Patna High Court
Dr. Dalbir Singh vs The State Of Bihar Through The Vigilance ... on 23 July, 2019
Author: Ashwani Kumar Singh
Bench: Ashwani Kumar Singh
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
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Baleshwar Paswan S/o Late Mahabir Paswan, Resident of Village/Mohalla-
Radha Mohan Nagar, Khoja Imli, Police Station- Phulwari sharif, District-
Patna and Permanent Address is Resident of Village/Mohalla- Bakhri Bazar,
Post office- Bakhri Bazar, District- Begusarai.
... ... Petitioner
Versus
The State Of Bihar Represented Through The Vigilance Bureau Of
Investigation, Bihar, Patna
... ... Respondent
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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
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Arun Kumar S/o Late Ram Charan, Resident of Mohalla-405, Nehru Nagar,
Post Office- Patliputra, Police Station- Patliputra, District- Patna.
... ... Petitioner
Versus
The State Of Bihar Represented Through The Vigilance Bureau Of
Investigation, Bihar, Patna
... ... Respondent
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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
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Dr. Md. Shamsul Islam Son of Late Dr. M. Zafarul Islam, Resident of Baniya
Pokhar, Near Railway Hospital, P.S.- Civil Lines, District- Gaya
... ... Petitioner
Versus
The State Of Bihar Through The Vigilance Bureau Of Investigation, Bihar,
Patna
... ... Respondent
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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
======================================================
Patna High Court CR. WJC No.581 of 2015 dt.23-07-2019
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Shree Kant Sharma son of late Pandit Arjun Sharma, resident of village- Lari,
P.S.- Kurtha, District- Arwal, at present Principal, T.P.S. College, Patna.
... ... Petitioner
Versus
The State Of Bihar Represented Through The Vigilance Bureau Of
Investigation, Bihar, Patna
... ... Respondent
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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
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1. Dr. Sudhir Kumar Mishra and Ors S/o Sri Radha Kant Mishra, Resident of
Mohalla- Flat No. 303, D-Block, Newton Garden, Jagdeo Path More, Bailey
Road, P.S.- Hawai Adda, District- Patna
2. Dr. Pravin Kumar, S/o Late L.N. Karan, Resident of Mohalla- Flat No.- C/2,
Onkar Apartment, Sheikhpura Bagicha, P.S.- Shastri Nagar, District- Patna
3. Dr. Rekha Kumari W/o Dr. Rajkumar Prasad, Resident of Mohalla- Maharaj
Ganj Road, Aurangabad, P.S.- Aurangabad, District- Aurangabad
4. Dr. Arun Kumar Rajak, S/o of Late Rama Rajak, Resident of Mohalla-
Pachhetti Bodh Gaya, Near Maszid, P.S.- Bodh Gaya, District- Gaya
... ... Petitioner
Versus
The State Of Bihar Through The Vigilance Bureau Of Investigation, Bihar,
Patna
... ... Respondent
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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
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1. Dr. Shashi Pratap Shahi and Anr S/o Late Narayan Prasad Shahi, Resident of
Mohalla- 402, Shahi Regency, Mahesh Nagar, P.O.- Keshari Nagar, P.S.-
Patliputra, District- Patna
2. Dr. Ved Prakash Chaturvedi, S/o Shri Paras Nath Chaturvedi, Resident of
Mohalla- A-104, Manju Vatika, Gola Road, West Bailey Road, Danapur,
P.S.- Danapur, District- Patna
... ... Petitioners
Versus
The State Of Bihar Through The Vigilance Bureau Of Investigation, Bihar,
Patna
... ... Respondent
Patna High Court CR. WJC No.581 of 2015 dt.23-07-2019
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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
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1. Dr. Dinesh Prasad Sinha and Ors S/o Late Ramdhani Singh, Resident of
Village/Mohalla- Chhotaki Nawada Ward No. 4, Gaya, P.S.- Delha, District-
Gaya
2. Dr. Indrajit Prasad Roy, S/o Late Yugal Roy, Resident of Village/Mohalla-
Taradhamoun, P.O.- Taradhamoun, Via- Shahpur Patory, P.S.- Patory,
District- Samastipur
3. Dr. Upendra Prasad Singh, S/o Late Deo Narayan Mahto, Resident of
Mohalla- Flat No.- B-3, Vaishno Villa, Jagdeo Path More, Bailey Road, P.S.-
Hawai Adda, District- Patna
4. Dr. Sheela Singh, wife of Sri Amar Nath Singh, Resident of Mohalla- Veer
Kunwar Singh Path, New Area, Aurangabad, P.S.- Aurangabad, District-
Aurangabad
... ... Petitioners
Versus
The State Of Bihar Through The Vigilance Bureau Of Investigation, Bihar,
Patna
... ... Respondent
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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
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Dr. Kumaresh Prasad Singh son of late Sripati Sharan Prasad Singh, at present
Registrar, B.N. Mandal University, Madhepura University Campus,
Madhepura, permanent resident of mohalla- Suresh Nagar, P.S.- Hazaribagh,
District- Hazaribagh Jharkhand.
