Indian Kanoon - Search engine for Indian Law

Patna High Court - Orders

Satya Narayan Sahu vs The State Of Bihar & Ors on 2 February, 2015

Author: Ashwani Kumar Singh

Bench: Ashwani Kumar Singh

   IN THE HIGH COURT OF JUDICATURE AT PATNA
             Criminal Writ Jurisdiction Case No.414 of 2014
======================================================
Satya Narayan Sahu, S/o Late Moti Sahu, Resident of Village- Sahpur, Post
Office-Masudanpur, P.O. and Sub Division-Ballia, P.S.-Ballia, District-
Begusarai, at present resident of Mohalla Mouza Begusarai Ward No. 6
under Municipality Begusarai, Post Office, P.S. Sub Division and Sub
Registry Begusarai Town, District Begusarai.
                                                           .... ....   Petitioner
                                      Versus
1. The State of Bihar.
2. The Director General of Police Bihar, Patna.
3. The District Magistrate, Lakhisarai.
4. The Superintendent of Police, Begusarai.
5. The Sub Divisional Magistrate Ballia, District Begusarai.
6. The Deputy Superintendent of Police, Ballia, District -Begusarai.
7. The Assistant Superintendent of Police Ballia, District Begusarai.
8. The Officer-in-Charge of Ballia Police Station, District -Begusarai.
9. Deepak Kumar S/o Ajay Mahto
10. Anil Kumar Sah S/o Late Kedarnath Sah
11. Tinku Kumar Sah @ Sushant Kumar S/o Late Kedarnath Sah
12. Sanjay Rastogi S/o Balmiki Rastogi, respondent nos. 9 to 12 are
Resident of Village-Chhoti Ballia, P.S.- Ballia, District- Begusarai.
13. Dinesh Chandra Prakash, S/o Vishwanath Rai Resident of Village-
Chilmil, P.S.- Muffasil, District- Begusarai, at present address Uper Tola,
Chhoti Ballia, P.S.- Ballia, District Begusarai.
                                                         .... .... Respondents
======================================================
Appearance :
For the Petitioner/s     :       Mr. Jai Prakash Singh, Advocate
For the Respondent/s         :   Mr. Anil Kumar, AC to SC-10
======================================================
CORAM: HONOURABLE MR. JUSTICE ASHWANI KUMAR SINGH
ORAL ORDER
 2             Patna High Court Cr. WJC No.414 of 2014 (2) dt.02-02-2015

                                                      2/2




    2 02-02-2015

After some arguments, learned counsel for the petitioner seeks leave to withdraw the present application in order to file an appropriate representation before the District Level Security Committee for police protection.

Leave is granted.

The application is disposed of as withdrawn.

(Ashwani Kumar Singh, J.) Sanjeet/-

    U        T