GOURHARI DAS Vs. STATE CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) At the instance of the Registrar General of the Supreme Court of India, the Central Bureau of Investigation registered a case under section 120-B read with sections 417, 419, 468 and 471 of the Indian Penal Code. The petitioners who have been arrested in the said case have now applied for bail.

(2.) A bird-eye view of the background is called for.

(3.) L.N. Pradhan who is also an accused in the case, filed a Special Leave Petition in the Supreme Court on February 1, 1994 against an order of the Orissa High Court. The said Special Leave Petition was prepared by Mr.Mohanty and Mr.P.K. Jena, Advocates. It was mentioned before 1310 The Chief Justice and Hon'ble Mr. Justice S. Mohan on February 3, 1994 when notices were ordered to be issued to the respondents. However, later it was revealed that the District Collector, Balasore had received 649 a telegram purported to have been sent by the Supreme Court through its Joint Registrar. That telegram was as under: "Ref. O J C 9668. High Court Orissa Stop Operation .Till Third Feb. 1994 For Final Order Joint Registrar, Supreme Court of India, New Delhi."