Rakesh Kumar Alias Rakesh Sharma vs The State Of Bihar
2024 Latest Caselaw 5265 Patna

Patna High Court

Rakesh Kumar Alias Rakesh Sharma vs The State Of Bihar on 6 August, 2024

Author: P. B. Bajanthri

Bench: P. B. Bajanthri, Alok Kumar Pandey

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Miscellaneous Jurisdiction Case No.292 of 2024
                                              In
                    Civil Writ Jurisdiction Case No.15594 of 2021
     ======================================================
     Rakesh Kumar alias Rakesh Sharma, S/o- Bishwanath Thakur, Resident of
     Village- Jhanjhara, P.S.- Jitna, District- East Champaran.
                                                                ... ... Petitioner.
                                           Versus
1.    The State of Bihar through the Chief Secretary, Govt. of Bihar, Patna,
      namely Amir Subhani.
2.   The District Magistrate, East Champaran at Motihari, namely Saurabh
     Jaishwal.
3.   The Circle Officer Bankatwa, District- East Champaran at Motihari, namely
     Shri Ram Orau.
4.   The Block Development Officer, Block- Bankatwa, District- East
     Champaran at Motihari, namely Raja Ram Paswan.
5.   Ramniwash Prasad, S/o-Late Ganesh Sah, Resident of Village- Jhanjhara,
     P.S.- Jitna, District- East Champaran.
6.   Sanjay Prasad, S/o-Late Dinanth Prasad, Resident of Village- Jhanjhara,
     P.S.- Jitna, District- East Champaran.
7.   Surendra Prasad, S/o-Late Ramnath Sah, Resident of Village- Jhanjhara,
     P.S.- Jitna, District- East Champaran.
8.   Ambika Sah, S/o-Late Kashi Sah, Resident of Village- Jhanjhara, P.S.- Jitna,
     District- East Champaran.
9.   Roushan Kumar, S/o Late Ramekbal Sah, Resident of Village- Jhanjhara,
     P.S.- Jitna, District- East Champaran.
10. Bhola Sah, S/o Late Ramdat Sah, Resident of Village- Jhanjhara, P.S.- Jitna,
    District- East Champaran.
11. Birja Thakur, S/o-Late Jangi Thakur, Resident of Village- Jhanjhara, P.S.-
     Jitna, District- East Champaran.
                                                       ... ... Opposite Parties.
    ======================================================
     Appearance :
     For the Petitioner    :       Mr. Jitendra Kumar, Advocate.
     For the State         :       Mr. Standing Counsel-25.
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
             and
             HONOURABLE MR. JUSTICE ALOK KUMAR PANDEY
     ORAL JUDGMENT

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

Date : 06-08-2024

The present M.J.C./Contempt Petition is filed beyond Patna High Court MJC No.292 of 2024 dt.06-08-2024

one year from the date of cause of action. Therefore, Section 20

of the Contempt of Courts Act, 1971 would be a hurdle in

entertaining the present M.J.C./Contempt Petition. The

Coordinate Bench in the case of Dr. Rajesh Kumar Sinha and

others Vs. The Union of India and others (M.J.C. No.1840 of

2023) examined Section 20 of the Contempt of Courts Act, 1971

read with Article 215 of the Constitution of India to the extent of

maintainability of the M.J.C./Contempt Petition beyond one

year. Recently, the Hon'ble Supreme Court in the case of S.

Tirupathi Rao Versus M. Lingamaiah and Others decided

on 22nd of July, 2024 {2024 SCC OnLine SC 1764} held that

belated M.J.C./Contempt Petition would not be entertained.

2. Taking note of these factual aspect of the matter,

the present M.J.C./Contempt Petition stands dismissed on the

ground of limitation reserving liberty to the petitioner to invoke

other remedies, if it is available.

(P. B. Bajanthri, J)

( Alok Kumar Pandey, J)

P.S./-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          07.08.2024.
Transmission Date       NA