- (1.) Upon obtaining 'no objection certificate' from the remaining counsel, who are practising at Patna, except counsel who is not presently practising after becoming Hon'ble Minister in the State of Bihar, the appearing counsel for the petitioner may represent the petitioner. Learned counsel for the petitioner submits that the petitioner himself signed 'vakalatnama' in his office in his presence.
(2.) In view of the above, difference in the signature over 'vakalatnama' is ignored.
(3.) Learned counsel for the C.B.I. submitted that as per the progress report, there were only 16 working days after passing of the order by this Court and as already pointed -out, out of total 53 Fodder Scam Cases, 38 cases have already been decided. Now, during this period, 19 prosecution witnesses have been examined, one witness was recalled and re -examined and 19 accused persons have been examined by the trial Court under Sec. 313 Cr.P.C. Out of 15 cases, which are under trial, 08 cases are pending for the prosecution witnesses, 02 cases are at the stage of recording evidence under Sec. 313 Cr.P.C., 02 cases are at defence evidence stage and 03 cases are at final argument stage. In case no. RC 52(A)/96 -Pat, prosecution have already finished its final argument on 25.11.2011 and now this case is at defence argument stage.;