Patna High Court - Orders
Dr. Md. Shamsul Islam vs The State Of Bihar Through The Vigilance ... on 26 July, 2018
Author: Rajeev Ranjan Prasad
Bench: Rajeev Ranjan Prasad
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Writ Jurisdiction Case No.581 of 2015
Arising Out of PS. Case No.-39 Year-2015 Thana- C.B.I CASE District- Patna
======================================================
Baleshwar Paswan
... ... Petitioner/s
Versus
The State Of Bihar Represented Through The Vigilance Bureau Of
Investigation, Bihar, Patna
... ... Respondent/s
======================================================
with
Criminal Writ Jurisdiction Case No. 591 of 2015
Arising Out of PS. Case No.-39 Year-2015 Thana- C.B.I CASE District- Patna
======================================================
Dr. Dalbir Singh
... ... Petitioner/s
Versus
The State Of Bihar Through The Vigilance Bureau Of Investigation, Bihar,
Patna
... ... Respondent/s
======================================================
with
Criminal Writ Jurisdiction Case No. 589 of 2015
Arising Out of PS. Case No.-39 Year-2015 Thana- C.B.I CASE District- Patna
======================================================
Dr. Sudhir Kumar Mishra & Ors
... ... Petitioner/s
Versus
The State Of Bihar Through The Vigilance Bureau Of Investigation, Bihar,
Patna
... ... Respondent/s
======================================================
with
Criminal Writ Jurisdiction Case No. 593 of 2015
Arising Out of PS. Case No.-39 Year-2015 Thana- C.B.I CASE District- Patna
======================================================
Dr. Shashi Pratap Shahi & Anr
... ... Petitioner/s
Versus
The State Of Bihar Through The Vigilance Bureau Of Investigation, Bihar,
Patna
Patna High Court Cr. WJC No.581 of 2015(6) dt.26-07-2018
2/5
... ... Respondent/s
======================================================
with
Criminal Writ Jurisdiction Case No. 590 of 2015
Arising Out of PS. Case No.-39 Year-2015 Thana- C.B.I CASE District- Patna
======================================================
Dr. Md. Shamsul Islam
... ... Petitioner/s
Versus
The State Of Bihar Through The Vigilance Bureau Of Investigation, Bihar,
Patna
... ... Respondent/s
======================================================
with
Criminal Writ Jurisdiction Case No. 592 of 2015
Arising Out of PS. Case No.-39 Year-2015 Thana- C.B.I CASE District- Patna
======================================================
Dr. Dinesh Prasad Sinha & Ors
... ... Petitioner/s
Versus
The State Of Bihar Through The Vigilance Bureau Of Investigation, Bihar,
Patna
... ... Respondent/s
======================================================
with
Criminal Writ Jurisdiction Case No. 597 of 2015
Arising Out of PS. Case No.-39 Year-2015 Thana- C.B.I CASE District- Patna
======================================================
Durga Prasad Gupta & Anr
... ... Petitioner/s
Versus
The State Of Bihar Through The Vigilance Bureau Of Investigation, Bihar,
Patna
... ... Respondent/s
======================================================
with
Criminal Writ Jurisdiction Case No. 600 of 2015
Arising Out of PS. Case No.-39 Year-2015 Thana- C.B.I CASE District- Patna
======================================================
Shree Kant Sharma
... ... Petitioner/s
Patna High Court Cr. WJC No.581 of 2015(6) dt.26-07-2018
3/5
Versus
The State Of Bihar Represented Through The Vigilance Bureau Of
Investigation, Bihar, Patna
... ... Respondent/s
======================================================
with
Criminal Writ Jurisdiction Case No. 599 of 2015
Arising Out of PS. Case No.-39 Year-2015 Thana- C.B.I CASE District- Patna
======================================================
Dr. Kumaresh Prasad Singh
... ... Petitioner/s
Versus
The State Of Bihar Represented Through The Vigilance Bureau Of
Investigation, Bihar, Patna
... ... Respondent/s
======================================================
with
Criminal Writ Jurisdiction Case No. 598 of 2015
Arising Out of PS. Case No.-39 Year-2015 Thana- C.B.I CASE District- Patna
======================================================
Arun Kumar
... ... Petitioner/s
Versus
The State Of Bihar Represented Through The Vigilance Bureau Of
Investigation, Bihar, Patna
... ... Respondent/s
======================================================
with
Criminal Writ Jurisdiction Case No. 601 of 2015
Arising Out of PS. Case No.-39 Year-2015 Thana- C.B.I CASE District- Patna
======================================================
Krishnandan Prasad Singh @ Dr. Krishnandan Singh
... ... Petitioner/s
Versus
The State Of Bihar Through Represented Through The Vigilance Beauro
Investigation, Bihar, Patna
... ... Respondent/s
======================================================
with
Criminal Writ Jurisdiction Case No. 604 of 2015
Arising Out of PS. Case No.-39 Year-2015 Thana- C.B.I CASE District- Patna
======================================================
Patna High Court Cr. WJC No.581 of 2015(6) dt.26-07-2018
4/5
Dr. Usha Sinha
... ... Petitioner/s
Versus
The State Of Bihar Represented Through The Vigilance Bureau Of
Investigatin, Biahr, Patna
... ... Respondent/s
======================================================
with
Criminal Writ Jurisdiction Case No. 906 of 2015
Arising Out of PS. Case No.-39 Year-2015 Thana- C.B.I CASE District- Patna
======================================================
Md. Fahimuddin & Anr.
