Patna High Court - Orders
Md Azimuddin @ Ajimuddin vs The State Of Bihar Through The Chief ... on 9 January, 2023
Author: Chandra Shekhar Jha
Bench: Chandra Shekhar Jha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Writ Jurisdiction Case No.1126 of 2021
Arising Out of PS. Case No.-118 Year-2001 Thana- BIHAR District- Nalanda
======================================================
AJIT KUMAR @ AJIT PRASAD
... ... Petitioner/s
Versus
The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
... ... Respondent/s
======================================================
with
Criminal Writ Jurisdiction Case No. 1195 of 2021
Arising Out of PS. Case No.- Year-0 Thana- District- Muzaffarpur
======================================================
AJIT KUMAR MISHRA
... ... Petitioner/s
Versus
THE STATE OF BIHAR THROUGH ITS CHIEF SECRETARY, GOVT. OF
BIHAR, OLD SECRETARIAT, PATNA
... ... Respondent/s
======================================================
with
Criminal Writ Jurisdiction Case No. 1342 of 2021
Arising Out of PS. Case No.-173 Year-1989 Thana- SAKRA District- Muzaffarpur
======================================================
MANNU RAY @ MANNU RAI
... ... Petitioner/s
Versus
The State of Bihar
... ... Respondent/s
======================================================
with
Criminal Writ Jurisdiction Case No. 1373 of 2021
Arising Out of PS. Case No.-19 Year-1983 Thana- ASHTHAWAN District- Nalanda
======================================================
JANARDAN YADAV
... ... Petitioner/s
Versus
The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
... ... Respondent/s
======================================================
with
Patna High Court CR. WJC No.1126 of 2021(6) dt.09-01-2023
2/7
Criminal Writ Jurisdiction Case No. 146 of 2022
Arising Out of PS. Case No.-101 Year-1995 Thana- RAGHOPUR District- Supaul
======================================================
MD AZIMUDDIN @ AJIMUDDIN
... ... Petitioner/s
Versus
The State of Bihar through the Chief Secretary, Govt. of Bhar, Patna.
... ... Respondent/s
======================================================
with
Criminal Writ Jurisdiction Case No. 181 of 2022
Arising Out of PS. Case No.- Year-0 Thana- District- Madhubani
======================================================
SUBHAN MANSURI
... ... Petitioner/s
Versus
The state of Bihar through its Chief Secretary, Govt. of Bihar, Old Secretariat,
Patna.
... ... Respondent/s
======================================================
with
Criminal Writ Jurisdiction Case No. 210 of 2022
Arising Out of PS. Case No.- Year-0 Thana- District- Madhubani
======================================================
IDRISH MANSOORI
... ... Petitioner/s
Versus
THE STATE OF BIHAR THROUGH ITS CHIEF SECRETARY, GOVT. OF
BIHAR, OLD SECRETARIAT, PATNA
... ... Respondent/s
======================================================
with
Criminal Writ Jurisdiction Case No. 274 of 2022
Arising Out of PS. Case No.-3 Year-1983 Thana- DESARI District- Vaishali
======================================================
BUTAN PASWAN
... ... Petitioner/s
Versus
The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
... ... Respondent/s
======================================================
with
Patna High Court CR. WJC No.1126 of 2021(6) dt.09-01-2023
3/7
Criminal Writ Jurisdiction Case No. 281 of 2022
Arising Out of PS. Case No.-25 Year-1998 Thana- NAWADAH GRP CASE District- Nawada
======================================================
SURENDRA SINGH
... ... Petitioner/s
Versus
THE STATE OF BIHAR THROUGH ITS CHIEF SECRETARY, GOVT. OF
BIHAR,OLD SECRETARIAT, PATNA.