... ... Petitioner
Versus
The State Of Bihar Represented Through The Vigilance Bureau Of
Investigation, Bihar, Patna
... ... Respondent
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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
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Dr. Dalbir Singh S/o S. Mangal Singh, Resident of Mohalla- C-44 Vrindavan
Apartment, Malahi Pakri, Kankarbagh, P.O.- Lohia Nagar, P.S.- Patrakar
Nagar, District- Patna
Patna High Court CR. WJC No.581 of 2015 dt.23-07-2019
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... ... Petitioner
Versus
The State Of Bihar Through The Vigilance Bureau Of Investigation, Bihar,
Patna
... ... Respondent
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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
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1. Durga Prasad Gupta and Anr S/o Late S.P. Gupta, Resident of Mohalla- D-
57, IInd Floor, Paryavaran Complex, IGNOU Road, NEW DelHI-30, and
Presently Posted as Professor and Head, Department of Hindi, Jamia Millia
Islamia Central University, Jamia Nagar, New Delhi-25.
2. Narendra Kumar, S/o Sri Zile Singh, Resident of House No.- 11, Pocket B
and C, Sector- A, Basant Kunj, South West Delhi- 110070
... ... Petitioners
Versus
The State Of Bihar Through The Vigilance Bureau Of Investigation, Bihar,
Patna
... ... Respondent
======================================================
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
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Krishnandan Prasad Singh @ Dr. Krishnandan Singh son of Late Damodar
Singh Associate Professor, Department of Mathematics, R.D. College,
Shiekhpura, resident at Mohalla - Professor Colony, P.S. District -
Sheikhpura.
... ... Petitioner
Versus
The State Of Bihar Through Represented Through The Vigilance Beauro
Investigation, Bihar, Patna
... ... Respondent
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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
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1. Md. Fahimuddin and Anr. S/o Late Quamaruddin Resident of Mohalla -
Gewal Bigha, Police Station - Civil Line, District - Gaya.
Patna High Court CR. WJC No.581 of 2015 dt.23-07-2019
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2. Umapati Nath Sahay son of Late Rameshwar Prasad Sinha resident of
Magadh University Campus, Qrt. No. C/10, Police Station - Magadh
University, District - Gaya.
... ... Petitioners
Versus
The State Of Bihar Represented Through The Vigilance Bureau Of
Investigation Bihar, Patna
... ... Respondent
======================================================
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
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Dr. Usha Sinha Wife of Sri Lalkeshwar Prasad Singh, resident of Sardar Patel
Colony, Sandalpur Road, P.S.- Bahadurpur Road, District- Patna.
... ... Petitioner
Versus
The State Of Bihar Represented Through The Vigilance Bureau Of
Investigatin, Biahr, Patna
... ... Respondent
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Appearance :
(In Criminal Writ Jurisdiction Case No. 581 of 2015)
For the Petitioner/s : Mr. Siddhartha Prasad, Adv.
Mr. Om Prakash Kumar, Adv.
Mrs. Charchika, Adv.
For the Respondent/s : Mr. Anjani Kumar, Sr. Adv.
Mr. Sanjay Prasad, Adv.
(In Criminal Writ Jurisdiction Case No. 598 of 2015)
For the Petitioner/s : Mr. Yugal Kishore, Sr. Adv.
Mr. Virendra Prasad, Adv.
Mr. Ugranath Mallik, Adv.
For the Respondent/s : Mr. Anjani Kumar, Sr. Adv.
(In Criminal Writ Jurisdiction Case No. 590 of 2015)
For the Petitioner/s : Mr.Krishna Chandra
For the Respondent/s : Mr. Anjani Kumar, Sr. Adv.
(In Criminal Writ Jurisdiction Case No. 600 of 2015)
For the Petitioner/s : Mr.Bhaskar Shankar
For the Respondent/s : Mr. Anjani Kumar, Sr. Adv.
(In Criminal Writ Jurisdiction Case No. 589 of 2015)
For the Petitioner/s : Mr.Krishna Chandra
For the Respondent/s : Mr. Anjani Kumar, Sr. Adv.
