Ramesh Bhagat vs The State Of Bihar
2021 Latest Caselaw 570 Patna

Citation : 2021 Latest Caselaw 570 Patna
Judgement Date : 2 February, 2021

Patna High Court

Ramesh Bhagat vs The State Of Bihar on 2 February, 2021

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.1315 of 2021
     ======================================================

Ramesh Bhagat Son of Jogendra Chand Bhagat at present residing at C/o- Ramakhaya Singh, House No. 82 Bakara Para, Lata Kata Road, P.O.- Basistha, P.S.- Basistha, District- Kamrup (Guwathi).

... ... Petitioner/s Versus

1. The State of Bihar through its Principal Secretary, Excise Department, Government of Bihar, Patna.

2. The Director General of Police, Bihar, Patna.

3. The District Magistrate, Sitamarhi.

4. The Superintendent of Police, Sitamarhi.

5. The Sub Inspector Excise, Sitamarhi.

6. The A.S.I. of Chaurat Police Sitamarhi, District- Sitamarhi.

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

For the Petitioner/s : Mr.Birendra Kumar, Advocate For the Respondent/s : Mr.Vivek Prasad, G.P. 7 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 02-02-2021

Heard learned counsel for the petitioner and learned

counsel for the State.

Petitioner has prayed for the following reliefs: -

"For issuance of appropriate writ/writs, direction/directions, order/orders for release of the Bharat Benj Truck bearing Registration No.AS01LC5636, Engine No.400952D0085321, Chesis No.MEC2246CDKP084483 in connection with Chaurat P.S.Case No.45/2020, registered under Section 30(a) Bihar Prohibition & Excise Act, 2016, pending in the court of learned A.D.J. 2nd cum Special Judge (Excise Act) Sitamarhi, which has been sent to the learned Collector cum District Magistrate, Sitamarhi for its confiscation."

Learned counsel for the petitioner seeks permission

to withdraw the present petition.

Prayer is allowed.

Patna High Court CWJC No.1315 of 2021 dt.02-02-2021

Petition stands dismissed as withdrawn.

(Sanjay Karol, C.J.)

( S. Kumar, J.) chn/-

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