Patna High Court - Orders
Bhagwati Charan vs The State Of Bihar Through The Principal ... on 11 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.98 of 2022
Arising Out of PS. Case No.-290 Year-2021 Thana- HILSA District- Nalanda
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Bhagwati Charan, son of Raghunandan Prasad, Resident of Village -
Mojahitpur, P.O. + and P.S.- Ekangar Sarai, Distt.- Nalanda, Bihar - 801301.
... ... Petitioner
Versus
1. The State of Bihar through the Principal Secretary, Deptt. of Home, Govt. of
Bihar, Patna.
2. The Director General of Police, Patna.
3. The Superintendent of Police, Nalanda.
4. The Station House Officer (SHO), Hilsa, Nalanda.
5. Sudhir Prasad Son of Late Vasudev Prasad Resident of Village - Ward no.07,
Madarpur, P.O.- Bhobhi, P.s.- Hilsa, Distt.- Nalanda.
... ... Respondents
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Appearance :
For the Petitioner/s : Mr.Abhimanyu Deo, Advocate
For the Respondent/s : Mr.Prabhu Narayan Sharma, A.C. 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 11-02-2022Mr. Abhimanyu Deo, learned counsel for the petitioner seeks leave to withdraw the present application with liberty to seek remedies under Section 97 of the Code of Criminal Procedure before the District Magistrate, Nalanda.
Without expressing any opinion on the merit of the case, leave is granted.
Patna High Court CR. WJC No.98 of 2022(2) dt.11-02-2022 2/2 The application is disposed of.
(Ashwani Kumar Singh, J) ( Rajeev Ranjan Prasad, J) Sanjeet/-
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