Patna High Court - Orders
Vishwa Ranjan vs The Union Of India on 16 February, 2026
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.18132 of 2025
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Vishwa Ranjan Son of Vinod Singh @ Binod Singh, Resident of Village-
Bajra, Block and P.S.- Hisua, District- Nawada.
... ... Petitioner/s
Versus
1. The Union of India through Secretary, Department of Home Affairs, Govt.
of India, New Delhi.
2. The Secretary, Department of Home Affairs, Govt. of India, New Delhi.
3. The Director General, Central Reserve Police Force, CGO Complex, Lodhi
Road, New Delhi.
4. The Inspector General (Establishment), Central Reserve Police Force, CGO
Complex, Lodhi Road, New Delhi.
5. The Inspector General (VIP Security Wing), Central Reserve Police Force,
R.K. Puram, New Delhi.
6. The Commandant, 224-BN Central Reserve Police Force, Phaphamau,
Prayagraj, (U.P).
... ... Respondent/s
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Appearance :
For the Petitioner/s : Ms. Anita Kumari, Advocate
For the Respondent/s : Mr. Additional Solicitor General
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CORAM: HONOURABLE MR. JUSTICE BIBEK CHAUDHURI
ORAL ORDER
3 16-02-2026Put up this case on 09.03.2026 at the top of the list.
(Bibek Chaudhuri, J) Jyoti Kumari/-
U