Bhola Nath Singh and Others vs The State of Jharkhand and Others

An affidavit has been filed on behalf of the State assuring this Court that necessary steps will be taken in future to get Advocates ready to plead the case.

We can only hope that this assurance is translated into actual action because State is the largest litigant and if the Counsels are not ready in the present scenario, then adjudication of the case have to take the back stage and that in present day scenario, that cannot be permitted to happen. Therefore, we hope that the State will keep its promise in true to the words expressed in the affidavit. The present proceeding will rest here.

Heard learned Counsel for the parties.

The grievance of the petitioners is that certain criminal acts have been done for which they are in possession of substantial evidence to establish the case.

That being so, the petitioners may choose to file a first information report with the police and the learned Advocate General assures that if the first information report is lodged, the State will investigate the matter with all seriousness.

On the suggestion of the learned Advocate General, petitioners may choose to file it before the Vigilance Department.

As regards the safeguard of the property so far created for the Games, State is otherwise under obligation to safeguard its properties, therefore, no such directions are required to be given by this Court.

Learned Counsel for the petitioners in the aforesaid circumstances feels that his grievances have been redressed and the writ petitions will have not been pursued further. Hence, both the writ petitions stand disposed of.

Copy of the order be given to all the parties and one of the copies be sent to the Chief Secretary, Government of Jharkhand also.