- (1.) HEARD the parties.
(2.) LEARNED counsel appearing for the petitioner submits that when the petitioner was remanded in some cases, pending at Garhwa, he was sent to Garhwa Jail. Sub - sequently, when he fell ill, he was referred to RIMS, Ranchi for treatment and then this writ application was filed for a direction to the authorities to produce him before the Courts at Garhwa so that trial of the case as many as eight in number in which the petitioner is accused be proceeded with. The case on being heard was adjourned to some other date but in the meantime, the petitioner was taken to Sasaram from RIMS, Ranchi, though there was an order of this Court not to produce before other Courts situated outside the State of Jharkhand. However, when this matter was brought to the notice of this Court, State authorities were asked to submit show cause as to under what circumstances the petitioner was taken outside the State. Thereupon the petitioner was brought to Garhwa and was lodged at Garhwa jail. Thereafter when the matter was taken up, this Court directed the petitioner to file supplementary affidavit stating therein the status of the cases which are pending at Garhwa Court and pursuant to that, affidavits have been filed wherein following information has been supplied with. POSTING OF CASES WHICH ARE PENDING AT GARHWA COURT SI. P.S. Case No. Count Stage of Date of Case Position of Total No. of No. of Name of No. where Case Remand Committed Bail witnesses Examined witness who case is witnesses has already pending been examined 1. Manghion P.S. A.D.J. F.T.C. - Evidence 29.6.2005 1.5.2007 On 8 2 Bipin Bihari No. 41/90 G.R. Ist Garhwa bail A.D.J. F.T. Singh No. 414/90 ST. C. Ist Garhwa Rajendra Pd. Arun Choudhury Versus State Of Jharkhand No. 178/07 Singh (Informant) 2. Manghion P.S. A.D.J. F.T.C. Evidence 29.6.2005 19.12.2005 Sri On bail High 7 4 Doman Sao No. 25/2000 G.R. Ist Garhwa Rajiv Ranjan Court Ranchi B. Bishun Deo No. 151/2000 ST. J.M. Ist Garhwa A. No. 7751/06 Mistry Naresh No. 318/05 Hon'ble Mr. J.R. Yadav Mukhlal R. Prasad Ram 22.12.2006 3. Bhawanthpur P.S. A.D.J. F.T.C. Evidence 29.6.2005 13.7.2005 Sri On bail by 15 1 Ram Naresh Case No. 79/94 G. Ist Garhwa Rajiv Ranjan J. Hon'ble High Chourashia R. No. 576/94 ST. M. Ist Garhwa Court Ranchi (Informant) No. 189/05 4. Meral P.S. 73/90 A.D.J. Ist Evidence 10.1.2007 4.4.2005 T. Bail rejected by 10 1 Umeshwar Pd. G.R. No. 729/90 Garhwa Hassan A.D.J. Singh ST. No. 160/05 J.M. Ist Garhwa Ist Garhwa 5. Manghion P.S. A.D.J. Ist For 29.6.2005 13.2.2007 On bail B.P. 10 1 Ram No.18/93 Garhwa Evidence C.J.M.Garhwa No. 320/06 A.D. Khelawan G.R. No.138/93 S. J. Garhwa Dt. Ram T. 96/07 13.6.2006 (Informant) 6. Meral P.S. No. A.D.J. Ist Evidence 29.6.2005 22.1.2007 Bail pending 6 3 Laljeenath 42/89 Garhwa C.J.M.Garhwa before Hon'ble Tiwari Birendra G.R. No. 440/89 I High Court Nath Tiwari ST. 53/07 Deo Bali Tiwari (Informant) 7. Bhawanthpur P. A.D.J. Ist Evidence 29.6.2005 On bail by 8 Not any S. No. 69/90 Garhwa Hon'ble High witness G.R.640/90 S.T. Court examined 77/07 8. Manghion P.S. Evidence Evidence 12.6.2007 Bail pending Ranchi No. 72/89 before Hon'ble G.R. 573/89 S.T. High Court 303/07
(3.) BY referring list of the cases, learned counsel submits that almost in all the cases except in one trial has commenced whereby in one case, four witnesses have been examined and in other cases, 1 -2 witnesses have been examined but since the trial has commenced, the Court be directed to conclude the trial at the earliest at Garhwa as the petitioner has been in custody since 29.6.2005.;