MAHESHWAR PD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Petitioner alongwith others had approached the High Court earlier in a set of writ applications which would be evident from Annexure-11 to the writ application. All the writs came to the disposed of by order dated 9.11.2004. After considering the submission of the parties, the matter was remitted back to the Director General of Police to consider every aspect of the question raised in the memorial including the aspect with regard to the punishment meted out to the Petitioner being disproportionate or not and pass appropriate order in the facts and circumstances of the case.

(3.) Thereafter the order dated 16th July, 2005 contained in Annexure-12 has come to be passed by the Director General of Police which is under challenge in the present writ application.