Patna High Court - Orders
Tulsi Narayan Pd. vs The State Of Bihar & Ors on 18 June, 2014
Author: Rakesh Kumar
Bench: Rakesh Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.3181 of 2011
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Tulsi Narayan Prasad, S/O Late Bindeshwari Prasad , R/O LF-84, Block-2,
Sector-6, Bahadurpur Housing Colony, Patna-800020, At Present Address:
E-408, ASU Enclave, Arrah Garden Link Road, Bailey Road, Patna-
800014
.... .... Petitioner
Versus
1. The State Of Bihar Through Mr. Anup Mukherjee , The Chief Secretary,
Govt. Of Bihar, Patna
2. Mr. Neelmani, The Director General Of Police, Bihar, Patna
3. Shri Sunil Kumar Sinha, The Deputy Inspector General Of Police,
B.M.P., Central Zone, Patna
4. Shri Rajesh Tripathi, The Commandant, M.M.P., Arrah, Bihar
.... .... Opposite Parties / Respondents
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Appearance :
For the Petitioner : Mr. Sushil Kumar Singh
For the Opposite Parties / Respondents :
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CORAM: HONOURABLE MR. JUSTICE RAKESH KUMAR
ORAL ORDER
4 18-06-2014Learned counsel for the petitioner in view of changed circumstances does not want to press the petition.
The petition stands dismissed as not pressed.
(Rakesh Kumar, J) Praful/-
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