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Manju Singh Alias Manju Devi vs The State Of Bihar
2022 Latest Caselaw 4161 Patna

Citation : 2022 Latest Caselaw 4161 Patna
Judgement Date : 1 August, 2022

Patna High Court
Manju Singh Alias Manju Devi vs The State Of Bihar on 1 August, 2022
         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.7104 of 2019
     ======================================================

Manju Singh alias Manju Devi Wife of Late Dharamendra Kumar Singh Resident of Village- Bhalar Itawa, P.S. Dharhara, District Munger.

... ... Petitioner/s Versus

1. The State of Bihar through the District Collector, Munger.

2. The Superintendent of Police Munger.

3. The Station House Officer, Dharhara Police Station District Munger.

4. Masih Charan Kujur, Assistant Sub- Inspector Dharhara Police Station, District- Munger.

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

For the Petitioner/s : Mr.Bhola Kumar, Adv For the Respondent/s : Mr.Lalit Kishore (AG) ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 01-08-2022

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

"A.For declaring that Section-56 of the Bihar Prohibition and Excise Act, 2016 (For short the Act) is not applicable in the case of the petitioner as she has not committed any offence punishable under the Act.

B. For issuance of a writ in the nature of certiorari quashing the order dated 06.09.2017 passed by the Additional District Judge-Vth Munger in Dharhara P.S. Case No. 103 of 2017 contained in Annexure-5.

C. For directing the respondent no. 1 and 3 to release Hero Passion Pro DSS Motorcycle bearing Registration No. BR08F 5425 lying in the premises of the Dharhara Police Station in the District of Munger.

On 09.04.2019, we had passed following order:-

"As prayed, four weeks time is granted to the petitioner to remove the defects as pointed out by the office, failing which this application shall stand rejected without further reference to the Bench." Patna High Court CWJC No.7104 of 2019 dt.01-08-2022

Defects not removed.

As such, this application is dismissed.

(Sanjay Karol, CJ)

( S. Kumar, J) ranjan/-

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

 
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