Patna High Court - Orders
Rama Nand Singh And Anr vs The State Of Bihar Through Sri Deepak ... on 6 March, 2019
Author: Rajeev Ranjan Prasad
Bench: Rajeev Ranjan Prasad
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.4123 of 2018
In
Criminal Writ Jurisdiction Case No.844 of 2018
======================================================
1. Rama Nand Singh son of Ram Jag Singh, resident of Chak Mohammad
Chisti, P.O. - Jarua, P.S. - Ganga Bridge, District - Vaishali.
2. Nitu Kumari, wife of Jai Prakash Singh, resident of village - Harpur
Kasturi, Varispur Mal, district - Vaishali.
... ... Petitioners
Versus
1. The State of Bihar through Sri Deepak Kumar, The Chief Secretary,
Government Of Bihar, Patna
2. The Principal Secretary, Home, Department of Home, Sri Amir Subhani,
Government of Bihar, Patna.
3. Sri Manoj Kumar, Superintendent of Police, Darbhanga, Bihar.
4. Sri Gautam Kumar, Officer-in-Charge, Mobbi, O.P. Sadar Thana,
Darbhanga, District - Darbhanga.
5. Sri Pawan Kumar, Superintendent Customs (Prev.) Circle, Darbhanga.
6. Sri Sita Ram Prasad, Assistant Commissioner, Department of Customs,
Legal (P), Muzaffarpur.
... ... Opposite Party
======================================================
Appearance :
For the Petitioner/s : Mr.Nawnit Kumar Tiwary, Advocate
For the Customs : Mr. Satya Prakash Tripathy, Sr. SC customs
Mr.Shashank Shekhar, Jr.S.C. Customs
For the State Mr.Partha Sarthi- GA-4
======================================================
CORAM: HONOURABLE MR. JUSTICE RAJEEV RANJAN PRASAD
ORAL ORDER
3 06-03-2019Learned counsel for the petitioner, learned counsel representing the State as well as learned counsel for the Department of Customs are present.
The court has been informed by learned counsel for the petitioner that the contempt application has become infructuous due to compliance of the order of this court.
Accordingly, this contempt application is dismissed as having become infructuous.
(Rajeev Ranjan Prasad, J) Rajeev/-
U