JUSTICE CHAKRADHARI SHARAN SINGH ORAL JUDGMENT Date : 17-10-2023 The present application under section 482 of the CrPC

has been filed seeking quashing of the order dated 31.08.2022,

whereby cognizance has been taken of the offences punishable

under sections 363, 366(A) r/w 34 of the Indian Penal Code.

2. It appears from the submission advanced on behalf

of the petitioner that during the pendency of this application, the

charges have been framed.

3. In view of the subsequent development, this Patna High Court CR. MISC. No.22968 of 2023 dt.17-10-2023

application assailing the order taking cognizance looses its

significance. This application stands disposed of, accordingly.

(Chakradhari Sharan Singh, J) ranjan/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          19.10.2023
Transmission Date       19.10.2023