Patna High Court - Orders
Deepak Sharma vs Vijay Kumar Sharma on 7 February, 2022
Author: Ashwani Kumar Singh
Bench: Ashwani Kumar Singh, Rajeev Ranjan Prasad
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Writ Jurisdiction Case No.70 of 2022
Arising Out of PS. Case No.- Year-0 Thana- District- Samastipur
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Deepak Sharma, Son of Raja Ram Sharma, Resident of Village - Jadhua,
Hajipur, P.S.- Hajipur Town, District - Vaishali- 844101 (Bihar).
... ... Petitioner
Versus
1. Vijay Kumar Sharma, Son of name not known Resident of Village and Post-
Samastipur, Near Dr. C.B. Singh Clinic, Block- Kalyanpur, P.S. -
Mathurapur, District - Samastipur-848101, Bihar.
2. Sushila Sharma, wife of Vijay Kumar Sharma, Resident of Village and Post-
Samastipur, Near Dr. C.B. Singh Clinic, Block- Kalyanpur, P.S. -
Mathurapur, District - Samastipur-848101, Bihar.
3. Virendra Sharma @ Bittu, son of Vijay Kumar Sharma and his wife Rekha
Sharma, Resident of Village and Post- Samastipur, Near Dr. C.B. Singh
Clinic, Block- Kalyanpur, P.S. - Mathurapur, District - Samastipur-848101,
Bihar.
4. Dheeraj Sharma @ Sonu, son of Vijay Kumar Sharma, and his wife Priya
Sharma, Resident of Village and Post- Samastipur, Near Dr. C.B. Singh
Clinic, Block- Kalyanpur, P.S. - Mathurapur, District - Samastipur-848101,
Bihar.
5. Kishan Kumar Sharma, son of Vijay Kumar Sharma, Resident of Village and
Post- Samastipur, Near Dr. C.B. Singh Clinic, Block- Kalyanpur, P.S. -
Mathurapur, District - Samastipur-848101, Bihar.
6. Abhishek Sharma, son of Vijay Kumar Sharma, Resident of Village and
Post- Samastipur, Near Dr. C.B. Singh Clinic, Block- Kalyanpur, P.S. -
Mathurapur, District - Samastipur-848101, Bihar.
7. The S.H.O. P.S. - Mathurapur, Block- Kalyanpur, District - Samastipur-
848101, Bihar.
8. The Superintendent of Police, Samastipur- 848101, Bihar.
9. The State of Bihar through the Principal Secretary, Home Department Patna,
Bihar.
... ... Respondents
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Appearance :
For the Petitioner/s : Mr.Pravashankar Mishra, Advocate
For the Respondent/s : Mr.Prabhu Narayan Sharma, AC to A.G.
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CORAM: HONOURABLE MR. JUSTICE ASHWANI KUMAR SINGH
and
HONOURABLE MR. JUSTICE RAJEEV RANJAN PRASAD
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE ASHWANI KUMAR SINGH)
2 07-02-2022After some arguments, Mr. Pravashankar Mishra, Patna High Court CR. WJC No.70 of 2022(2) dt.07-02-2022 2/2 learned counsel for the petitioner seeks leave to withdraw the present application with liberty to seek his remedies before the District Magistrate in terms of Sections 97 and 98 of the Code of Criminal Procedure.
Without expressing any opinion, we grant leave to the petitioner to seek his remedies before the District Magistrate in terms of Sections 97 and 98 of the Code of Criminal Procedure for redressal of his grievance.
In case, such an application is filed by the petitioner or on behalf of the petitioner, the learned District Magistrate would form his opinion on the basis of materials on record.
The application is disposed of with liberty aforesaid.
(Ashwani Kumar Singh, J.) (Rajeev Ranjan Prasad, J.) Rajeev/Sanjeet-
U