Arvind Kumar vs The State Of Bihar Through Its ...
2021 Latest Caselaw 2728 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.1325 of 2021
     ======================================================

Arvind Kumar Son of Bijay Chaudhary, Resident of Village-Bari Ashikpur, P.S. East Colony, Naya Gaon, District-Munger.

... ... Petitioner/s Versus

1. The State of Bihar through its Chief Secretary to the Government of Bihar, Patna.

2. The Chief Secretary, Government of Bihar, Patna.

3. The Additional Chief Secretary, Home Department, Govt. of Bihar, Patna.

4. The Chief Election Officer, Bihar, Patna.

5. The Deputy Inspector General of Police, Munger Range, District-Munger.

6. The District Magistrate, Munger, District-Munger.

7. The Superintendent of Police, Munger, District-Munger.

... ... Respondent/s ====================================================== (The proceedings of the Court are being conducted through Video Conferencing and the Advocates joined the proceedings through Video Conferencing from their residence.) Appearance :

For the Petitioner/s : Mr.Shashi Bhushan Singh, Adv For the Respondent/s : Mr. Pawan Kumar AC to AG ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE S. KUMAR )

Date : 28-06-2021 Heard learned counsel for the parties.

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

"That this is an application for issuance of writ of mandamus or other appropriate writ(s), order(s) and direction(s) commanding the respondents to authorities to constitute a Judicial Enquiry Committee headed by the Hon'ble Justice of the High Court for fair enquiry of unwanted and unauthorised lathicharge on devotees during immersion of Durga Idol in Munger, resultantly dozens of people became badly injured and due to police firing an Patna High Court CWJC No.1325 of 2021 dt.28-06-2021

innocent young devotee of Goddess Durga died on spot and further a direction for appropriate action against the responsible authorities."

It is submitted by learned counsel for the State that the

issue involved in this writ petition has already been considered

and decided by learned Single Judge in Cr.W.J.C No. 68 of

2021.

In view of the above, this writ application has become

infructuous and is disposed of as having become infructuous.

(Sanjay Karol, CJ)

(S. Kumar, J)

ranjan/-

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