DR. JAMSHED J. IRANI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This criminal miscellaneous petition arises out of a C2 Case No. 2903 of 2001 involving offences under the Factories. The said case arise out of a complaint and is a summons triable case. The case was filed in the year 2001 and cognizance was taken on 15.05.2001. The case is still pending before the Trial Court without there being any order of stay of proceedings of the Trial Court. It was found that after cognizance was taken, a petition labelled to be one under Section 251 was filed for dropping the proceedings. The said petition was filed on 31.11.2001, which was dismissed only on 07.01.2016. During this intervening period, nothing happened in this case. For long 15 years, this petition was kept pending and there was no progress in the case. When the matter was listed on 22.06.2017 before this Court, several discrepancies were found in handling of this case, some of which were recorded in the order dated 22.06.2017. Thus, this Court, on 22.06.2017, directed the Registrar (Vigilance) to conduct an inquiry and submit a report giving details of the persons who were dealing with this case and the laches on their part.

(2.) Pursuant to the order dated 206.2017, the Inquiry Report in a sealed cover has been placed before this Court. Today the sealed cover is opened.

(3.) I have perused the report. The report suggests a sorry state of affairs. Page No. 4 to 6 of the said Inquiry Report gives the details of the Judicial Officers, who have handled this case. Out of 10 Judicial Officers, 04 are found not to be responsible for the laches, but the remaining six officers are found wholly responsible for the laches on their part.