Rajesh Ranjan vs The State Of Bihar
2021 Latest Caselaw 3345 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.7203 of 2021
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Rajesh Ranjan Son of Ganesh Prasad Yadav Resident of Village-Sampatchak, Yadav Niwas, Ramsahai Lane, P.S.-Sampatchak, District-Patna.

... ... Petitioner/s Versus

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

2. The Principal Secretary, Home Department, Govt. of Bihar, Patna.

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

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

For the Petitioner/s : Mr. Dhananjay Kumar Pandey, Advocate For the Respondent/s : Mr. Md. Nadim Seraj, G.P. 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):-

"(i) For the instant writ application in the nature of Public Interest Litigation is being filed for a direction to the respondents authorities to take immediate effective measures to control deteriorating the law and order, increasing crime graph in State as incidence of day -night brutal murder, rape bank loot and robbery have become a common in the State and common public at a large are living in seen of fear and insecurity.

(ii) For further direction to the respondents authorities to ensure quick action in order to improve the law and order in State in the interest of public at large.

Patna High Court CWJC No.7203 of 2021 dt.13-07-2021

(iii) For any other relief/reliefs which petitioner is entitle according to law."

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This petition is dismissed as withdrawn.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-

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