Habib Miya vs The State Of Bihar, Through The ...
2021 Latest Caselaw 2535 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.6819 of 2021
     ======================================================

Habib Miya son of Sabjan Miya resident of village and P.O. - Bhagwanpur Piprahi, Police Station- Riga, District- Sitamarhi.

... ... Petitioner/s Versus

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

2. The Collector/District Magistrate, Sitamarhi.

3. The Superintendent of Police, Sitamarhi.

4. The Superintendent of Excise, Sitamarhi.

5. The District Transport Officer, Sitamarhi.

6. The Circle Officer, Dumra, Sitamarhi.

7. The Officer-in-Charge cum S.H.O., P.S. - Sitamarhi.

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

For the Petitioner/s : Mr.Anuj Kumar, 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 : 22-06-2021

Heard the Parties.

Petitioner has prayed for following relief(s):-

"Through this Writ Application the Petitioner is seeking indulgence of this Hon'ble Court for issuance of appropriate writ('s)/ direction('s)/ order('s) for release of his vehicle Hyundai Grand i10 car bearing Registration No. BRO6BW-3534, which has been seized in connection with Sitamrhi P.S. Case No. 528 of 2020 registered under Sections 414, 420 and 171 (F) of IPC and Sections 30(a) and 36 of the Bihar Prohibition and Excise Act, 2016 in terms of the Order passed in Hon'ble Division Bench order in CWJC No.-

Patna High Court CWJC No.6819 of 2021 dt.22-06-2021

20598/2019(Md. Shaukat Ali Vs. The State of Bihar & Ors), CWJC No.-17165/2019(Umesh Sah Vs. The State Of Bihar & Ors) and CWJC No.- 2050/2020 (Bunilal Sah @ Munilal Sah Vs. The State of Bihar and Ors.)."

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This petition is dismissed as withdrawn.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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