Rahul Kumar vs The State Of Bihar
2026 Latest Caselaw 453 Patna

Patna High Court

Rahul Kumar vs The State Of Bihar on 13 February, 2026

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                     CRIMINAL MISCELLANEOUS No.83261 of 2024

       Arising Out of PS. Case No.-356 Year-2024 Thana- BEGUSARAI COMPLAINT CASE
                                     District- Begusarai
     ======================================================
     Rahul Kumar S/O Late Ashok Sharma @ Ashok Kumar Sharma R/O Behind
     Blue Diamond Hotel Nagdaha, Ward No. 13, P.S- Muffasil, Distt.- Begusarai.


                                                                   ... ... Petitioner/s
                                          Versus
1.   The State of Bihar.
2.   Dheeraj Ray S/O Dinesh Ray R/O Village- Matihani , P.S- Matihani, Distt.-
     Begusarai.


                                                              ... ... Opposite Party/s
     ======================================================
     Appearance :
     For the Petitioner/s    :      Mr. Sanjeet Kumar, Adv.
     For the O.P. No. 2      :      Mr. Amar Kumar Singh, Adv.
     For the State           :      Mr. Chandra Bhushan Prasad, APP
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE SOURENDRA PANDEY
     ORAL JUDGMENT

Date : 13-02-2026

Heard the learned counsel for the parties.

2. This is an application seeking quashing of the

order dated 20.03.2024 passed by the learned Judicial

Magistrate-Ist Class-Cum-Additional Munsif, Begusarai in

connection with Complaint Case No. 356(C) of 2024, whereby

cognizance has been taken against the petitioner for the offence Patna High Court CR. MISC. No.83261 of 2024 dt.13-02-2026

under Section 138 of the Negotiable Instruments Act, 1881.

3. The learned counsel for the petitioner submits

that he has been informed that the trial is almost at its fag end

and the matter is at the stage of arguments.

4. It has, thus, been submitted on behalf of the

petitioner that he may be permitted to withdraw the present

application with a liberty that he may be permitted to make an

application before the learned Trial Court for settlement of

dispute(s) with the complainant/opposite party No. 2.

5. Permission is accorded.

6. The application stands disposed off with the

liberty aforesaid.

(Sourendra Pandey, J) Praveen-II/-

AFR/NAFR                NAFR
CAV DATE                N/A
Uploading Date          13.02.2026
Transmission Date       13.02.2026