RAMPRIT MISRA Vs. STATE OF ASSAM C B I

JUDGEMENT

(1.) During hearing of the aforesaid three petitions, which have already been disposed of, question which arose as to whether Court can be held beyond normal Court hours and also on holdays and if so held, whether the officers of the Registry are bound to word until the Court rises. To determine the aforesaid question learned Single Judge formulated the following questions, namely,

(2.) After formulating the aforesaid questions, learned Single Judge issued notice to the learned Advocate General, learned Public Prosecutor, learned Senior Central Government Standing Counsel and President, High Court Bar Association, to make their submissions in writing on the aforesaid points. Learned Single Judge also directed the Registrar to submit a statement showing total number of pending cases, average number of filing of cases, whether this Bench used to take urgent matter beyond Court hours or on holidays in the past and whether the Registry is under-staffed and on point Nos. 4 to 7.

(3.) Learned Advocate General, learned Public Prosecutor, learned Senior Central Government Standing Counsel and President, High Court Bar Association, Agartala Bench submitted their written statements. Registrar also submitted a written statement.