Patna High Court
Daya Shanker Prasad,Advocate vs State Of Bihar & Ors on 27 February, 2012
Author: Anjana Prakash
Bench: Anjana Prakash
Patna High Court CWJC No.3687 of 1996 dt.27-02-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.3687 of 1996
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Daya Shanker Prasad, Advocate son of Late Ram Chandra Prasad, resident of 18,
Emerson Road, Danapur Cantt, P.S. Danapur, District Patna, present address, 65,
Bihar Bar Council Bhawan, High Court, Patna
.... .... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna
2. The Commandant (Brigadier) Bihar and Orissa Sub Area, Danapur Cantt, P.S.
Danapur, Dist. Patna
3. The Executive Officer, Cantonement Board, Danapur Cantt, P.S. Danapur, Dist.
Patna
4. The District Magistrate, Patna
5. The Senior S.P., Patna
6. S.D.O. (Civil), Danapur Cantt., Patna
7. Secretary Town Claub, Danapur Cantt., P.S. Danapur, Dist. Patna
8. The Officer-in-charge, Danapur P.S.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : None
For the Respondent/s : None
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CORAM: HONOURABLE JUSTICE SMT. ANJANA PRAKASH
ORAL JUDGMENT
Date: 27-02-2012
No one appears on behalf of the petitioner and the
State.
The petitioner happens to be the father of one
Prabhanjan Kumar, who was injured just before the visit of
Governor for inauguration of a Football match.
The petitioner prays for adequate compensation
for the same.
Having gone through the contents of the writ
application, in my opinion, the same is completely
misguided and based on disputed questions of facts, which
Patna High Court CWJC No.3687 of 1996 dt.27-02-2012
cannot be appreciated by a writ Court.
In view of such, the application is dismissed.
Patna High Court ( Anjana Prakash, J. )
Dated, 27th
February, 2012
Narendra/ NAFR