- (1.) THE Special Judge-VII, Ranchi was directed to submit an explanation for non-examination of the witnesses for 20 dates in R.C. 33(A)/96-Patna vide order dated 31st October, 2012.
(2.) THE learned Special Judge-VII, Ranchi has submitted explanation dated 24th November, 2012. We perused the reasons stated in the explanation submitted by learned Special Judge-VII, Ranchi. We are of the considered opinion that one after another applications have been filed but those could have been decided in time, but have not been decided in time. Even in one application, filed under Section 319 of the Cr.P.C, arguments were heard in part on 10th September, 2012 and the case was fixed to a long date on 16th October, 2012, i.e., after one month. We need not to give details of the reasons submitted by the said Special Judge-VII, C.B.I., Ranchi. But we direct the said Court to proceed expeditiously in the case strictly in accordance with law by giving fair trial to the accused.
(3.) THE C.B.I. also submitted progress report dated 24th November, 2012 in Court.;