RANJIT KUMAR ROY Vs. STATE OF BIHAR

JUDGEMENT

(1.) THERE was no occasion for the Court to take out proceedings today but by now it is very clear that a mention, which was made yesterday for early hearing and denied, is being continued repeatedly today through other sources.

(2.) IN the Chief Justice's Court the first Bench which convened was that of the Chief Justice and Hon'ble S.J. Mukhopadhaya, J. While the Court had initiated the proceeding of a hearing of a matter before it, two ladies seemed to be approaching the dais and had, in fact, stepped on the dais below the Judges. When this was objected to by the Bench Secretary advising them to step down, they did not. Thereafter the State Counsel present, Mr. R.K. Merathia, Government Pleader II, asked the ladies to step back and behind the bar of counsels' dais. They were advised by learned counsel for the State that whatever they desire to mention they have to do that from the bar of the Court and not on the dais, below the Bench.

(3.) THE Bench Secretary told the ladies that the regular Bench will be sitting after the present Bench has transacted its proceedings and any mention which they desire to make, they may before the Court which will be constituted of the Chief Justice and the Hon'ble Mr. Justice M.Y. Eqbal. It is with much difficulty that the ladies withdrew from the bar of the Court and not without making a comment or too. The mention slip was retained by the Bench Secretary and, in the meantime, he had upon an indication of the Court, sent for the record.