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Vijay Kumar Choudhary vs State Of Bihar And Ors
2021 Latest Caselaw 5983 Patna

Citation : 2021 Latest Caselaw 5983 Patna
Judgement Date : 9 December, 2021

Patna High Court
Vijay Kumar Choudhary vs State Of Bihar And Ors on 9 December, 2021
    IN THE HIGH COURT OF JUDICATURE AT PATNA
              Civil Writ Jurisdiction Case No. 258 of 1995
======================================================

Vijay Kumar Choudhary, Son of Rajeshwar Choudhary, Resident of Dutt Nagar, Chindhwad Police Station Mohan Nagar, District, Puna No. 19. (Maharashtra)

... ... Petitioner/s Versus

1. State of Bihar.

2. District Magistrate, Rohtas at Sasaram.

3. Deputy Collector, Incharge Legal Section, Rohat at Sasaram.

4. Commissioner, Patna Division, Patna.

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

For the Petitioner/s : Mr. Sanjay Singh I, Advocate For the Respondent/s : Mr. Mithilesh Kumar Upadhyay, AC to GP-3 Mr. Mritunjay Kumar, AC to GP-3 ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 09-12-2021 Heard learned counsels for respective parties.

In the instant petition, petitioner has prayed for the

following reliefs:-

"For issuance of a writ in the nature of certiorari or any other appropriate writ, order or direction quashing the order as contained in Annexure-3 and 4 as well as the notice as contained in Annexure-2 or for grant of any other relief or reliefs to which the petitioner may be deemed fit to be entitled."

Learned counsel for the State on instruction submitted

that weapons seized by the concerned authority has been released

in favour of the petitioner and it is being renewed as is evident

from the communication dated 28.11.2021 from the Office of the

Additional Commissioner of Police (Administration), Office of the Patna High Court CWJC No.258 of 1995 dt.09-12-2021

Commissioner of Police, Pune City to Superintendent of Police,

Rohtas.

In the light of these facts and circumstances, the present

petition does not survive. Accordingly, the writ petition stands

dismissed.

(P. B. Bajanthri, J)

Vikash/-

AFR/NAFR              NAFR
CAV DATE              N/A
Uploading Date
Transmission Date     N/A
 

 
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