Patna High Court
Jay Nath Singh vs The State Of Bihar on 8 September, 2025
Author: Alok Kumar Sinha
Bench: Alok Kumar Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.12589 of 2025
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Jay Nath Singh Son of Late Ramdip Singh, Resident of Village Sadahpura, PS
Gaurichak, District Patna.
... Petitioner/s
Versus
1. The State of Bihar through the Director General of Police, Bihar, Patna.
2. The Accountant General, Bihar, Patna.
3. The Senior Superintendent of Police, Patna.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Dewendra Narayan Singh, Advocate
For the State : Mr. Ravi Kumar, AC to GP 13
Mr. Akshay Lal Prasad, AC to GP 13
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CORAM: HONOURABLE MR. JUSTICE ALOK KUMAR SINHA
ORAL JUDGMENT
Date : 08-09-2025
Heard learned counsel for the petitioner and learned
counsel for the respondent State.
2. Learned counsel for the petitioner is directed to
implead the Senior Superintendent of Police, Patna as a party
respondent in the present writ during the course of the day.
3. Learned counsel for the petitioner submits that for the
relief as prayed for in the present writ application, the petitioner
is prepared to file a detailed representation before the Senior
Patna High Court CWJC No.12589 of 2025 dt.08-09-2025
Superintendent of Police, Patna. He further prays for a direction
to be issued to the Senior Superintendent of Police, Patna to
decide the representation on merits after giving an opportunity
of hearing to the petitioner.
4. The prayer-cum-submission made by learned counsel
for the petitioner is not opposed by learned counsel appearing
for the respondent State.
5. Considering the limited nature of prayer being made by
the learned counsel for the petitioner, the present writ
application is disposed off granting liberty to the petitioner to
file a detailed representation before the Senior Superintendent
of Police, Patna within one month from today.
6. If such a representation is filed by the petitioner, the
Senior Superintendent of Police, Patna is directed to dispose of
the same on merits after giving an opportunity of hearing to the
petitioner, within four months from the date of filing of the
representation.
7. Needless to emphasis that the final order which shall be
passed by the Senior Superintendent of Police, Patna should be
a reasoned and speaking order
8. With the aforesaid observations, directions and liberty
as granted, the present writ application is disposed off.
Patna High Court CWJC No.12589 of 2025 dt.08-09-2025
9. All pending I.A.s., if any, is deemed to have been
disposed of.
(Alok Kumar Sinha, J)
Prakash/-
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