Raman Kumar Singh @ Raman Kumar @ Ram ... vs The State Of Bihar
2025 Latest Caselaw 296 Patna

Patna High Court

Raman Kumar Singh @ Raman Kumar @ Ram ... vs The State Of Bihar on 14 May, 2025

Author: Chandra Shekhar Jha

Bench: Chandra Shekhar Jha

     IN THE HIGH COURT OF JUDICATURE AT PATNA
             CRIMINAL MISCELLANEOUS No.84214 of 2024
        Arising Out of PS. Case No.-66 Year-2024 Thana- MANJHI District- Saran
======================================================
Raman Kumar Singh @ Raman Kumar @ Ram Kumar Singh Son of
Upendra Singh @ Upendra Kumar Singh Village- Bhajouna, Nachap,
P.S. -Manjhi, Dist. -Saran, Bihar, 841208
                                                                   ... ... Petitioner
                                       Versus
The State of Bihar
                                                             ... ... Opposite Party
======================================================
Appearance :
For the Petitioner/s     :        Ms.Sarandha Suman, Advocate
For the Opposite Party/s :        Mr.Jharkhandi Upadhyay,APP
                                  Mr.Dewendra Narayan Singh, Advocate
======================================================
CORAM: HONOURABLE MR. JUSTICE CHANDRA SHEKHAR JHA
                    ORAL JUDGMENT

Date : 14-05-2025

Heard Ms. Sarandha Suman, learned counsel

appearing for the petitioner and Mr. Dewendra Narayan

Singh, learned counsel for the informant.

2. The present petition was preferred by the

petitioner for quashing of the order dated 16.11.2024 as

passed by the learned Additional District & Sessions Judge

-15, Saran at Chapra, in connection with Sessions Trial No.

711 of 2024, whereby learned court has been pleased to

reject the discharge petition filed by the petitioner in

connection with Manjhi P.S. Case No. 66 of 2024 registered

under sections 304B/34 of the Indian Penal Code and Section Patna High Court CR. MISC. No.84214 of 2024 dt.14-05-2025

3 & 4 of the Dowry Prohibition Act, 1961 and further to quash

the order dated 03.09.2024 by which charges have been

framed against the petitioner under section 304B/34 and

302/34 of the Indian Penal Code on the sole ground that

same was filed during pendency of his discharge petition as

preferred under section 227 of the Cr.P.C.

3. From perusal of the record and also by taking note

of the argument as advanced by learned counsel for the

parties, it appears that charges have already been framed

against the petitioner on 03.09.2024 in the first half of the

court working day, whereas a petition under section 227 of

the Cr.P.C. was received by court in post-lunch session i.e. at

2:05 P.M.

4. It appears from impugned order that by taking a

guiding note of the legal report of Hon'ble Punjab and

Haryana High Court as available through Dev Rattan Vs.

State of Haryana [1989 Cri LJ 1044], as no order of

discharge can be made after framing of charge against

accused persons, the aforesaid petition for discharge was

rejected.

Patna High Court CR. MISC. No.84214 of 2024 dt.14-05-2025

5. Taking note of aforesaid fact as discharge petition

was subsequently filed after framing of charge, which is

apparent from the order dated 03.09.2024, of the learned

trial court, the present petition stands devoid of any merit.

6. Accordingly, this application stands dismissed.

(Chandra Shekhar Jha, J) Rajeev/-

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Uploading Date                14.05.2025
Transmission Date             14.05.2025