J.BAGCHI,J. - (1.) Pursuant to the earlier direction, Investigating Officer is personally present before this Court. His presence is noted.
(2.) Report is filed on behalf of the Investigating Agency placing on record the name and the present place of posting of the Autopsy Surgeon before this Court.
(3.) It is matter of grave concern that public servants, although in service, cannot be traced out by the Investigating Agencies for service of witness summons for deposing in criminal trials. It is the bounden duty of every citizen to assist the administration of criminal justice and to depose in criminal trials in order to unravel the truth and punish the offenders, more so, when such a citizen is a public servant. To depose in a criminal trial with regard to affairs relating to his official duty is a part of discharge of public duty of a public servant and any wilful failure or neglect in that regard tantamounts to dereliction of official duty entailing serious consequences.;