Nandani Kumari vs The State Of Bihar Through The ...
2021 Latest Caselaw 783 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Criminal Writ Jurisdiction Case No.99 of 2021
          Arising Out of PS. Case No.-29 Year-2019 Thana- KEWATI District- Darbhanga
     ======================================================

1. Nandani Kumari Daughter of Sunil Kumar, wife of Rishi Kumar, Resident of Village- Megha, P.S.- Keoti, District- Darbhanga, at present residing at Nari Niketan, Gayaghat, Patna.

2. Ramanandan Yadav son of Thithar Yadav Resident of Village- Megha, Police Station- Keoti, District- Darbhanga.

... ... Petitioner/s Versus

1. The State of Bihar through the Secretary, Home Department, Bihar, Patna

2. The Director General of Police Bihar, Patna

3. The Superintendent of Police, Darbhanga

4. The Officer in Charge, Keoti Police Station, Darbhanga

5. The Superintendent, Nari Niketan, Gaya Ghat, Patna

6. Sunil Kumar, son of Late Shiv Shankar Yadav, Resident of Village- Koila Asthan, P.S.- Keoti, district- Darbhanga.

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

     For the Petitioner/s    :         Mr. Girish Chandra Jha, Advocate
     For the Respondent/s    :

====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 09-02-2021

Petitioners have prayed for the following relief(s):

"That the instant criminal writ application is being filed for issuance of appropriate writ/writs, order/orders, directing the respondent authorities to release the petitioner no.1 from the illegal custody (Nari Niketan Gaya ghat, Patna) as her wish and setting aside the order dated 05.03.2020 passed by 1 st Addl.

Patna High Court CR. WJC No.99 of 2021 dt.09-02-2021

Sessions Judge Cum Special Judge (POCSO Act) Darbhanga in POCSO GR Case No. 09 of 2019 arising out of Keoti P.S. Case No. 29 of 2019 and/or any other relief or reliefs to which the petitioners may be found entitled encourse of hearing of this writ application."

Learned counsel for the petitioners seeks permission

to withdraw the present petition.

Permission granted.

The present petition stands dismissed as withdrawn.

Interlocutory Application(s), if any, shall also stand

disposed of.

(Sanjay Karol, CJ)

(S. Kumar, J) Amrendra/P.K.P AFR/NAFR CAV DATE Uploading Date 11.02.2021 Transmission Date