- (1.) TODAY another progress report has been filed. It is noticed therefrom that out of the total 7180 prosecution witnesses, 3814 witnesses have been examined and 3285 witnesses are yet to be examined in 21 cases. Out of 30 cases, three cases, namely, RC 56(A)96Pat, RC 51(A)96Pat, and RC 28(A)/97 -AHD, Pat, arc at the stage of 313, Cr PC. three cases, namely, RC 44(A)/96Pat. RC 53(A)/96Pat. and RC 23(A)/96Pat. are at defence witness stage and three cases, namely, RC. 27(A)/96Pat, RC 39(A)/96Pat, and RC 58(A)/96Pat, are at final argument stage. Besides, 21 cases are at prosecution evidence stage, the details of which are given in para 4 of the report, which reads as follows: 4. As stated above, 21 cases are at prosecution evidence stage. In the 3 cases mentioned at Sl. Nos. 4. 16 and 19 of ANNEXURE -1, the number of prosecution witnesses that remain to be examined are only 3, 1 and 2 respectively, i.e., a total 6 PWs and the prosecution evidence is nearing completion though an additional 16 PWs have also been proposed to be examined. However, in one case mentioned at Sl. No. 3. all the witnesses mentioned in charge -sheet have since been examined, and additional witnesses are being examined. Thus, in the aforesaid four cases, it is expected that the prosecution evidence will be closed at an early date. However, in the remaining 17 cases, it will take more time, especially in the cases at Sl. Nos. 1. 5. 9, 11, 12, 13, 14. 15, 20 and 21 in which number of PWs cited is very large.
(2.) APART from the report, CBI has also filed an affidavit, (I.A. No. 573/08). seeking permission to transfer B.M.L. Ahir, Sr. P.P., and Kapil Munda, P.P., from A.H.D., Ranehi, to Anti Corruption Branch, Dhanbad. on the ground that ac they are not entrusted with any AHD Scam cases pending trial in any Court in Ranehi. their services are required in the Anti Corruption Branch, Dhanbad, for dealing with the matters pending before the Courts of Dhanbad. It has specifically been mentioned in para 7 of the affidavit that these two Officers are not entrusted with any AHD Scam cases pending trial in any Court in Ranchi to conduct prosecution. It is also stated In the affidavit that, it would be convenient for CBI, if they are transferred to Anti Corruption Branch of CBI at Dhanbad and entrusted with conducting persecution in under -trial cases. It is also reported therein that 210 under -trial cases are pending before the Courts at Dhanbad. Permission is accordingly granted. I.A. No. 573/08 is disposed of.
(3.) POST this case on 17.3.2008.;