JAGDISH PRASAD Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard counsel for the petitioner and counsel for the Union of India and State of Bihar.

(2.) The case of the petitioner in the first round was considered by this Court on merits by an order dated 18.11.2002 in CWJC No. 7862 of 2002. This Court after setting aside the earlier order had remitted the matter back to the Government of India with the following terms:

(3.) It is not in doubt that pursuant to the direction of this Court, the Government of India, by letter dated 17th February, 2003, had intimated the petitioner to produce documentary evidence especially those indicated in the order of the High Court and also appear for personal hearing on any working day within one month from the date of receipt of the letter. The petitioner on receipt of the said letter had sent his reply on 26.8.2003 in which he had merely given certain information as with regard to the period of his imprisonment but could not give any information with regard to the date of launching of the prosecution as would be evidenced from the relevant portion of the extract of his detailed reply.