Md. Tarique Anwar Ansari vs The State Of Bihar Through Sri Vinay ...
2025 Latest Caselaw 3575 Patna

Patna High Court

Md. Tarique Anwar Ansari vs The State Of Bihar Through Sri Vinay ... on 29 August, 2025

Author: Harish Kumar

Bench: Harish Kumar

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Miscellaneous Jurisdiction Case No.1257 of 2025
                                           In
                   Civil Writ Jurisdiction Case No.19241 of 2024
     ======================================================
     Md. Tarique Anwar Ansari, Son of Late Md. Iftakhar Ansari, Resident of
     village Malah Bigha, Police Station -Islampur, District - Nalanda.

                                                                ... ... Petitioner/s
                                       Versus

1.   The State of Bihar through Sri Vinay Kumar, The Director General of Police
     Government of Bihar, Sardar Patel Bhawan, Patna.
2.   Sri Pankaj Darad, Additional Director General of Police, Law and Order,
     Government of Bihar, Sardar Patel Bhawan, Patna.
3.   Sri Kundan Krishnan, Additional Director General of Police, Headquarter,
     Government of Bihar, Sardar Patel Bhawan, Patna.
4.   Sri Pramod Kumar Mandal, the Deputy Inspector General of Police, Purnia
     Division, Purnia.
5.   Sri Vaibhav Sharma, the Superintendent of of Police, Katihar.
6.   Sri Abhijeet Kumar, Sub-Divisional Police Officer, Sadar- 1 Katihar Sub-
     Division, Katihar.
7.   Dharmendra Kumar, Sub-Divisional Police Officer, Sadar- 2, Katihar,
     Katihar.
8.   Sri Masum Kumari, The Officer in Charge of Roshna Police Station District-
     Katihar.
9.   Shri Mridulata Kumari, Departmental Inquiry Officer cum Dy. S.P (Hq),
     Katihar.

                                            ... ... Opposite Party/s
     ======================================================
     Appearance :
     For the Petitioner/s     :    Md. Helal Ahmad, Advocate
     For the Opposite Party/s :    Mr. Standing Counsel 16
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE HARISH KUMAR
     ORAL JUDGMENT
      Date : 29-08-2025

                      Heard the parties.

                      2. The present application has been filed for
 Patna High Court MJC No.1257 of 2025 dt.29-08-2025
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         initiation of contempt proceeding against the opposite parties for

         their willful and deliberate disobedience of the order dated

         03.01.2025

, passed in C.W.J.C. No. 19241 of 2024.

3. A show-cause affidavit has been filed on behalf

of opposite party no.5. It has been informed to this Court that

upon consideration of the materials and issues raised in

Annexure-P/16 to the writ petition, Exhibit 5 of the Memo of

charge of the Departmental Proceeding No. 19 of 2024, under

Memo No. 2972 dated 05.08.2024, through which a pen drive

carrying Video was examined by the Forensic Science

Laboratory at Katihar; the Senior Scientist, FSL Katihar

reported that since the origin of the Video is unavailable, it

cannot be verified and thus Ext.-5 of the Departmental

Proceeding No. 19 of 2024 has been directed to be deleted with

an order to hold fresh enquiry.

4. Learned Advocate for the petitioner submitted

that now both the Departmental Proceeding have concluded, but

yet final decision has not been taken.

5. Having considered the submissions set forth by

the learned Advocate for the respective parties, this Court does

not find any reason or occasion to continue with the present

proceeding.

Patna High Court MJC No.1257 of 2025 dt.29-08-2025

6. Accordingly, the contempt proceeding stands

closed.

(Harish Kumar, J) uday/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          30.08.2025
Transmission Date       NA