Indian Kanoon - Search engine for Indian Law

Patna High Court - Orders

Ratneshwar Chakma vs The State Of Bihar Through Director ... on 28 February, 2023

Author: Prabhat Kumar Singh

Bench: Prabhat Kumar Singh

                     IN THE HIGH COURT OF JUDICATURE AT PATNA
                               Criminal Writ Jurisdiction Case No.889 of 2019
                          Arising Out of PS. Case No.-20 Year-2019 Thana- SC/ST District- Gaya
                 ======================================================
           1.     RATNESHWAR CHAKMA Son of Sri Santi Kumar Chakma Resident of
                  Buddhist Thai - Bharat Society, Village - Mastipur, South of Main Temple,
                  P.S.- Bodh Gaya, District- Gaya
           2.    Chhota Bhante @ Phra Bhodhinandhamunee Son of Late Sri Loh Permanent
                 resident of Address 7, Village No. 4, P.S. - Chom Phra, District - Chom Phra,
                 Surin Province (Thailand) and also at Buddhist Thai Bharat Society, Village
                 - Mastipur, South of Main Temple, P.S.- Bodh Gaya, District- Gaya.
           3.    A.C. Lama @ Acharya Chodub Lama Son of Late Sri Daba Lama Resident
                 of Buddhist Thai Bharat Society, Village - Mastipur, South of Main Temple,
                 P.S.- Bodh Gaya, District- Gaya.

                                                                                    ... ... Petitioner/s
                                                  Versus
           1.    The State Of Bihar Through Director General Of Police, Bihar, Patna Bihar
           2.    The Director General of Police, Bihar, Patna Bihar
           3.    The Superintendent of Police, Gaya, District- Gaya Bihar
           4.    The Deputy Superintendent of Police, Bodhgaya, District- Gaya Bihar
           5.    The Officer-in-Charge, Gaya Sadar SC/ST Police Station, District- Gaya
                 Bihar
           6.    The Investigation Officer of Gaya SC/ST P.S. Case no. 20/2019, District-
                 Gaya Bihar

                                                           ... ... Respondent/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s    :        Mr.Nishant Kumar Jha
                 For the Respondent/s    :        Mr.Md. Nadim Seraj
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
                                       ORAL ORDER

6   28-02-2023

Learned counsel for the petitioner seeks permission to withdraw this criminal writ petition as after investigation final form has been submitted by the police and the same has also been accepted by the Court.

Patna High Court CR. WJC No.889 of 2019(6) dt.28-02-2023 2/2 In that view of the matter, criminal writ petition is dismissed as withdrawn.

(Prabhat Kumar Singh, J) shashi/-

U          T