DURGA ORAON Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) On the previous date i.e. 29th July, 2010 we had required the Petitioner to appear in person with proof of his identity for examining whether an alleged "sting operation" said to have been conducted by the representative of one of the Respondents of this PIL, showing money bargaining being done between the counsel for the Petitioner and the representative of the Respondents with regard to this litigation, was correct or not.

(2.) Today an adjournment has been sought on the ground that the learned Counsel for the Petitioner is hospitalized. We, therefore, fixed the case for 16th of August, 2010 to enable the Petitioner to comply with the order dated 29th July, 2010 on the said date.

(3.) However, considering the long time, which has elapsed, we are of the opinion that before the evidence vanishes or is destroyed by further passage of time, it is necessary to examine the main issue involved in this case that is whether the investigation of the criminal cases should or should not be referred for investigation or further investigation or re-investigation, as may be necessary in the facts of each of the cases, to the Central Bureau of Investigation.