Wednesday, 13, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Mukesh Kumar vs The State Of Bihar
2021 Latest Caselaw 3033 Patna

Citation : 2021 Latest Caselaw 3033 Patna
Judgement Date : 5 July, 2021

Patna High Court
Mukesh Kumar vs The State Of Bihar on 5 July, 2021
         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.6656 of 2021
     ======================================================

Mukesh Kumar, Son of Nand Kishore Yadav, Resident of Kamdeo Dih, Police Station- Katoria, District- Banka.

... ... Petitioner/s Versus

1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.

2. The Principal Secretary, Excise Department, Government of Bihar, Patna.

3. The Collector, Banka.

4. The Superintendent of Police, Banka.

5. The Officer-in-charge, Banka Police Station, Banka.

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

For the Petitioner/s : Mr. Praveen Kumar, Advocate For the Respondent/s : Mr. Kumar Manish, S.C. 5 ====================================================== (The proceedings of the Court are being conducted through Video Conferencing and the Advocates joined the proceedings through Video Conferencing from their residence.)

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

Date : 05-07-2021

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):-

"That the present writ application is being filed for direction upon the respondents concerned to release the vehicle of the petitioner bearing Registration No. JH 15N 4853, Mahindra Bolero Pick Up Van seized

of 2020, registered for the offence under Section 30(a) Bihar Prohibition and Excise Patna High Court CWJC No.6656 of 2021 dt.05-07-2021

Amendment Act, 2018."

It is submitted on behalf of counsel for the State that

the grievances of the petitioner has already been redressed and

the seized vehicle of the petitioner has already been released in

favour of petitioner, as such present petition has become

infructuous.

Accordingly this petition is dismissed as having

become infructuous.

(Sanjay Karol, CJ)

( S. Kumar, J) veena/rajiv-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date
Transmission Date       NA
 

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter