Patna High Court - Orders
Babu Kant Jha & Anr vs The State Of Bihar & Ors on 17 March, 2015
Author: Ashwani Kumar Singh
Bench: Ashwani Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Writ Jurisdiction Case No.834 of 2014
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1. Babu Kant Jha son of Late Satya Narayan Jha, resident of village-
Ucchati, P.S.- Biraul, District- Darbhanga
2. Vijay Devi wife of Lalan Choudhary, resident of village- Garhaul, P.S.-
Mahishi, District- Saharsa. At present resident of village- Ucchati, P.S.-
Biraul, District- Darbhanga
.... .... Petitioner/s
Versus
1. The State of Bihar
2. The Inspector General of Police, Darbhanga Range, Darbhanga
3. The Deputy Inspector General of Police, Darbhanga
4. The Senior Superintendent of Police, Darbhanga
5. The Sub Divisional Officer, Biroul, Darbhanga
6. The Circle Officer, Biroul, Darbhanga
7. The Officer-in-Charge, Biroul Police Station, Darbhanga
8. Shiv Kumar Jha, son of Rajendra Jha, resident of village Ucchati, P.S.
Biroul, District- Darbhanga
9. Indra Kanth Jha, son of Late Jagat Narayan Jha, resident of village- Hatti,
P.S. Biroul, District- Darbhanga
10. Krishan Kant Thakur, son of Ghanshyam Thakur, resident of village
Hatti, P.S. Biroul, District- Darbhanga
11. Shankar Jha son of Naga Jha, resident of village- Paghari, P.S. Biroul,
District- Darbhanga.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Girish Chandra Jha
For the Respondent/s : Mr. Purnendu Singh, GP-27
Mrs. Sunita Kumari, A.C. to GP-27
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CORAM: HONOURABLE MR. JUSTICE ASHWANI KUMAR SINGH
ORAL ORDER
2 17-03-2015After some arguments, learned counsel for the petitioners seeks leave to withdraw this application in order to seek other remedies available in law.
Leave is granted. This application is dismissed as withdrawn.
(Ashwani Kumar Singh, J) Pradeep/-
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