Om Parkash vs The State Of Bihar
2023 Latest Caselaw 67 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.24465 of 2019
     ======================================================

Om Parkash Son of Dr. Mono Kumar Nawal @ Nonu Kumar Nawal, Resident of Village- Hati P.S. Kako, Dist.- Jehanabad. ... ... Petitioner/s

Versus

1. The State of Bihar through Dist. Magistrate, Jehanabad.

2. The Sub Divisional Magistrate cume Certificate Officer, Jehanabad.

3. The Madhay Bihar Gramin Bank through its Branch Manager Pinjor Branch (Kako), P.S. Kako, Dist.- Jehanabad.

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

For the Petitioner/s : Mr. Shivendra Kumar Sinha, Advocate For the Respondent/s : Mr. Smt. Anuradha Singh, SC 21 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE PARTHA SARTHY ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 03-01-2023

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

"1. That this writ application is being file by the petitioner for quashing the order date 10.03.18/26.09.19 passed by the sub divisional officer cum certificate officer, Jehanabad had issued bailable warrant of arrest against this petitioner in case no.06/17-18 file by Madhay Bihar Garmin Bank Pinjor under Bihar and Orissa public Demand Recover Act 1914 and further issued appropriate write /writs ,order /orders, direction-directions to the Respondents as your loradships may deem fit and proper in the interest of Justice."

After the matter was heard for some time, finding the Court Patna High Court CWJC No.24465 of 2019 dt.03-01-2023

not in favour of the submissions made across the Bar, learned

counsel for the petitioner, under instructions, states that the

petitioner shall be content if the petitioner is permitted to

withdraw the present petition, with liberty to initiate appropriate

proceedings before the appropriate forum and to take recourse to

such other alternate remedies which are equally efficacious in law.

Prayer allowed.

The petition is disposed of as withdrawn with the

liberty aforesaid.

Liberty reserved to the petitioner to take recourse to

such other remedies as are otherwise available in accordance with

law.

It stands clarified that all issues of fact and law are left

open to be agitated before the competent authority.

Interlocutory application(s), if any, shall also stand

disposed of.

(Sanjay Karol, CJ)

( Partha Sarthy, J) Prakash/-

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