Patna High Court - Orders
Purushottam Kumar vs The State Of Bihar on 8 January, 2020
Bench: Chief Justice, Anil Kumar Upadhyay
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.15352 of 2019
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Purushottam Kumar, S/o Santosh Sharma, R/o Village Akbarpur, P.S.
Paliganj, Dist. Patna
... ... Petitioner/s
Versus
1. The State of Bihar through the Secretary Home (Police) Department of
Bihar, Patna
2. The Principal Secretary, Excise and Prohibition Department, Govt. of Bihar,
Patna
3. The District Magistrate, Patna
4. The Director General of Police, Bihar, Patna
5. The Superintendent of Police, Patna
6. The S.H.O. of Dhanaura Police Station, Dist. Patna
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Ravindra Kumar, Advocate
For the Respondent/s : Mr.Kumar Manish (SC-5)
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE ANIL KUMAR UPADHYAY
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
2 08-01-2020The petition filed on 27.07.2019 is listed for hearing for the first time today before the Court.
Heard learned counsel for the petitioner and the respondents.
In the instant writ petition the petitioner has prayed for release of Royal Infield Classic 350, in question, seized in connection with Dhanarua P.S. Case No. 245 of 2018 for the offences punishable under Sections 37(b)(c) of the Bihar Prohibition and Excise Act, 2016 and Sections 25(1-b)a/26/35 Patna High Court CWJC No.15352 of 2019(2) dt.08-01-2020 2/2 Arms Act.
Learned counsel for the petitioner seeks permission to withdraw the writ petition for the reasons that the petition has become infructuous.
Prayer is allowed.
The petition is dismissed as having become infructuous.
(Sanjay Karol, CJ) ( Anil Kumar Upadhyay, J) uday/-
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