Ashok Paswan vs The State Of Bihar
2022 Latest Caselaw 1420 Patna

                        IN THE HIGH COURT OF JUDICATURE AT PATNA
                                  Civil Writ Jurisdiction Case No.10448 of 2021
                    ======================================================

Ashok Paswan son of Late Ramanand Paswan, Resident of Village-Belsar, P.S.-Mehandiya, District-Arwal.

... ... Petitioner/s Versus

1. The State of Bihar through the Secretary, Department of Home (Police) Government of Bihar, Patna.

2. The District Magistrate, Arwal.

3. The Superintendent of Police, Arwal.

4. The Officer in-charge, Mehandiya Police Station, District-Arwal.

5. The Circle Officer Kaler, District-Arwal.

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

For the Petitioner/s : Mr.Shivendra Prasad For the Respondent/s : Mr.Manish Kumar ( Gp4 ) ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 25-02-2022

The matter is heard via video conferencing.

Present petition is without material information.

Learned counsel for the petitioner seeks permission to withdraw the present petition.

Accordingly, the present petition stands dismissed as withdrawn reserving liberty to the petitioner to file detailed petition along with material information including the dates and events.

(P. B. Bajanthri, J)

rakhi/-

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Uploading Date         02.03.2022
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