SOHAN CHAURASIA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard. On 28-4-2004 bail was granted to the petitioner on the basis of following submissions of learned counsel for the petitioner :

(2.) While hearing B.A. No. 816 of 2004 filed by co-accused Awadesh Kumar Singh it transpired that the materials collected during investigation were not placed before the Court. Thus notices were issued to the petitioner as to why his bail granted on 28-4-2004 be not cancelled.

(3.) On 28-6-2004 learned counsel for the petitioner submitted that for filing effective show cause it is necessary to know the grounds on which the show cause has to be filed. Accordingly, it was ordered on 28-6- 2004 that petitioner may file show cause as to why his bail should not be cancelled as it appears that materials collected against him were not placed before this Court fully, specially paragraphs 402, 114 and 144 of the case diary. Then a show cause has been filed on 9-7-2004, pursuant to the order dated 28-6-2004. On the next date fixed i.e. 12-7- 2004 learned counsel for the petitioner and learned counsel for the State were heard on the aforesaid show cause.