... ... Petitioner/s
Versus
The State Of Bihar Represented Through The Vigilance Bureau Of
Investigation Bihar, Patna
... ... Respondent/s
======================================================
Appearance :
(In Criminal Writ Jurisdiction Case No. 581 of 2015)
For the Petitioner/s : Mr. Pankaj Kumar Singh
For the Respondent/s : Mr. Rama Kant Sharma(L.O,I/C Vigi)
(In Criminal Writ Jurisdiction Case No. 591 of 2015)
For the Petitioner/s : Mr. Krishna Chandra
For the Respondent/s : Mr. Ramakant Sharma(L.O.,I/C Vig.)
(In Criminal Writ Jurisdiction Case No. 589 of 2015)
For the Petitioner/s : Mr. Krishna Chandra
For the Respondent/s : Mr. Rama Kant Sharma(L.O,I/C Vigi)
(In Criminal Writ Jurisdiction Case No. 593 of 2015)
For the Petitioner/s : Mr. Krishna Chandra
For the Respondent/s : Mr. Rama Kant Sharma(L.O,I/C Vigi)
(In Criminal Writ Jurisdiction Case No. 590 of 2015)
For the Petitioner/s : Mr. Krishna Chandra
For the Respondent/s : Mr. Ramakant Sharma(L.O.,I/C Vig.)
(In Criminal Writ Jurisdiction Case No. 592 of 2015)
For the Petitioner/s : Mr. Krishna Chandra
For the Respondent/s : Mr. Rama Kant Sharma(L.O,I/C Vigi)
(In Criminal Writ Jurisdiction Case No. 597 of 2015)
For the Petitioner/s : Mr. Pankaj Kumar Singh
For the Respondent/s : Mr. Rama Kant Sharma(L.O,I/C Vigi)
(In Criminal Writ Jurisdiction Case No. 600 of 2015)
For the Petitioner/s : Mr. Bhaskar Shankar
For the Respondent/s : Mr. Rama Kant Sharma(L.O,I/C Vigi)
(In Criminal Writ Jurisdiction Case No. 599 of 2015)
For the Petitioner/s : Mr. Saket Kumar Singh
For the Respondent/s : Mr. Rama Kant Sharma(L.O.I/C Vig.)
(In Criminal Writ Jurisdiction Case No. 598 of 2015)
For the Petitioner/s : Mr. Krishna Chandra
For the Respondent/s : Mr. Rama Kant Sharma(L..O.I/C Vig.)
(In Criminal Writ Jurisdiction Case No. 601 of 2015)
Patna High Court Cr. WJC No.581 of 2015(6) dt.26-07-2018
5/5
For the Petitioner/s : Mr. Devendra Prasad Singh
For the Respondent/s : Mr. Rama Kant Sharma(L..O.I/C Vig.)
(In Criminal Writ Jurisdiction Case No. 604 of 2015)
For the Petitioner/s : Mr. Anil Kumar
For the Respondent/s : Mr. Ramakant Sharma(L/O(I.C.Vig))
(In Criminal Writ Jurisdiction Case No. 906 of 2015)
For the Petitioner/s : Mr. Krishna Chandra
For the Respondent/s : Mr. Ramakant Sharma(L.O.,I/C Vig.)
======================================================
CORAM: HONOURABLE MR. JUSTICE RAJEEV RANJAN PRASAD
ORAL ORDER
6 26-07-2018Since I have been party to the Hon'ble Division Bench in some of the connected matters where the issues raised in these writ applications were also canvased and despite that certain orders were passed by me sitting in the Division Bench, the conscience of Court does not allow to hear these matters where the petitioners are seeking quashing of the prosecution case on the grounds inter alia which were contended before the Hon'ble Division Bench.
List these matters before another Bench after seeking permission from Hon'ble the Chief Justice.
(Rajeev Ranjan Prasad, J) avin/-
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