Anant Bijay Singh, J. - (1.) The L.C.R has been received.
(2.) Under order dated 13.12.2016, an explanation was called for from learned Sessions Judge, Latehar as to why the proceeding be not initiated for non-submission of the L.C.R.
(3.) It appears that the aforesaid order was communicated to the learned Sessions Judge, Latehar vide Memo No. 29695 dated 17.12.2016. Further, it appears that instead of submitting an explanation personally regarding non-submission of the L.C.R and initiation of the proceeding, learned Sessions Judge has only forwarded the letter of the Head Clerk, Sessions Clerk and also Judge I/C dated 20.12.2016 in which they have stated that no letter or requisition for calling the L.C.R of S.T. No. 158/2013 has been received either by FAX or by post.;