Sanjay Singh, Advocate vs The State Of Bihar
2024 Latest Caselaw 5217 Patna

Patna High Court

Sanjay Singh, Advocate vs The State Of Bihar on 5 August, 2024

Author: P. B. Bajanthri

Bench: P. B. Bajanthri, Alok Kumar Pandey

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                           CIVIL REVIEW No.88 of 2020
                                          In
                    Civil Writ Jurisdiction Case No.4386 of 2020
     ======================================================
     Sanjay Singh, Advocate Son of Sri Bidya Nath Singh Resident of Bara Phatak
     Road, Near Budh Murti, Lohanipur West, Police Station Kadamkuan, District
     Patna 800003.

                                                                  ... ... Petitioner
                                       Versus
1.   The State of Bihar.
2.   The Additional Chief Secretary,        Cabinet    (Vigilance)   Department,
     Government of Bihar, Patna.
3.   The Additional Chief Secretary, Home (Police) Department, Government of
     Bihar, Patna.
4.   The Deputy Secretary, Home (Police) Department, Government of Bihar,
     Patna.
5.   The Director General, Vigilance Investigation Bureau, Government of Bihar,
     Patna.
6.   The Deputy Inspector General,          Cabinet    (Vigilance)   Department,
     Government of Bihar, Patna.
7.   The Superintendent, Government Press, Gulzarbag, Patna.

                                             ... ... Opposite Parties
     ======================================================
     Appearance :
     For the Petitioner/s     :    Mr. Santosh Kumar Sinha 2, Advocate
     For the Opposite Party/s :    Mr. P.K. Shahi, learned A.G
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
             and
             HONOURABLE MR. JUSTICE ALOK KUMAR PANDEY
     ORAL JUDGMENT

(Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)

Date : 05-08-2024

Review petitioner has sought for reviewing the

order dated 11.05.2020 passed in C.W.J.C. No. 4386 of 2020.

2. Learned counsel for the petitioner submitted that

C.W.J.C. No. 4386 of 2020 has been disposed of in the light of

earlier decision of this Court in the case of Md. Yunus & Ors.

Patna High Court C. REV. No.88 of 2020 dt.05-08-2024

vs. The State of Bihar & Ors. reported in 2017 (2) PLJR 292. It

is submitted that the aforementioned decision has been stayed

by the Hon'ble Supreme Court on 21.07.2017 in Petition(s) for

Special Leave to Appeal (Crl.) No. Diary No.(s). 15687 of 2017

order dated 27.09.2016 in CRLWJ No. 563 of 2013, 08.03.2017

in CRLWJ No. 563 of 2013 passed by this Court and is pending

consideration.

3. In view of the pendency of the aforementioned

cases, the present Civil Review No. 88 of 2020 stands disposed

of, reserving liberty to the petitioner to file Interlocutory

Application to revive this order, in the event of Md. Yunus vs.

The State of Bihar petition is disposed and if it is assisting

Review petitioner.

(P. B. Bajanthri, J)

( Alok Kumar Pandey, J)

Manish/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          08.08.2024
Transmission Date       NA