Meraj Alam vs The State Of Bihar Through The ...
2021 Latest Caselaw 4010 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Criminal Writ Jurisdiction Case No.828 of 2021
                  Arising Out of PS. Case No.- Year-0 Thana- District- Samastipur
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Meraj Alam S/O- Motibul Rahman Resident Of Variyarpur, Bambira, Police Station- Tajpur, District- Samastipur. ... ... Petitioner/S Versus

1. The State Of Bihar Through The Principal Secretary, Home Deptt. Patna Bihar

2. The Superintendent Of Police, Samastipur. Bihar

3. The S.H.O. Of Tajpur Police Station, Samastipur. Bihar

4. Md. Nijam Son Of Late Abdul Gaffur Resident Of Bariyarpur, Banbira, Police Station- Tajpur, District- Samstipur.

5. Nazma Khatoon Wife Of Meraj Alam Resident Of Bariyarpur, Banbira, Police Station- Tajpur, District- Samastipur.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr.Mukesh Kumar Singh, Advocate For the Respondent/s : Mr. Pawan Kumar AC to A.G. ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE S. KUMAR) (The proceedings of the Court are being conducted through Video Conferencing and the Advocates joined the proceedings through Video Conferencing from their residence.)

Date : 09-08-2021

Heard learned counsel for the parties.

Petitioner has prayed for following relief(s):-

"That the present application is being filed for issuance of a writ in the nature of habeas corpus securing the personal liberty and freedom of Respondent No. 5 a legally wedded wife of the petitioner, who has been wrongfully confined by the respondent no. 4 or for issuance of other appropriate writ/writs, order/orders, direction/directions as may be deemed fit and proper."

Learned counsel for the petitioner seeks permission to

withdraw the present petition.

Patna High Court CR. WJC No.828 of 2021 dt.09-08-2021

The present petition is disposed of as withdrawn,

reserving liberty to the petitioner to take recourse to any such

alternative remedies as are otherwise available in accordance

with law, if need so arises.

(Sanjay Karol, CJ)

( S. Kumar, J) Rajiv/veena-

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