Ram Binay Singh vs The State Of Jharkhand
2024 Latest Caselaw 10003 Jhar

Jharkhand High Court

Ram Binay Singh vs The State Of Jharkhand on 16 October, 2024

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

       IN     THE HIGH COURT OF JHARKHAND AT RANCHI
                         W.P.(Cr.) No. 792 of 2024
      Ram Binay Singh, aged about 59 years, son of Late
      Gorakh Singh, R/o Paterhi Jalal, Israuli, P.O.-Israuli,
      P.S.-Madhaura, District-Chhapra, State Bihar.
                                                      .....   ... Petitioner
                                    Versus
      1. The State of Jharkhand.
      2. The Director General of Police, officiating his work
      from Jharkhand Police Headquarters, Project Bhawan,
      P.O and P.S Jagarnathpur, District- Ranchi.
      3. Deputy Inspector General of Police, Railways
      officiating his work from Raja Rani Kothi, Doranda, P.O
      and P.S Doranda, District Ranchi.
      4. The Superintendent of Police, Railways officiating his
      work from near General Post Office, Kasturba Nagar,
      P.O and P.S Kasturba Nagar, District Dhanbad.
      5. The Deputy Superintendent Police, Railways
      officiating his work from near General Post Office,
      Kasturba Nagar, P.O and P.S Kasturba Nagar, District
      Dhanbad.
      6. Officer in Charge, Railway Police Force, Dhanbad,
      P.O and P.S Dhanbad, District Dhanbad.
      7. Pooja Devi, w/o Late Rajiv Kumar Singh, d/o Binay
      Singh, r/o Patehi Jalal, P.S Mandora, P.O Saran, District
      Saran, State Bihar.
      8. Vinay Singh, s/o Ramnehal Singh, r/o village
      Sakinaan, Vaishyatoli, P.O and P.S Mandora, District
      Saran, State Bihar.
      9. Ram Kumar Singh, s/o Vinay Singh, r/o village
      Sakinaan, Vaishyatoli, P.O and P.S Mandora, District
      Saran, State Bihar.
      10. Anku Kumari, d/o Vinay Singh, r/o village Sakinaan,
      Vaishyatoli, P.O and P.S Mandora, District Saran, State
      Bihar.
      11. Vikas Kumar, s/o Ram Prasanna, r/o village Pakari,
      Narouttam, P.O Satjora Bazaar, P.S Panapur, District
      Chhapra, State Bihar.
                                                      ..... ...       Respondents
                                 --------

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Nagmani Tiwari, Advocate. For the State : Mr. Deepankar, A.C. to G.A.-III. For the Railways : Mr. Anil Kumar, A.S.G.I.

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03/ 16.10.2024 Prayer in this writ petition is made for a direction upon the

concerned respondents to take action against the respondent Nos. 7 to 11 by way of registering the FIR against them.

2. Seeing the nature of allegation, the petitioner is having the alternative remedy in light of the judgment of the Hon'ble Supreme Court in the case of Sakiri Vasu Versus State of U.P. & Ors., reported in (2008) 2 SCC 409 and the same has been reconsidered by the Hon'ble Supreme Court in the case of M. Subramaniam & Anr. Versus S. Janaki & Anr., reported in (2020) 16 SCC 728.

3. In view of the above, this petition is disposed of with the liberty to the petitioner to avail the alternative remedy

(Sanjay Kumar Dwivedi, J.) Amitesh/-