Chhedi Mandal @ Chhedi Ram vs The State Of Bihar & Ors on 7 May, 2014

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Patna High Court - Orders

Chhedi Mandal @ Chhedi Ram vs The State Of Bihar & Ors on 7 May, 2014

Bench: Ashwani Kumar Singh

                   IN THE HIGH COURT OF JUDICATURE AT PATNA
                             Miscellaneous Jurisdiction Case No.402 of 2014
                                                        In
                                                CR. WJC 312 of 2012
                ======================================================
                Chhedi Mandal @ Chhedi Ram, S/o Late Aghanu Mandal, retd. Bus
                Conductor, Bihar State Transportation, Patna, Bihar permanent resident of
                Village- Kamalapath Patti, Panch Karuna, P.S.-Harlakhi, Distt. - Madhubani
                                                                        .... .... Petitioner
                                                      Versus
                1. The State of Bihar
                2. The S.P., Madhubani
                3. The Dy S.P., Benipatti, Distt. - Madhubani
                4. The Thana Incharge, Harlakhi P.S, Distt-. Madhubani
                5. Dhruv Narayan Mandal S/o Late Ram Kishun Mandal
                6. Bablu Mandal S/o Late Ram Kishun Mandal both resident of Village -
                Kamalapath Patti, Panch Karuna, P.S.- Harlakhi, Distt. - Madhubani
                7. Ram Prasad Mandal S/o Late Ramdhani Mandal, Village - Selibeli, P.S.
                Rasopatti, Distt. - Madhubani
                                                                       .... .... Respondents
                ======================================================
                Appearance :
                For the Petitioner/s    :        Mr. Binod Pd. Singh, Advocate
                For the Respondent/s        :    Mr. Manikant Mishra, G.P.-25
                ======================================================
                CORAM: HONOURABLE MR. JUSTICE ASHWANI KUMAR SINGH
                ORAL ORDER


3. 07-05-2014

Heard learned counsel for the petitioner and learned counsel for the State.

M.J.C. No. 402 of 2014 Considering the submissions made at bar, Cr.W.J.C. No. 312 of 2012 which was dismissed for want of prosecution on 5.2.2013 is restored to its original file. The M.J.C. application is disposed of.

2 Patna High Court MJC No.402 of 2014 (3) dt.07-05-2014

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Cr. W.J.C. No. 312 of 2012 Heard learned counsel for the petitioner and learned counsel for the State.

The prayer of the petitioner in paragraph 1 of the petition is as under:-

"1. That this petitioner has filed this Criminal Writ Petition in the nature of mandamus or any other(s), writ(s) commanding upon the respondents:-

(A) to direct the respondent Nos.-2 to 4 to protect the life and property of the petitioner from respondent No. 5 to 7 and their muscleman who have grabed the movable and immovable properties of the petitioner and are threatening to kill this petitioner if he will come to his native village.

(B) to give other(s) relief(s) which your Lordships may think deem fit and proper."

The petition is thoroughly misconceived. In case the petitioner has any grievance against the private respondents, he can inform the police or approach the court of C.J.M. by way of filing a complaint.

Dismissed.

(Ashwani Kumar Singh, J) Sanjeet/-

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Patna High Court - Orders