Patna High Court
Har Prabhat Mishra @ Har Prabhash Mishra vs The State Of Bihar on 8 May, 2025
Author: Chandra Shekhar Jha
Bench: Chandra Shekhar Jha
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.62778 of 2024
Arising Out of PS. Case No.-55 Year-2024 Thana- MADHEPUR District- Madhubani
======================================================
1. Dr. Akanksha Jha Wife of Dr. Abhishek Kumar R/o Vill.- Arnia, P.S. - Jandaha, District
- Vaishali, runs Abhikansha Healthcare Near Gandhi Chowk, Madhepur, P.S.-
Madhepur, District - Madhubani.
2. Dr. Abhishek Kumar Son of Sri Kamod Kumar Thakur R/o Vill.- Arnia, P.S. - Jandaha,
District - Vaishali, runs Abhikansha Healthcare Near Gandhi Chowk, Madhepur, P.S.-
Madhepur, District - Madhubani.
... ... Petitioner/s
Versus
1. The State of Bihar.
2. Sanjam, wife of Ram Chandra Jha Raman, R/O Vill.- Karhara, P.S.- Bheja, District -
Madhubani.
... ... Opposite Party/s
======================================================
with
CRIMINAL MISCELLANEOUS No. 51355 of 2024
Arising Out of PS. Case No.-29 Year-2024 Thana- SC/ST District- Madhubani
======================================================
Ram Chandra Jha Raman @ Ramchandra Jha S/o Late Rameshwar Jha R/o vill -
Karhara, P.S. - Bheja, Distt. - Madhubani. ... ... Petitioner/s
Versus
1. The State of Bihar.
2. Laxmi Kumari D/o Late Devendra Paswan R/o vill - Naruar, P.S. - Bhairoasthan, Distt.
- Madhubani.
... ... Opposite Party/s
======================================================
with
CRIMINAL MISCELLANEOUS No. 59522 of 2024
Arising Out of PS. Case No.-29 Year-2024 Thana- SC/ST District- Madhubani
======================================================
1. Har Prabhat Mishra @ Har Prabhash Mishra Son of Gajendra Mishra Resident of
Village- Madhepur, P.S.- Madhepur, Dist.- Madhubani.
2. Hari Prakash Mishra @ Hari Prabhat Mishra Son of Gajendra Mishra Resident of
Village- Madhepur, P.S.- Madhepur, Dist.- Madhubani.
3. Jata Shankar Singh Son of Jay Narayan Singh @ Madan Jha Resident of Village-
Karhara, P.S.- Bheja, Dist.- Madhubani.
... ... Petitioner/s
Versus
1. The State of Bihar.
2. Laxmi Kumari Daughter of Late Devendra Paswan R/O Vill.- Naruar, P.S.-
Bhairvasthan, Dist.- Madhubani.
... ... Opposite Party/s
======================================================
Appearance :
(In CRIMINAL MISCELLANEOUS No. 62778 of 2024)
For the Petitioner/s : Mr.Arun Kumar, Advocate
For the Opposite Party/s : Ms.Asha Devi, APP
(In CRIMINAL MISCELLANEOUS No. 51355 of 2024)
For the Petitioner/s : Mr.Balkrishna Mishra, Advocate
For the Opposite Party/s : Mr.Binay Krishna, APP
Patna High Court CR. MISC. No.62778 of 2024 dt.08-05-2025
2/3
(In CRIMINAL MISCELLANEOUS No. 59522 of 2024)
For the Petitioner/s : Mr.Balkrishna Mishra, Advocate
For the Opposite Party/s : Mr.Binay Krishna, APP
======================================================
CORAM: HONOURABLE MR. JUSTICE CHANDRA SHEKHAR JHA
ORAL JUDGMENT
Date : 08-05-2025
Cr. Misc. No. 51355
Petitioner is present before this court.
2. Petitioner is represented through his lawyer Mr.
Krishna Kumar. The opposite party no. 2 represented through his
lawyer Mr. Arun Kumar.
Cr. Misc. No. 51355 of 2024 and Cr. Misc. No.
59522 of 2024
1. The present application has been filed for quashing
the FIR bearing SC/ST Madhubani P.S. Case No. 29/2024 passed
by A.D.J.-I, SC/ST, Madhubani, order dated 27.05.2024 for the
offences punishable under Sections 341, 323, 504, 506, 354, 34
319 of the Indian penal Code and Sections 3(1)(r)(s)(w)(1), 3(2),
(Va) of the SC/ST (POA) Act, 1989, whereas, further in Cr. Misc.
No. 62778 of 2024, application has been filed for quashing the
FIR of Madhepur P.S. Case No. 55/2024 dated 11.05.2024
passed by the J.M. 1st Class, Jhanjharpur, Madhubani for the
offences punishable under Sections 304, 120(B) 34 of the Indian
Penal Code.
2. It is jointly submitted by learned counsel appearing
Patna High Court CR. MISC. No.62778 of 2024 dt.08-05-2025
for petitioners and opposite party no. 2 in all above mentioned
three cases that matter was compromised between the parties as
not to proceed further with their cases as good sense prevailed,
therefore, continuing the present criminal cases would only
amount to abuse the process of court of law.
3. Opposite party no. 2 is the wife of petitioner, namely,
Ram Chandra Jha Raman @ Ramchandra Jha of Cr. Misc. No.
51355 of 2024, who is present before this Court and also
approved the factum of compromise.
5. Considering the aforesaid, as matter appears
compromised, the FIR bearing SC/ST Madhubani P.S. Case No.
29/2024 passed by A.D.J.-I, SC/ST, Madhubani and FIR
Madhepur P.S. Case No. 55/2024 dated 11.05.2024 are hereby
set aside and quashed qua petitioners with all its consequential
proceedings
6. Let copy of this order be sent to the learned trial
court and S.P., Madhubani/concerned SHO, without delay.
(Chandra Shekhar Jha, J)
veena/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 08.05.2025
Transmission Date 08.05.2025
