Sube Lal Chouhan vs The State Of Bihar
2021 Latest Caselaw 3352 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                 Civil Writ Jurisdiction Case No.4819 of 2021
     ======================================================

Sube Lal Chouhan Son of Sri Govind Chouhan, Resident of Chhotki

Marhal,P.S.-Pakari Barawan, Dist.-Nawadda, At-Present Resident of Shastri

Nagar, Near Navin Park, P.S.-Shastri Nagar, Dist.-Patna.

... ... Petitioner/s

Versus

1. The State of Bihar through its Principal Secretary, Excise Department, Old

Secretariat Building, Patna, PIn-800015.

2. The District Magistrate, Patna.

3. Senior Superintendent of Police, Patna.

4. S.H.O. Patna Jn.(Rajendra nagar) Rail Police Station

5. Sub Inspector, Patna Junction (Rajendra Nagar) Police Station.

... ... Respondent/s

====================================================== (The proceedings of the Court are being conducted by Hon'ble the Chief Justice /Hon'ble Judges through Video Conferencing from their residential offices/residences. Also, the Advocates and the Staffs joined the proceedings through Video Conferencing from their residences /offices.) Appearance :

For the Petitioner/s : Mr.Alok Kumar Choudhary, Adv For the Respondent/s : Mr.Vivek Prasad GP-07 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE S. KUMAR )

Date : 13-07-2021 After some arguments, learned counsel for the petitioner

seeks permission to withdraw this application with liberty to file Patna High Court CWJC No.4819 of 2021 dt.13-07-2021

fresh writ petition incorporating subsequent event/action taking

place during pendency of writ petition.

Prayer is allowed.

This petition is dismissed as withdrawn with the

aforesaid liberty.

(Sanjay Karol, CJ)

(S. Kumar, J) ranjan/-

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