Anand Legal Aid Forum Trust vs Central Bureau Of Investigation
2026 Latest Caselaw 646 Patna

Patna High Court

Anand Legal Aid Forum Trust vs Central Bureau Of Investigation on 26 February, 2026

Author: Harish Kumar

Bench: Harish Kumar

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.2127 of 2026
     ======================================================
     Anand Legal Aid Forum Trust Through Its Trustee Namely Rinku Rani, age
     around 52 years, female, W/o Sh. Shatrughan Prasad, office at 17A/56,
     Triveni Plaza, WEA, Karol Bagh, New Delhi- 110005.

                                                                      ... ... Petitioner
                                           Versus

1.   Central Bureau of Investigation Through its Director, Head Office, Plot No.
     5-B, CGO Complex Lodhi Road, New Delhi- 110003.
2.   The State of Bihar Through its Chief Secretary, Govt. of Bihar, Main
     Secretariat, Patna- 800015.
3.   Director General of Police (DGP), Govt. of Bihar, Sardar Patel Bhawan,
     Jawaharlal Nehru Marg, Bailey Road, Patna- 800023.

                                               ... ... Respondents
     ======================================================
     Appearance :
     For the Petitioner/s    :        Mr. Abhijit Anand, Advocate
     For the State           :        Mr. P. K. Shahi, Advocate General
                                      Mr. Vikas Kumar, Advocate
     For the C.B.I.          :        Mr. Nilanjan Chatterjee, Advocate
     ======================================================
     CORAM: HONOURABLE THE CHIEF JUSTICE
             and
             HONOURABLE MR. JUSTICE HARISH KUMAR
     ORAL JUDGMENT
     (Per: HONOURABLE THE CHIEF JUSTICE)

      Date : 26-02-2026

                      The writ petition has been filed by the petitioner

      Anand Legal Aid Forum Trust through its Trustee Namely

      Rinku Rani in the nature of Public Interest Litigation for

      following reliefs:

                                          (1) Issue an appropriate writ,
                                 order or direction thereby immediately
                                 transfer the FIR No. 14/2026 dated
                                 09.01.2026

registered as Chitragupt Nagar Police Station, Patna, Bihar to the Patna High Court CWJC No.2127 of 2026 dt.26-02-2026

CBI/Respondent no. 1 for investigation;

(II) Issue appropriate writ, order or direction to the CBI/Respondent no. 1 to register the case w.r.t the said FIR No. 14/2026 dated 09.01.2026 and upon constituting the SIT of not less than three officers by the CBI must be headed by an officer not below the rank of IG CBI, and under the supervision of retire Hon'ble Judge of this Hon'ble Court, carry out a full-fledged investigation regarding the incident of gang-rape, murder, etc. of NEET minor female aspirant having age 17 years 4 months including but not limited to the criminal negligence, dereliction of duties, corrupt practices indulged in by any person including the officials of Bihar Police including Roshni Kumari SHO P.S. Chitragupta Nagar, Patna, SDPO-1 (Abhinav, IPS probation) Sadar Patna, Patna SSP (Kartikey Kr. Sharma), members of SIT constituted on 16.01.2026 upon the order/direction by DGP, Bihar/Respondent No.3, alleged sex- racket running in Patna, Bihar and alleged supply of girls from Patna girls hostels and influential persons including officials and politicians involved for the same, and after registration of case for the same further direct to the CBI to file the Patna High Court CWJC No.2127 of 2026 dt.26-02-2026

periodic status report regarding the progress made in the investigation before this Hon'ble Court and further pass the direction to the CBI to complete the investigation within a reasonable time but not more than 6 months;

2. The learned Advocate General has intimated this

Court that the Central Bureau of Investigation (CBI), which is

recognized as India's premier investigative agency, has now

taken over investigation of the case.

3. Accordingly, the present writ petition stands

disposed of.

(Sangam Kumar Sahoo, CJ)

(Harish Kumar, J)

uday/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          27.02.2026
Transmission Date       NA