Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Patna High Court - Orders

Satyendra Kumar vs Cbi/Acb/Patna Through Superintendent ... on 8 January, 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
======================================================
Mithilesh Prasad Mishra Son of Late Chhotelal Mishra, Resident of Mohalla-
Babatpur, P.S-Babatpur, District-Varanasi (U.P).

                                                                   ... ... Petitioner/s
                                       Versus
CBI/ACB/PATNA          THROUGH          SUPERINTENDENT               OF     POLICE,
CBI/ACB/ PATNA

                                          ... ... Respondent/s
======================================================
                                        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
======================================================
Satyendra Kumar Late Bengali Prasad Vill-Bhadwa,P.O-Etasang,thana-
Rahue,Distt.-Nalanda,State-Bihar,Pin-803119

                                                                   ... ... Petitioner/s
                                       Versus
CBI/ACB/PATNA          THROUGH          SUPERINTENDENT               OF     POLICE,
CBI/ACB/ PATNA

                                          ... ... 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
======================================================
Sompal Singh Saini S/o Late Prasada Singh resident of 95D, DDA MIG Flats,
Shivam Enclave, Sahadra, Delhi-32, P.S.- vivek Vihar,

                                                                   ... ... Petitioner/s
                                       Versus

CBI/ACM/PATNA          THROUGH           SUPERINTENDENT              OF     POLICE,
CBI/ACB/PATNA

                                          ... ... Respondent/s
======================================================
Appearance :
(In Criminal Writ Jurisdiction Case No. 650 of 2019)
For the Petitioner/s     :        Mr. Apurv Harsh, Advocate
                                  Mr. Manu Tripurari, Advocate
                                  Mr. Raghu Raj Pratap, Advocate
                                  Ms. Jaya Singh, Advocate
                                  Mr. Pranshu Prakash, Advocate
                                  Mr. Hritik Anand, Advocate
            Patna High Court CR. WJC No.650 of 2019(9) dt.08-01-2026
                                                       2/2




                  For the CBI (UOI)        :        Mr. Awadesh Kumar Pandey, Sr. C.G.C.
                                                    Mr. Arvind Kumar, CGC
                                                    Mr. Lokesh, Advocate
                  (In Criminal Writ Jurisdiction Case No. 167 of 2019)
                  For the Petitioner/s     :        Mr. Apurv Harsh, Advocate
                                                    Mr. Manu Tripurari, Advocate
                                                    Mr. Raghu Raj Pratap, Advocate
                                                    Ms. Jaya Singh, Advocate
                                                    Mr. Pranshu Prakash, Advocate
                                                    Mr. Hritik Anand, Advocate
                  For the CBI (UOI)        :        Mr. Awadesh Kumar Pandey, Sr. C.G.C.
                                                    Mr. Ram Tujabh Singh, CGC
                                                    Mr. Lokesh, Advocate
                  For CPWD                 :        Mr. R.K. Sharma, CGC
                  (In Criminal Writ Jurisdiction Case No. 240 of 2019)
                  For the Petitioner/s     :        Mr. Ram Naresh Ray, Advocate
                  For the CPWD             :        Mr. Satyendra Kumar Jha, CGC
                  ======================================================
                  CORAM: HONOURABLE MR. JUSTICE JITENDRA KUMAR
                                        ORAL ORDER

9    08-01-2026

Part argument heard on behalf of the petitioners.

2. Put up this matter for rest argument on 13.01.2026.

(Jitendra Kumar, J) shoaib/-

U