BRIJ BIHARI SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Perused the letter no.60 dtd. 28/5/2025 sent by Sri Yogesh Kumar Singh, learned Special Judge, Anti-Corruption Bureau, Ranchi by which the Lower Court Records have been sent.

(2.) It appears that the explanation furnished by Sri Yogesh Kumar Singh, learned Special Judge, Anti-Corruption Bureau, Ranchi vide letter no.60 dtd. 28/5/2025 is very casual and shows negligence and indiscipline as vide order dtd. 23/4/2025, this appeal was admitted and L.C.R was called for by fixing the date on 9/5/2025.

(3.) Call for explanation from Yogesh Kumar Singh, learned Special Judge, Anti-Corruption Bureau, Ranchi for not tendering any apology by not sending the record on 9/5/2025 in the light of the order dtd. 23/4/2025. The Officer has merely submitted that he has received the letter on 7/5/2025 and thereafter he had sent the record on 28/5/2025 and as such, this Court does not appreciate the conduct of Sri Yogesh Kumar Singh, learned Additional Judicial Commissioner-cum-Special Judge, Anti- Corruption Bureau, Ranchi and he is directed to remain careful in future.