... ... Respondent/s
======================================================
with
Criminal Writ Jurisdiction Case No. 282 of 2022
Arising Out of PS. Case No.- Year-0 Thana- District- Aurangabad
======================================================
MD. ASLAM
... ... Petitioner/s
Versus
THE STATE OF BIHAR THROUGH ITS CHIEF SECRETARY, GOVT. OF
BIHAR, OLD SECRETARIAT, PATNA
... ... Respondent/s
======================================================
with
Criminal Writ Jurisdiction Case No. 565 of 2022
Arising Out of PS. Case No.-52 Year-2001 Thana- RAJPUR District- Buxar
======================================================
ISHWAR CHAND RAI
... ... Petitioner/s
Versus
The State of Bihar through the Chief Secretary, Govt. of Bihar, Patna, Bihar
... ... Respondent/s
======================================================
with
Criminal Writ Jurisdiction Case No. 653 of 2022
Arising Out of PS. Case No.-33 Year-2003 Thana- DAWATH District- Rohtas
======================================================
RAJESH SHARMA
... ... Petitioner/s
Versus
The State of Bihar throgh the Chief Secretary, Government of Bihar, Patna
Bihar
... ... Respondent/s
======================================================
Patna High Court CR. WJC No.1126 of 2021(6) dt.09-01-2023
4/7
with
Criminal Writ Jurisdiction Case No. 738 of 2022
Arising Out of PS. Case No.-147 Year-2006 Thana- RAJPUR District- Buxar
======================================================
KRISHNA BIHARI SINGH @ KRISHNA SINGH
... ... Petitioner/s
Versus
The State of Bihar through the Home Secretary, Govt. of Bihar Patna.
... ... Respondent/s
======================================================
with
Criminal Writ Jurisdiction Case No. 844 of 2022
Arising Out of PS. Case No.-49 Year-2003 Thana- RAHUI District- Nalanda
======================================================
AJIT SINGH @ AJAY KUMAR SINGH
... ... Petitioner/s
Versus
The State of Bihar through the Principal secretary Home Deptt., Bihar , Patna.
... ... Respondent/s
======================================================
with
Criminal Writ Jurisdiction Case No. 885 of 2022
Arising Out of PS. Case No.-54 Year-1997 Thana- SIWAN CITY District- Siwan
======================================================
RUSTAM KHAN
... ... Petitioner/s
Versus
The State of Bihar through the Chief Secretary, Government of BIhar, Patna.
... ... Respondent/s
======================================================
with
Criminal Writ Jurisdiction Case No. 1006 of 2022
Arising Out of PS. Case No.-105 Year-2006 Thana- NAGAR District- Vaishali
======================================================
BIRENDRA BHAGAT
... ... Petitioner/s
Versus
The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
... ... Respondent/s
======================================================
with
Criminal Writ Jurisdiction Case No. 1064 of 2022
Patna High Court CR. WJC No.1126 of 2021(6) dt.09-01-2023
5/7
Arising Out of PS. Case No.-9 Year-2000 Thana- RAGHOPUR District- Supaul
======================================================
JAINANDAN MANDAL
... ... Petitioner/s
Versus
The State of Bihar through the Additional Chief Secretary, Home Department,
Govt. of Bihar, Patna
... ... Respondent/s
======================================================
with
Criminal Writ Jurisdiction Case No. 1245 of 2022
Arising Out of PS. Case No.-31 Year-2001 Thana- KURSAILA District- Katihar
======================================================
SIKENDRA MAHTO @ SIKANDAR MAHTO
... ... Petitioner/s
Versus
The State of Bihar through the Chief Secretary, Government of Bihar, Patna
... ... Respondent/s
======================================================
with
Criminal Writ Jurisdiction Case No. 1324 of 2022
Arising Out of PS. Case No.-147 Year-2006 Thana- RAJPUR District- Buxar
======================================================
BIRBAL CHAUDHARY @ MUKHIYA JEE
... ... Petitioner/s
Versus
The State of Bihar through the Home Secretary, Government of Bihar, Patna
... ... Respondent/s
======================================================
Appearance :
(In Criminal Writ Jurisdiction Case No. 1126 of 2021)
For the Petitioner/s : Mr.Ratnakar Pandey
For the Respondent/s : Mr.Prabhat Kumar Verma
(In Criminal Writ Jurisdiction Case No. 1195 of 2021)
For the Petitioner/s : Mr.Ratnakar Pandey, Advocate
For the Respondent/s : Mr.Suman Kumar Jha, AC to AAG-3
(In Criminal Writ Jurisdiction Case No. 1342 of 2021)
For the Petitioner/s : Mr.Vijay Kumar Singh
For the Respondent/s : Mr.Pawan Kumar
(In Criminal Writ Jurisdiction Case No. 1373 of 2021)
For the Petitioner/s : Mr.Ratnakar Pandey
For the Respondent/s : Mr.Lalit Kishore, A.G.
