Voym Anand vs The State Of Bihar Through Amir ...
2023 Latest Caselaw 4017 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Miscellaneous Jurisdiction Case No.2905 of 2017
                                          In
                    Civil Writ Jurisdiction Case No.13349 of 2014
     ======================================================

Voym Anand, Son of Sri Radha Krishna Singh, Co-Bachha Babu, Anand Ashram, 27 Gayatri Nagar, Malahi Pakri, Kankarbagh, P.S. - Kankarbagh, District and Town - Patna.

... ... Petitioner/s Versus

1. The State of Bihar Through Amir Subhani, son of not known to petitioner Home Secretary, Govt. of Bihar.

2. Anand Kishore, son of not known to petitioner Divisional Commissioner, Patna Division, Patna.

3. Sanjay Kumar Agrawal, son of not known to petitioner, District Magistrate, Patna.

4. Manu Maharaj, son of not known to petitioner, Sr. Superintendent of Police, Patna.

5. Pankaj Kumar, son of not known to petitioner, Additional District Magistrate Arms, Patna.

6. Murli Prasad Singh, son of not known to petitioner, District Arms Magistrate, Patna.

7. Ravi Bhushan, S.H.O. Kankarbagh Police Station, Patna.

... ... Opposite Party/s ====================================================== Appearance :

For the Petitioner/s : Mr. V. N. Pandey, Advocate Mrs. Hansa Jha, Advocate Mr. Deepak Panday, Advocate For the Opposite Party/s : Mr. Suman Kumar Jha, AC to AAG - 3 ====================================================== CORAM: HONOURABLE MR. JUSTICE HARISH KUMAR ORAL JUDGMENT Date : 24-08-2023

Mr. V. N. Pandey, learned counsel appearing on behalf

of the petitioner fairly submits that in compliance of the order of

this Court, the arms license in favour of the petitioner has

already been issued by the District Magistrate, Patna and, as

such, the present contempt application has become infructuous.

Patna High Court MJC No.2905 of 2017 dt.24-08-2023

2. Learned counsel for the State by filing the show-

cause on behalf of the opposite party nos. 3, 5, 6 and 7 reiterates

the statement made on behalf of the petitioner.

3. In view thereof, the present contempt application

stands disposed of.

(Harish Kumar, J) shivank/-

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Uploading Date          28.08.2023.
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