PRAMOD KUMAR JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) BY the time the proceedings in C.W.J.C. No. 1383 of 2001 : Pramod Kumar Jha vs. The State of Bihar & Ors. were drawing to a close, the very factor on which the proceedings closed becomes very relevant. The Secretary appeared at the Bar, acknowledged that false statement had been made at the Bar of the Court; accepted the case of the petitioner to state that he regrets over the matter; that is he is personally looking into the claims of the petitioner; that he is considering whether a suitable action be taken against the officers responsible for filing affidavits with incorrect facts in Court. The Secretary's last submission before the learned Judge was that in so far as the claims of the petitioner were concerned he will be able to pass final orders within two weeks of the order.

(2.) THE Secretary had the option to reject the claims of the petitioner as this was indicated by the Court itself but ultimately when the Secretary did act on the claims of the petitioner they turned out to be correct. In the circumstances, the other aspects which the Secretary had pointed out are matters which just cannot be permitted to be forgotten.

(3.) THE petitioner now needs justice from the Court and he is entitled to. The issue is not only of the petitioner. If the Secretary had not appeared the petitioner would have been branded as a veritable liar. Some of the State Officials had pleaded to that effect. But, so far as the petitioner is concerned, it is contended for him it is a matter of honour. In so far as the Court is concerned, it is a matter of purity of justice. Crime has no place in Courts of law whether it is a Munsif 's Court or High Court. Because, if the Courts go down unraveling only falsehood in case after case, then, the public justice system in Bihar has collapsed with forged bail applications, forged Letters Patent Appeal, incorrect statements on behalf of the respondents or the petitioners bringing causes. Purity of justice is defiled day in day out.