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Ranjeet Kumar Yadav @ Ranjeet ... vs The State Of Bihar
2021 Latest Caselaw 3343 Patna

Citation : 2021 Latest Caselaw 3343 Patna
Judgement Date : 13 July, 2021

Patna High Court
Ranjeet Kumar Yadav @ Ranjeet ... vs The State Of Bihar on 13 July, 2021
         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.11045 of 2021
     ======================================================

Ranjeet Kumar Yadav @ Ranjeet Kumar Son of Yog Nandan Yadav Resident of village- Hakpara Ward no. 14, Police Station- Saharsa, District- Saharsa.

... ... Petitioner/s Versus

1. The State of Bihar.

2. The Commissioner, Excise Koshi Division, Saharsa.

3. The District Magistrate, Saharsa.

4. The Superintendent of Police, Saharsa.

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

For the Petitioner/s : Mr.Shiva Shankar Sharma, 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 : 13-07-2021 Heard learned counsel for the parties.

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

"A. For a direction to the respondents to release Honda Dream Yuga Motorcycle bearing Registration No. BR-43F-5468, Chassis No. ME- 4JC58-AHFT-148446, Engine No. JC58ET- 4148236 in favour of petitioner who is owner of the said motor cycle which was seize4d by S.I. Excise Saharsa dated 08.07.2020 U/s 30(a) Bihar Prohibition and Excise Act and Excise Department Case No. 62/2020 corresponding to Special (Excise) Case No. 255/2020 was registered.

B. For a direction to respondents not to put the aforesaid motorcycle on auction sale during pendency of this writ petitioner.

Patna High Court CWJC No.11045 of 2021 dt.13-07-2021

C. Any other relief or reliefs."

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This petition is dismissed as withdrawn.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) veena/rajiv-

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

 
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