Pravin Kumar vs The State Of Bihar
2021 Latest Caselaw 3100 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.10147 of 2021
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Pravin Kumar, Son of Arvind Kumar, Resident of Village/Mohalla- Type/2/DS/96, New A.G. Colony, Doranda, Ranchi, Police Station-Doranda, District-Ranchi (Jharkhand).

... ... Petitioner/s Versus

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

2. The District Magistrate, Nawada.

3. The Superintendent of Police, Nawada.

4. The Excise Police Inspector, Circle Rajauli, Nawada.

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

For the Petitioner/s : Mr.Birendra Kumar, Advocate For the Respondent/s : Mr. Vikash Kumar, S.C. 11 ====================================================== (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 : 06-07-2021

Heard learned counsel for the parties.

Petitioner has prayed for following relief(s):-

"(i) For issuance of writ in the nature of mandamus for directing and commanding the respondents to release the vehicle/Maruti WAGONR VXI bearing Registration No. JH- 01EA-4776 in favour of petitioner which has been seized in G.O. Case No. 71 of 2021 dated 17.02.2021 registered under Section 30(a) and 56(b) of Bihar Prohibition and Excise Amendment Act, 2018.

(ii) And for any other relief or reliefs to which the petitioner may be entitled."

Patna High Court CWJC No.10147 of 2021 dt.06-07-2021

Learned counsel for the petitioner seeks permission

to withdraw this petition.

Permission is granted.

This petition is dismissed as withdrawn.

(Sanjay Karol, CJ)

( S. Kumar, J) Rajiv/veena-

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