CO-ORDINATION COMMITTEE Vs. STATE OF BIHAR

JUDGEMENT

(1.) This appeal questions that part of the order whereby, while hearing three criminal miscellaneous bail applications, the learned Single Judge proceeded to discuss the manipulation of facts in relation to the seizure of narcotics of 277 k.g. of Ganja from the possession of accused persons that was wrongly shown as 7 k.g. and 27 k.g. that necessitated the issuance of directions for regulating the procedure of verifying the identity of advocates. The records appear to have been manipulated and without impleading the proper and necessary parties, both the bail applications had been filed. The learned Single Judge noted the discrepancies and then the involvement of the advocates and the advocates' clerks has been discussed from paragraph 7 onwards up to paragraph 17 in the impugned judgement.

(2.) The learned Single Judge recorded his opinion in paragraph 18 onwards and then refers to the institution of a criminal case calling upon the Central Bureau of Investigation to take appropriate action in the matter in another case that was detected by this Court. The Court has observed in paragraph 36 that lawyers have formed a syndicate and their appearance becomes deceitful on account of the manner of presentation of cases and, therefore, the system of enrolling the advocates-on- record deserves to be regulated by updating the Rules of the Advocates-on-record who are in practice of the High Court for which an appropriate vigilance will be maintained.

(3.) The ultimate directions given are contained in paragraph (v) which is extracted hereinunder: