Patna High Court - Orders
Surya Narayan Singh vs The State Of Bihar Through The Law ... on 2 July, 2019
Author: Ashwani Kumar Singh
Bench: Ashwani Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Writ Jurisdiction Case No.1022 of 2019
Arising Out of PS. Case No.-474 Year-2008 Thana- ROHTAS COMPLAINT CASE District-
Rohtas
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Surya Narayan Singh, Son of Late Vibhuti Singh, Resident of Village-
Agarerkhurd, Khadara Tola, P.S.- Suryapura, District- Rohtas, at present
resident of Village-Tenduni, Askamini Nagar Bikramganj near Mohit
Bhawan, P.S.- Bikramganj, District- Rohtas.
... ... Petitioner
Versus
1. The State of Bihar through the Law Secretary, Bihar, Patna.
2. Kedar Nath Singh, Son of Late Daya Singh, Resident of Village- Sarapali,
P.O.- Amrai Durgapur, P.S.- Durgapur, District- Vardman (West Bengal).
3. Jitendra Kumar Singh, Son of Kedar Nath Singh, Resident of Village-
Sarapali, P.O.- Amrai Durgapur, P.S.- Durgapur, District- Vardman (West
Bengal).
4. Rita Singh, Daughter of Kedar Nath Singh, Resident of Village- Sarapali,
P.O.- Amrai Durgapur, P.S.- Durgapur, District- Vardman (West Bengal).
5. Smt. Chandamuni Devi, Wife of Kedar Nath Singh, Resident of Village-
Sarapali, P.O.- Amrai Durgapur, P.S.- Durgapur, District- Vardman (West
Bengal).
6. Shobhnath Singh, Son of Late Kailash Singh, Resident of Village- Tenduni,
P.O.- Tenduni, P.S.-Bikramganj, District- Rohtas.
7. Suresh Kumar Singh, Son of Shobhnath Singh, Resident of Village-
Tenduni, P.O.- Tenduni, P.S.-Bikramganj, District- Rohtas.
8. Ajay Kumar Singh, Son of Shobhnath Singh, Resident of Village- Tenduni,
P.O.- Tenduni, P.S.-Bikramganj, District- Rohtas.
9. Smt. Basmati Devi, Wife of Shobhnath Singh, Resident of Village- Tenduni,
P.O.- Tenduni, P.S.-Bikramganj, District- Rohtas.
10. Smt. Manorma Devi, Wife of Suresh Kumar Singh, Resident of Village-
Tenduni, P.O.- Tenduni, P.S.-Bikramganj, District- Rohtas.
... ... Respondents
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Appearance :
For the Petitioner : Mr. Rajani Kant Singh, Advocate
For the Respondents-State: Md. Raisul Haque, SC-10
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CORAM: HONOURABLE MR. JUSTICE ASHWANI KUMAR SINGH
ORAL ORDER
2 02-07-2019This application under Articles 226 and 227 of the Constitution of India has been filed by the petitioner for issuance of an appropriate writ in the nature of mandamus or Patna High Court CR. WJC No.1022 of 2019(2) dt.02-07-2019 2/2 any other writ/writs, order/orders, command/commands directing the learned Judicial Magistrate-1st Class, Bikramganj, Rohtas to conclude the trial of Complaint Case No.474 of 2008 within a specified period, which is pending since 09.07.2008.
After some arguments, learned counsel for the petitioner seeks leave to withdraw the present application.
Leave is granted.
The application is disposed of.
(Ashwani Kumar Singh, J.) Sanjeet/-
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