Patna High Court - Orders
Dhanoj Kumar vs The State Of Bihar Through The Principal ... on 5 December, 2023
Author: P. B. Bajanthri
Bench: P. B. Bajanthri
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Writ Jurisdiction Case No.1308 of 2021
Arising Out of PS. Case No.-200 Year-2020 Thana- BIKRAMGANJ District- Rohtas
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Dhanoj Kumar Son of Jai Govind Paswan Resident of Village and P.O. -
Maharorh, P.S. - Natwar, District - Rohtas.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Home Department, Govt.
of Bihar, Patna. Bihar
2. The Director General of Police, Bihar, patna. BIHAR
3. The Deputy Inspector General of Police Rang Dehri- On- Sone, Rohtas.
BIhar
4. The Superintendent of Police, Rohtas at Dehri- On- Sone, Sasaram. Bihar
5. The S.H.O. Police Station Bikramganj, Rohtas. Bihar
6. The S.H.O. Harijan Police Station, Dehri -on-Sone, Rohtas Bihar
7. Ajay Singh Son of Not Known Resident of - Ward No. 11, C.D.P.O. office
Gali Shanti Nagar, Bikramganj, P.S. - Bikramganj, District - Rohtas.
8. Jyoti Kumari Wife of Dhanoj Kumar, Daughter of Ajay Singh At present
resident of - Ward No. 11, C.D.P.O. office Gali Shanti Nagar, Bikramganj,
P.S. - Bikramganj, District - Rohtas.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Nagendra Upadhyay, Advocate
For the State : Mr. Saroj Kumar Sharma, AC to AAG-3
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CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
and
HONOURABLE MR. JUSTICE RAMESH CHAND
MALVIYA
ORAL ORDER
Patna High Court CR. WJC No.1308 of 2021(4) dt.05-12-2023
2/2
(Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)
4 05-12-2023Learned counsel for the petitioner after arguing for sometime seeks permission to withdraw this petition.
2. Accordingly, petition stands dismissed as withdrawn.
(P. B. Bajanthri, J) ( Ramesh Chand Malviya, J) Mayank/-
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