Patna High Court - Orders
Arvind Kumar I.F.S. vs The State Of Bihar, Through The Pr. ... on 1 May, 2017
Author: Birendra Kumar
Bench: Birendra Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Writ Jurisdiction Case No.532 of 2015
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Arvind Kumar, I.F.S., S/o Sri R.N. Prasad, R/o Road No.-1, Gardanibagh,
P.S.- Gardanibagh, Dist.- Patna.
.... .... Petitioner/s
Versus
1. The State of Bihar, through the Pr. Secretary, Vigilance Deptt., Bihar
Govt., Patna.
2. Addl. Director General, Vigilance Investigation Bureau, Patna.
3. Officer-in-charge, Vigilance P.S., Patna.
4. Trap team I/C of Spl. Case No.-07/2001 in Vigilance P.S.- Patna.
5. All investigating Officers of Spl. Case No.-07/2001 in Vigilance P.S.-
Patna.
6. Dr. Parvez Akhtar, Father's Name not known, then Dy. S.P.cum I.O.,
Vigilance P.S., Patna.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Arvind Kumar I.F.S.
For the Respondent/s : Mr. Ramakant Sharma (Law Off. Vig)
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CORAM: HONOURABLE MR. JUSTICE BIRENDRA KUMAR
ORAL ORDER
9 01-05-2017After some argument, the petitioner, who is appearing in person, seeks permission to withdraw this writ application and has prayed for a direction to the learned trial judge to conclude the trial expeditiously in view of the earlier direction of this Court in CWJC No.587 of 2010.
Perused the report of the learned trial judge dated 20.02.2017.
The learned trial judge is directed to expedite the trial without giving unnecessary adjournment and long adjournment in this case to any of the parties. Patna High Court Cr. WJC No.532 of 2015 (9) dt.01-05-2017 2
Accordingly, this writ application stands dismissed as withdrawn.
(Birendra Kumar, J) Arvind/-
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