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Niraj Kumar vs The State Of Bihar
2021 Latest Caselaw 3724 Patna

Citation : 2021 Latest Caselaw 3724 Patna
Judgement Date : 27 July, 2021

Patna High Court
Niraj Kumar vs The State Of Bihar on 27 July, 2021
         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No. 12655 of 2021
     ======================================================

Niraj Kumar, Son of Shyam Bihar Singh, Resident of Village-Kahathu, Police Station-Jagdishpur, District-Bhojpur.

... ... Petitioner/s Versus

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

2. The District Magistrate-Cum-Confiscation Officer, Rohtas at Sasaram

3. The Superintendent of Police, Rohtas at Sasaram.

4. The Station House Officer, Dawath Police Station, District-Rohtas at Sasaram.

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

For the Petitioner/s : Mr. Raghunandan Kumar Singh, 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 : 27-07-2021

Heard learned counsel for the parties.

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

"(i) For issuance of an appropriate writ/writs, order/orders, direction/direction to the respondents to release the Scorpio bearing Registration No. UP63w-1444 which has been seized in connection with Dawath P.S. Case No. 131 of 2020 dated 17.09.2020 for the alleged violation of Section 30(a) of the Bihar Prohibition and Excise (Amendment) Act, 2018.

(ii) For any other appropriate writ/writs, order/orders, direction/directions to which the petitioner may be found entitled in the facts and circumstances of the present case."

Learned counsel for the petitioner seeks permission

to withdraw this petition.

Patna High Court CWJC No. 12655 of 2021 dt.27-07-2021

Permission is granted.

This petition is dismissed as withdrawn.

(Sanjay Karol, CJ)

( S. Kumar, J) Rajiv/veena-

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

 
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