Combodian Budhist Monastery Trust, At ... vs The State Of Bihar Through The Secretary ... on 21 July, 2022

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Patna High Court - Orders

Combodian Budhist Monastery Trust, At ... vs The State Of Bihar Through The Secretary ... on 21 July, 2022

Bench: Rajeev Ranjan Prasad

                     IN THE HIGH COURT OF JUDICATURE AT PATNA
                               Criminal Writ Jurisdiction Case No.683 of 2017
                       Arising Out of PS. Case No.-55 Year-2017 Thana- BODHGAYA District- Gaya
                 ======================================================
                 Combodian Budhist Monastery Trust, At Silaunja, Bodh Gaya, District Gaya,
                 Through Its Director namely Poeuy Metta, son of Net Sawan.

                                                                                   ... ... Petitioner
                                                  Versus
           1.    The State of Bihar Through The Secretary Home (Special) Bihar, Patna
           2.    The Chief Secretary of Bihar, Patna.
           3.    The Director General of Police, Bihar, Patna.
           4.    The Deputy Inspector General of Police, Magadh Range, Gaya.
           5.    The District Magistrate, Gaya.
           6.    The Senior Superintendent of Police, Gaya.
           7.    The Sub Divisional Police Officer, Bodh Gaya.
           8.    Mr. Shailendra Kumar, Son of not known to the petitioner presently posted
                 as Circle Officer, Bodh Gaya, District- Gaya.
           9.    The Station Head Officer-cum-Officer In-charge, Bodh Gaya Police Station,
                 Gaya.
           10. The I.O. namely J.P. Singh (S.I.) of Bodh Gaya Police Station.

                                                           ... ... Respondents
                 ======================================================
                 Appearance :
                 For the Petitioner/s    :       Mr. Niranjan Kumar Singh, Advocate
                 For the Respondent/s    :       Mr.Suman Kumar Jha, A.C. to A.A.G.-3
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE RAJEEV RANJAN PRASAD
                                       ORAL ORDER

4   21-07-2022

After some arguments, Mr. Niranjan Kumar Singh, learned counsel for the petitioner has understood that this writ application as framed cannot proceed. In fact, the petitioner in the present writ application is a Trust who is not an accused in the F.I.R. The accused persons are the individuals who are not before this Court. Learned counsel, therefore, requests to allow him to withdraw this writ application unconditionally. Patna High Court CR. WJC No.683 of 2017(4) dt.21-07-2022 2/2 Mr. Suman Kumar Jha, learned A.C. to A.A.G.-3 for the State is present.

This writ application is dismissed as withdrawn.

(Rajeev Ranjan Prasad, J) vats/-

U T Note: The ordersheet duly signed has been attached with the record. However, in view of the present arrangements, during Pandemic period all concerned shall act on the basis of the copy of the order uploaded on the High Court website under the heading 'Judicial Orders Passed During The Pandemic Period'.

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Patna High Court - Orders