Santosh Hegde, J. - (1.) The respondent herein Rajesh Ranjan alias Pappu Yadav was in judicial custody. Pursuant to the cancellation of bail by this Court, he was charged for offences punishable under S. 302 read with S. 120-B of the I.P.C. and was to be kept in Adarsh Jail, Beur, Patna.
(2.) When he was supposedly in such judicial custody this Court noticed from Media report that on 4th of May, 2004 he was found addressing an election meeting in a place called Madhepura. Noticing the same, a report was called for from the concerned authorities to apprise this Court on what authority the respondent was found in Madhepura on that day and how he was permitted to address a public meeting.
(3.) The reports were received from Home Secretary, State of Bihar, the Investigating Agency (CBI) and the Presiding Officer, Fast Track Sessions Court, Madhepura.;