SUO MOTU COGNIZANCE Vs. THE UNION OF INDIA

JUDGEMENT

(1.) This suo motu Bench has been constituted after taking judicial notice of the print and social media publications of the content of an order dated 28th of August, 2019 passed in Cr. Misc. No.4117 of 2018 by a learned Single Judge after having got it listed as per his oral directions under the heading "To Be Mentioned" on 28th of August, 2019.

(2.) The Chief Justice on the administrative side upon having noticed the circulation of the news on the internet and social media had on the basis of information received and concerns expressed by fellow members of the Bench had issued the following notice:- Notice All the matters pending before Hon'ble Mr. Justice Rakesh Kumar, sitting singly including tied up/part heard or otherwise stand withdrawn with immediate effect. The Registrar (List) will implement this order forthwith subject to further orders with regard to formation of Bench. The Registrar (List) will inform as to how and in what manner Cr. Misc. No.4117 of 2018 that had been disposed of finally earlier was listed today at Sl. No.1 under the heading "To Be Mentioned-Tied Up" before Hon'ble Mr. Justice Rakesh Kumar.

(3.) The concerned Court Master of the court concerned will submit his explanation to me as to under whose direction was the case listed in the cause list and as to whether any information was given to the Registrar (List) or not. By order of the Hon'ble the Chief Justice Patna High Court, The 28/8/2019 We had commenced the hearing at 10:30 A.M. when after half an hour we were informed that the order has been uploaded on the High Court website from the office of the Hon'ble Judge. We accordingly, summoned the file of Cr. Misc. No. 4117 of 2018 that has been placed before us.