MOST KIRAN BALA, WIFE OF BINOD KUMAR Vs. STATE OF BIHAR; SUB-DIVISIONAL MAGISTRATE, PATNA CITY ; SENIOR SUPERINTENDENT OF POLICE, PATNA ; OFFICER-IN-CHARGE, ALAMGANJ, POLICE STATION PATNA, PATNA - 7 ; SMT PRIYANKA PRIYADARSINI, WIFE OF SURESH KUMAR SINGH ; SURESH PRASAD SINGH, SON OF CHANDERIK

JUDGEMENT

(1.) 3 15-05-2014 Heard learned counsel for the petitioner, learned AC to GP-8 as well as laearned counsel representing respondent no.6.

(2.) Without adverting to the merit of the case, from para-18 of the petition, it is evident that petitioner has furnished a certificate that he has not moved before the Hon'ble Court any time earlier for the subject matter of this criminal writ petition.

(3.) During course of hearing, learned counsel for respondent no.6 had furnished order dated 28.02.2014 passed in connection with CWJC No.25378 of 2013 filed by the petitioners against the same set of respondents asking for same set of relief wherein this Court has observed "learned counsel for the petitioners, after making submissions at some length, submits that the petitioners would approach the authorities for ventilation of the grievance as raised in this application. While not granting the relief, as prayed for in this application, this Court would permit the petitioners to approach the appropriate/ concerned respondent ventilating the grievance as raised in this application."