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Saroj Kumar vs The State Of Bihar & Ors on 20 April, 2018

Author: Ajay Kumar Tripathi

Bench: Ajay Kumar Tripathi, Nilu Agrawal

   IN THE HIGH COURT OF JUDICATURE AT PATNA
          Miscellaneous Jurisdiction Case No.4348 of 2016
                                  In
            Civil Writ Jurisdiction Case No. 17058 of 2016
======================================================
Saroj Kumar, Son of Prem Chand Prasad Gupta, Resident of Village-
Pachhatti, P.S.- Bodhgaya, Dist.- Gaya.

                                                      .... ....   Petitioner/s
                                  Versus
1. The State of Bihar.
2. Sri Kumar Ravi, district Magistrate, Gaya.
3. Garima Mallick, the Superintendent of Police, Gaya.
4. Vijay Kumar Jaiswal Sub-Divisional Officer, Sadar Gaya.
5. Shailendra Kumar the Circle Officer, Bodhgaya, Gaya.
6. Naresh Prasad Officer In charge Bodhgaya, Police Station Bodhgaya.
7. Priti Singh, Chairman Nagar Panchayat, Bodhgaya.
8. Manager in Charge Birla Dharamshala, Bodhgaya.
9. Manager in Charge Tibetan Monastery, Bodhgaya.
10. Owner Mahayana Hotel Bodhgaya, P.S.- Bodhgaya, Dist.- Gaya.
11. Manager in charge Thai Temple P.S.- Bodhgaya, Dist.- Gaya.
12. Manager in Charge Nigma Monastery Bodhgaya, P.S.- Bodhgaya, Dist.-
   Gaya.
13. Manager in Charge Vermese Vihar Monastery Bodhgaya, P.S.
   Bodhgaya, Dist.- Gaya.
14. Manager Taiwan Temple, Bodhgaya, P.S.- Bodhgaya, Dist.- Gaya.

                                               .... .... Respondent/s
======================================================
Appearance :
For the Petitioner/s : Mr. Ram Prawesh Kumar, Adv.
For the State        : Mr. Nutan Sahay, AC to AAG-12
For the Nagar
Panchayat Bodh Gaya : Mr. Ashok Kumar, Adv.
======================================================
CORAM: HONOURABLE MR. JUSTICE AJAY KUMAR
TRIPATHI
           and
           HONOURABLE JUSTICE SMT. NILU AGRAWAL
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE AJAY KUMAR TRIPATHI)
           Patna High Court MJC No.4348 of 2016 (5) dt.20-04-2018

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5       20-04-2018

In view of the position emerging from the show cause served and filed, counsel for the petitioner seeks liberty to withdraw the contempt application.

The contempt application stands disposed off.

(Ajay Kumar Tripathi, J) (Nilu Agrawal, J) Devendra/Arjun U