(In Criminal Writ Jurisdiction Case No. 146 of 2022)
For the Petitioner/s : Mr.Anuj Kumar
For the Respondent/s : Mr.Lalit Kishore(A.G)
(In Criminal Writ Jurisdiction Case No. 181 of 2022)
Patna High Court CR. WJC No.1126 of 2021(6) dt.09-01-2023
6/7
For the Petitioner/s : Mr.Shantanu Kumar
For the Respondent/s : Mr.Pawan Kumar
(In Criminal Writ Jurisdiction Case No. 210 of 2022)
For the Petitioner/s : Mr.Shantanu Kumar
For the Respondent/s : Mr.Lalit Kishore(A.G)
(In Criminal Writ Jurisdiction Case No. 274 of 2022)
For the Petitioner/s : Mr.Vijay Kumar Singh
For the Respondent/s : Mr.Pawan Kumar
(In Criminal Writ Jurisdiction Case No. 281 of 2022)
For the Petitioner/s : Mr.Shantanu Kumar
For the Respondent/s : Mr.Pawan Kumar
(In Criminal Writ Jurisdiction Case No. 282 of 2022)
For the Petitioner/s : Mr.Shantanu Kumar
For the Respondent/s : Mr.Pawan Kumar Chaurasia
(In Criminal Writ Jurisdiction Case No. 565 of 2022)
For the Petitioner/s : Mr.Umesh Prasad
For the Respondent/s : Mr.Pawan Kumar
(In Criminal Writ Jurisdiction Case No. 653 of 2022)
For the Petitioner/s : Mr.Umesh Prasad
For the Respondent/s : Mr.Pawan Kumar
(In Criminal Writ Jurisdiction Case No. 738 of 2022)
For the Petitioner/s : Mr.Rajesh Kumar
For the Respondent/s : Mr.Pawan Kumar
(In Criminal Writ Jurisdiction Case No. 844 of 2022)
For the Petitioner/s : Mr.Bindeshwar Prasad Singh, Advocate
For the Respondent/s : Mr.Mankeshwar Tiwari, AC to AAG-3
(In Criminal Writ Jurisdiction Case No. 885 of 2022)
For the Petitioner/s : Mr.Ratnakar Pandey
For the Respondent/s : Mr.Lalit Kishore
(In Criminal Writ Jurisdiction Case No. 1006 of 2022)
For the Petitioner/s : Mr.Vijay Kumar Singh
For the Respondent/s : Mr.Pawan Kumar
(In Criminal Writ Jurisdiction Case No. 1064 of 2022)
For the Petitioner/s : Mr.Naresh Kumar Mehta
For the Respondent/s : Mr.Pawan Kumar
(In Criminal Writ Jurisdiction Case No. 1245 of 2022)
For the Petitioner/s : Mr.Vijay Kumar Singh
For the Respondent/s : Mr.Pawan Kumar
(In Criminal Writ Jurisdiction Case No. 1324 of 2022)
For the Petitioner/s : Mr.Rajesh Kumar
For the Respondent/s : Mr.Pawan Kumar
======================================================
CORAM: HONOURABLE MR. JUSTICE CHANDRA SHEKHAR JHA
ORAL ORDER
6 09-01-2023Heard learned counsel appearing on behalf of the parties.
Learned counsel appearing on behalf of the petitioner submitted that matter was heard in length by the learned Co- ordinate Bench, having earlier roaster over the subject, where Patna High Court CR. WJC No.1126 of 2021(6) dt.09-01-2023 7/7 almost argument was concluded. It is further submitted that several similar matters including Cr. WJC No. 281 of 2022 was disposed of by the learned Co-ordinate Bench.
Considering the submissions, as advanced, let this matter go out of my list and same be listed to learned Co- ordinate Bench as submitted above, with kind permission of Hon. the Chief Justice.
(In Cr. WJC No. 281 of 2022) Learned counsel appearing on behalf of the petitioner submitted that this matter has already disposed of by learned Co-ordinate Bench of this Court thorough Cr. WJC No. 281 of 2022 vide order dated 22.12.2022, the same is wrongly listed with Cr. WJC No. 1126 of 2021.
(Chandra Shekhar Jha, J) Archana/-
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