Citation : 2023 Latest Caselaw 5402 Patna
Judgement Date : 17 October, 2023
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.23166 of 2023
Arising Out of PS. Case No.-191 Year-2020 Thana- PATNA COMPLAINT CASE District-
Patna
======================================================
Rajesh Kumar @ Rahul Kumar @ Rajesh Kumar Sinha S/O Late Lal Vijay Prasad @ Lala Vijay Prasad R/O Village- Raihasanpur, Chai Tola, P.S- Sampatchak, Distt.- Patna. At Present Bhawani City Apartment, Flat No. C- Block, 205, Baily Road, P.S- Rupaspur, District-Patna
... ... Petitioner/s Versus
1. The State of Bihar.
2. Dipali Kumari W/O Rajesh Kumar @ Rahul Kumar @ Rajesh Kumar Sinha, D/O Late Ghanshyam Lal Jauar R/O Village- Harhaha Tola, Sudhavahan Path, P.S- Khajekalah, Distt.- Patna.
... ... Opposite Party/s ====================================================== Appearance :
For the Petitioner/s : Mr.Ranjeet Patel, Adv For the Opposite Party/s : Mr.Uday Chand Prasad, 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 22.02.2023
passed by the learned District & Sessions Judge, Patna in
Criminal Miscellaneous (Transfer) Case No. 28 of 2023,
whereby he has declined to transfer the records of Complaint
Case No. 191 of 2020 pending in the court of learned SDJM,
Patna City, to any other court at Patna Sadar for hearing and
disposal.
2. Learned counsel for the petitioner has submitted that
learned SDJM, Patna City has since been transferred, thus this Patna High Court CR. MISC. No.23166 of 2023 dt.17-10-2023
application has become infructuous.
3. In view of the above, this application is disposed of
as having become infructuous.
(Chakradhari Sharan Singh, J)
ranjan/-
AFR/NAFR NAFR CAV DATE NA Uploading Date 18.10.2023 Transmission Date 18.10.2023
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