BASED ON THE NEWS ITEM UPLOADED ON THE WEBSITE OF NEWS APP BAR AND BENCH Vs. THE STATE OF BIHAR & ORS

JUDGEMENT

(1.) Cognizance in the matter was taken by this Court on the basis of certain reports that appeared in the website of a legal journal, i.e. 'Bar and Bench', looking to the seriousness of the matter and the fact that there were allegations against a sitting District and Sessions Judge of this State. The High Court took serious view of the matter and directed for registration of the news item as a writ petition ( Habeas Corpus Petition under Article 226 of the Constitution) and on 25th of June, 2018, this Court passed an order directing for production of the corpus at 2:15 P.M. in the Chamber. On 26th June, 2018, the corpus appeared, her parents were also present and after hearing all concerned, a detailed order was passed by this Court which reads as under:-

(2.) On the last date, looking to the facts as were unfolded, the circumstances that came on record and with a view to give the corpus some time to think over the matter, protective order was passed and she was directed to be lodged in the Guest House of the Chankya National Law University, Patna (CNLU in short) to enable her to reconcile the situation and come out with a stand with regard to her intentions or desire for the future.

(3.) Today, the corpus is present along with the Amicus Curiae Ms. Anukriti Jaipuriyar, her parents are also present and we have considered the contentions advanced and the statements made.