Patna High Court - Orders
Sekh Jehangir vs The State Of Bihar Through Cheif ... on 4 February, 2016
Author: Ashwani Kumar Singh
Bench: Ashwani Kumar Singh
Patna High Court Cr. WJC No.768 of 2015 (2) dt.04-02-2016
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Writ Jurisdiction Case No.768 of 2015
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1. Sekh Jehangir Son of Late Mir Hashan Gram - Jhumaka, P.S. - Sikta, Zila
- Betia, West Champaran.
.... .... Petitioner/s
Versus
1. The State of Bihar through Cheif Secretary.
2. Director General of Police, Bihar, Patna.
3. Inspector General of Police, Muzaffarpur.
4. District Magistrate, Betia.
5. Superintendent of Police, Betia.
6. Sub Divisional Officer, Narkatiaganj.
7. LRDC Narkatiaganj.
8. Circle Officer, Sikta, District - Betia.
9. Officer in Charge, P.S. Sikta, Dist - Betia.
10. Officer In-charge, P.S. - Belthar, Dist - Betia.
11. Officer In-charge, P.S. - Gopalpur, Dist - Betia.
12. Officer In-charge, P.S. Chanpatia, Dist - Betia.
13. Officer In-charge, P.S. - Loria, Dist - Betia.
14. Officer In-charge, P.S. - Manapul, Dist - Betia.
15. Officer In-charge, P.S. - Muffasil, Dist - Betia.
16. Officer In-charge, P.S. - Jagdishpur, Dist - Betia.
.... .... Respondent/s
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Appearance :
For the Petitioner/s :
For the Respondent/s : Mr. Gp8-Manish Kumar
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CORAM: HONOURABLE MR. JUSTICE ASHWANI KUMAR
SINGH
ORAL ORDER
2 04-02-2016Despite repeated calls, none appears for the petitioner to press the application. Learned counsel for the State is present.
The application is dismissed for want of prosecution.
(Ashwani Kumar Singh, J) Amin/-
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