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Md. Serajuddin @ Serajuddin Mian @ ... vs The State Of Bihar Through Director ... on 7 May, 2024

Author: Sandeep Kumar

Bench: Sandeep Kumar

                     IN THE HIGH COURT OF JUDICATURE AT PATNA
                               Criminal Writ Jurisdiction Case No.501 of 2023
                        Arising Out of PS. Case No.-13 Year-2022 Thana- DHANGAI District- Gaya
                 ======================================================
                 Md. Serajuddin @ Serajuddin Mian @ Charku Mian S/O Md. Mustaque
                 Ahmad @ Chand Khand @ Md. Mustaque Mian Resident of Village-
                 Gajragarh ward No.- 06, P.S.- Barachatti, District- Gaya.

                                                                           ... ... Petitioner/s
                                                  Versus
           1.    The State Of Bihar Through Director General Of Police, Patna. Bihar
           2.    The Deputy Director General Of Police Govt. Of Bihar, Patna. Bihar
           3.    Deputy Inspector General Of Police, Magadh Division Gaya. Bihar
           4.    Senior Superintendent Of Police, Gaya. Bihar
           5.    Sub Divisional Poice Officer, Sherghati, District- Gaya Bihar
           6.    Station House Officer, Dhangai Police Station District- Gaya. Bihar
           7.    Station House Officer, Barachatti Police Station District- Gaya Bihar
           8.    Criminal Investigation Deptt. Through Additional Director General Of
                 Police, Bihar Patna. Bihar
           9.    Dhanlal Giri S/O Not Known Present Posted As Forest Parisar Officer,
                 Kadal Forest Parisar, Barachatti, District- Gaya

                                                           ... ... Respondent/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s    :        Mr.Binod Kumar Sinha, Advocate
                 For the Respondent/s    :        Mr.Sheo Shankar Prasad, Advocate
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE SANDEEP KUMAR
                                       ORAL ORDER

3   07-05-2024

Heard the parties.

2. The petitioner has moved the Court for the following reliefs:

"1-That this application is being filed for issuance of writ in the nature of Mandamus commanding the Respondents for proper investigation of the criminal cases bearing (i) Dhangai P.S case No. 13/2022 u/s 8,15,18 (c), 25 NDPS Act dated 12-2-2022 (ii) Barachatti Case P.S No. 122/2022 u/s 8 (b),18,29 NDPS Act dated 15-2-2022, (iii) Dhangai P.S Case No. 14/2022 Patna High Court CR. WJC No.501 of 2023(3) dt.07-05-2024 2/2 u/s 8 (b),18,29 NDPS Act dated18-2-2022 (iv) Barachatti P.S case No. 137/2022 u/s 8(b), 18,29 NDPS Act dated18-2-2022 and (v) Dhangai P.S Case No. 17/2022 u/s 8 (b), 18,29 NDPS Act dated 20-2- 2022 all registered on the basis of the written report of the same and one informant against petitioner and his sons through the & others criminal Investigation Department for the ends of justice and to unearthed the truth and bring to book the real culprit before the court of law."

3. The petitioner will approach the Senior Superintendent of Police, Gaya for redressal of his grievances and if such an application is filed, the Senior Superintendent of Police, Gaya will look into the matter himself.

4. This application is disposed of with the aforesaid direction.

                                                                      (Sandeep Kumar, J)

P. Kumar

U     T