Patna High Court - Orders
Akshay Kumar Dubey vs The State Of Bihar & Ors on 15 January, 2015
Author: Ashwani Kumar Singh
Bench: Ashwani Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Writ Jurisdiction Case No.125 of 2014
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Akshay Kumar Dubey, Son of Late Shri Ram Dubey, Resident of Village -
Khaira Deep, P.S.-Daudnagar, Dist.-Aurangabad
.... .... Petitioner
Versus
1. The State of Bihar
2. The Principal Secretary, Department of Home, Bihar, Patna
3. The Director General of Police, Bihar, Patna.
4. The D.I.G., Magadh Range, Gaya.
5. The District Magistrate, Aurangabad.
6. The Superintendent of Police, Aurangabad.
7. The Officer-in-charge, namely Ashok Kumar, P.S.-Daudnagar, District-
Aurangabad.
.... .... Respondents
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Appearance :
For the Petitioner/s : Mr. Sheo Jee Mishra, Advocate
For the Respondent/s : Mr. S.K. Sinha, GP-15
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CORAM: HONOURABLE MR. JUSTICE ASHWANI KUMAR SINGH
ORAL ORDER
2 15-01-2015After some arguments, learned counsel for the petitioner seeks leave to withdraw the present application in order to seek other remedies available in law.
Leave is granted.
The application is dismissed as withdrawn.
(Ashwani Kumar Singh, J.) Sanjeet/-
U T