Jharkhand High Court
Rajiv Ranjan Singh @ Lalan Kr. vs Union Of India & Ors on 12 October, 2011
Author: Prakash Tatia
Bench: Chief Justice, Jaya Roy
IN THE HIGH COURT OF JHARKHAND, RANCHI
C.W.J.C. No. 293 OF 2001
Rajiv Ranjan Singh @ Lalan Kumar Singh Vs. Union of India & Ors.
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CORAM HON'BLE THE CHIEF JUSTICE
HON'BLE MRS.JUSTICE JAYA ROY
For the Appellant/Petitioner ------
For the Respondent- (C.B.I.) Md. Mokhtar Khan
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Order No. 77 Dated 12th October, 2011
This case was listed in Court on 14.01.2011 and thereafter no date has
been given by the Registry of the High Court. Necessary instructions have
already been given to the Registry of the High Court to give the date in all cases
and no case shall remain pending in High Court wherein specific date is not
given by the Court. In spite of repeated instructions, we are coming across of
such types of files where no date has been given by the Office. Learned
Advocates have also requested for listing of the cases only because of no date
has been given by the Registry to them.
This is one of the grave matters wherein this Court has passed order on
14.01.2011wherein it has been reported to the Court by the Judicial Officers trying the fodder scam cases that C.B.I. Public Prosecutors and its authority are not cooperating in getting the cases expedited. This Court took note of the fact that in one of the cases, for three years no witness has been examined; then this Court ordered that in view of the aforesaid matter, the persons connected with the fodder scam cases cannot be permitted to be transferred out of Ranchi.
Such important order should have been taken note of by the Registrar General of the High Court of Jharkhand forthwith and should have placed before the appropriate Administrative Committee so that the order dated 14.01.2011 could have been complied with.
The Registry should be careful in future and is directed to place this order as well as order dated 14.01.2011 before the appropriate Committee competent to transfer the Judicial Officers so that there may not be any further delay in the matter of trial of the fodder scam cases.
Learned counsel for the C.B.I. is present in the Court. He is requested to submit a detailed status report of the all such cases before this Court by 16.11.2011. However, the Registrar General of the Jharkhand High Court is directed to issue instructions to all the Courts, where the fodder scam cases are pending, to see that there should not be any unnecessary adjournment in the matter and that they should secure attendance of the witnesses through the help of the Task Force which has been constituted under the Orders of the High Court for summoning of the witnesses and of even accused persons.
The progress report should be placed before this Court on or before 16.11.2011.
The matter be listed on 16.11.2011 on the top of the list as first case. Office shall note on the file that this case shall remain always on the top of the list irrespective of the fact whether order for listing this matter on the top of the list is passed or not. The office is also directed to see that this case is not delisted.
Learned counsel for the C.B.I. assured that C.B.I. shall be making all efforts to produce the witnesses and cooperating in completion of the trial.
Copy of this order be given to the learned counsel for the C.B.I. (Prakash Tatia.,C.J.) (Jaya Roy, J.) dey/sudhir