(In Criminal Writ Jurisdiction Case No. 593 of 2015)
For the Petitioner/s : Mr.Krishna Chandra
For the Respondent/s : Mr. Anjani Kumar, Sr. Adv.
(In Criminal Writ Jurisdiction Case No. 592 of 2015)
For the Petitioner/s : Mr.Krishna Chandra
For the Respondent/s : Mr. Anjani Kumar, Sr. Adv.
(In Criminal Writ Jurisdiction Case No. 599 of 2015)
Patna High Court CR. WJC No.581 of 2015 dt.23-07-2019
6/8
For the Petitioner/s : Mr.Saket Kumar Singh
For the Respondent/s : Mr. Anjani Kumar, Sr. Adv.
(In Criminal Writ Jurisdiction Case No. 591 of 2015)
For the Petitioner/s : Mr.Krishna Chandra
For the Respondent/s : Mr. Anjani Kumar, Sr. Adv.
(In Criminal Writ Jurisdiction Case No. 597 of 2015)
For the Petitioner/s : Mr.Pankaj Kumar Singh
For the Respondent/s : Mr. Anjani Kumar, Sr. Adv.
(In Criminal Writ Jurisdiction Case No. 601 of 2015)
For the Petitioner/s : Mr.Devendra Prasad Singh
For the Respondent/s : Mr. Anjani Kumar, Sr. Adv.
(In Criminal Writ Jurisdiction Case No. 906 of 2015)
For the Petitioner/s : Mr.Krishna Chandra
For the Respondent/s : Mr. Anjani Kumar, Sr. Adv.
(In Criminal Writ Jurisdiction Case No. 604 of 2015)
For the Petitioner/s : Mr. Yugal Kishore, Sr. Adv.
Mr. Virendra Prasad, Adv.
Mr. Ugranath Mallik, Adv.
For the Respondent/s : Mr. Anjani Kumar, Sr. Adv.
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CORAM: HONOURABLE MR. JUSTICE ASHWANI KUMAR SINGH
ORAL JUDGMENT
Date : 23-07-2019 Heard Mr. Siddhartha Prasad, learned counsel for the petitioners of these cases and Mr. Anjani Kumar, learned senior counsel for the Vigilance.
2. The petitioners have filed their respective applications under Articles 226 and 227 of the Constitution of India for quashing the first information report (for short 'FIR') of Vigilance Case No. 39 of 2015 dated 18.05.2015 registered under Sections 193, 409, 420, 467, 471, 120-B of the Indian Penal Code and Sections 7, 13(2) read with 13(1)(d) of the Prevention of Corruption Act, 1988.
3. However, in course of argument, learned counsel for the petitioners submitted that for the present the petitioners would confine their prayer to the extent that the investigating agency Patna High Court CR. WJC No.581 of 2015 dt.23-07-2019 7/8 should be directed to complete the investigation of the case expeditiously and submit their report under Section 173(2) of the Code of Criminal Procedure before the court.
4. He submitted that from the date of institution of the FIR more than four years have elapsed, but surprisingly there is no progress in the investigation of the case. The police have not yet submitted their report before the court. He contended that in the matter of investigation into a criminal case the police have statutory right to investigate, but they cannot sit tight over the matter after registration of the FIR. They cannot forget their duty to investigate the case expeditiously and submit a report before the court under Section 173(2) of the Code of Criminal Procedure.
5. A counter affidavit has been filed on behalf of the Vigilance Department, Government of Bihar. In para 22 of the counter affidavit, it has been stated that the Vigilance Bureau should be given time so that the investigation may reach to its logical conclusion.
6. Mr. Sanjay Prasad, learned counsel appearing for the Vigilance submitted that the investigation would be completed promptly and it is expected that the Vigilance would submit their report within three months. He conceded that the law mandates for speedy investigation and trial.
Patna High Court CR. WJC No.581 of 2015 dt.23-07-2019 8/8 7 Having regard to the totality of the circumstances, I direct the Additional Director General of Police, Vigilance, Bihar to personally look into the matter and ensure that the investigation is done with due sincerity and on completion of investigation a report under Section 173(2) of the Code of Criminal Procedure is submitted before the court expeditiously, preferably within a period of four months from the date of receipt/production of a copy of the order.
8. With the aforesaid observations and direction, the writ petitions are disposed of.
(Ashwani Kumar Singh, J) Pradeep/-
AFR/NAFR NAFR CAV DATE N.A. Uploading Date 26.07.2019 Transmission Date 26.07.2019