Patna High Court - Orders
Sompal Singh Saini vs Cbi/Acm/Patna Through Superintendent ... on 6 February, 2026
Author: Jitendra Kumar
Bench: Jitendra Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Writ Jurisdiction Case No.650 of 2019
Arising Out of PS. Case No.-12 Year-2011 Thana- C.B.I CASE District- Patna
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Mithilesh Prasad Mishra Son of Late Chhotelal Mishra, Resident of Mohalla-
Babatpur, P.S-Babatpur, District-Varanasi (U.P).
... ... Petitioner/s
Versus
1. CBI/ACB/Patna through Superintendent of Police, CBI/ACB/ Patna
2. Director General, Central Public Works Department, Nirman Bhawan, New
Delhi - 110011
... ... Respondent/s
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with
Criminal Writ Jurisdiction Case No. 167 of 2019
Arising Out of PS. Case No.-23 Year-2011 Thana- C.B.I CASE District- Patna
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Satyendra Kumar Late Bengali Prasad Vill-Bhadwa,P.O-Etasang,thana-
Rahue,Distt.-Nalanda,State-Bihar,Pin-803119
... ... Petitioner/s
Versus
1. CBI/ACB/Patna Through Superintendent Of Police, CBI/ACB/ Patna
2. Under Secretary, Ministry of Urban Development, Nirman Bhawan, New
Delhi - 110011
... ... Respondent/s
======================================================
with
Criminal Writ Jurisdiction Case No. 240 of 2019
Arising Out of PS. Case No.-12 Year-2011 Thana- C.B.I CASE District- Patna
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Sompal Singh Saini S/o Late Prasada Singh resident of 95D, DDA MIG Flats,
Shivam Enclave, Sahadra, Delhi-32, P.S.- Vivek Vihar, District-Eastern Delhi
... ... Petitioner/s
Versus
1. CBI/ACM/Patna Through Superintendent Of Police, CBI/ACB/PATNA
Patna High Court CR. WJC No.650 of 2019(13) dt.06-02-2026
2/4
2. Under Secretary, Government of India, Ministry of Urban Development,
Nirman Bhawan, New Delhi
... ... Respondent/s
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Appearance :
(In Criminal Writ Jurisdiction Case No. 650 of 2019)
For the Petitioner/s : Mr. Apurv Harsh, Advocate
For the CBI : Mr. Sanjay Kumar, SC, Advocate
For the CPWD : Mr. Arvind Kumar, CGC
Mr. Lokesh, Advocate
(In Criminal Writ Jurisdiction Case No. 167 of 2019)
For the Petitioner/s : Mr. Apurv Harsh, Advocate
For the UOI : Mr. Ram Tujabh Singh, CGC
(In Criminal Writ Jurisdiction Case No. 240 of 2019)
For the Petitioner/s : Mr. Rajesh Singh, Sr. Advocate
Mr. Ram Naresh Ray, Advocate
For the CPWD : Mr. Awadesh Kumar Pandey, Sr. C.G.C.
For the CBI : Mr. Sanjay Kumar, SC, Advocate
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CORAM: HONOURABLE MR. JUSTICE JITENDRA KUMAR
ORAL ORDER
13 06-02-2026Learned counsel for the petitioners and learned counsel for the Respondent Nos. 1 and 2 are present.
2. Learned counsel for the petitioners submits that he has filed one supplementary affidavit and a copy of the same has been supplied to Respondent Nos. 1 and 2. However, learned counsel for the Respondent Nos. 1 and 2 submit that they have not received any copy.
3. Hence, learned counsel for the petitioners is directed to supply a copy of the supplementary affidavit to Respondent Nos. 1 and 2.
4. Learned counsel for the Respondent Nos. 1 and 2 submit that they are newly appointed on panel and hence, they have no copy of writ petition as well as counter affidavit, filed Patna High Court CR. WJC No.650 of 2019(13) dt.06-02-2026 3/4 by the CBI itself. Hence, learned counsel for the petitioners may be directed to supply a copy of the same.
5. Learned counsel for the petitioners is ready to supply a copy of the writ petition as well as a copy of the counter affidavit, filed by the CBI to Respondent No. 1 and 2 within a week.
6. At this stage, learned counsel for the petitioners further points out that Respondent No. 2/Director General, CPWD was required to send the original file in regard to sanction granted against the petitioners by Director General, CPWD. However, the same has not been complied with.
7. Learned counsel for the Respondent No. 2/Director General, CPWD submit that they have sent a letter to Respondent No. 2 to this effect to send an original copy in regard to the sanction order against the petitioners. However, even after lapse of more than two years and ten months, Respondent No. 2/Director General, CPWD, New Delhi has not complied with the order of this Court.
8. Hence, issue show cause notice to Director General, CPWD, New Delhi why contempt proceeding should not be initiated against him.
9. At this stage, learned counsel for the Respondent Patna High Court CR. WJC No.650 of 2019(13) dt.06-02-2026 4/4 No. 2 submit that he may be afforded three weeks' time to comply with the order dated 04.05.2023 of this Court.
10. In view of the submission of learned counsel for the Respondent No. 2, at this stage, office is directed to not to send the show cause for initiating the contempt of Court proceeding against Respondent No. 2 and Respondent No. 2 is afforded last opportunity to comply with the order dated 04.05.2023, failing which this Court will be constrained to initiate contempt proceeding against him.
11. Put up this case on 13.03.2026.
(Jitendra Kumar, J) Shoaib/-
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