AIR 2014 SUPREME COURT 3549 ::2014 AIR SCW 4687 ::AIR 2014 SC (Criminal) 2077 ::2014 (4) AJR 394 ::(2014) 2 CurCriR 52 ::2014 (2) SCC (Cri) 312 ::2014 (4) SCC 282 ::(2014) 3 Scale 444 ::2014 (2) CalCriLR 110 ::2014 CalCriLR 2 110 ::(2014) 3 Mh LJ (Cri) 65 ::(2014) 137 AllIndCas 257 (SC) ::2014 (137) AllIndCas 257

Supreme Court Of India

(From : Jharkhand)

Hon'ble Judge(s): Ranjana Prakash Desai, Madan B. Lokur , JJ

(A) Mines Act (35 of 1952) , S.2(c)— Agent - Who is - Administrative head - Not dealing with technical matters nor authorised by mine owner - Would not be treated as agent - Only because he is working as Chief General Manager. (Para 17 18 20 22) (B) Criminal P.C. (2 of 1974) , S.386, S.401— Civil P.C. (5 of 1908) , S.100, S.115— Appeal/Revision - Routine summoning of original records - Bring trial to grinding halt and delays justice - Court directed policy planners and decision maker to take proper action to protect litigant from these harsh realities. (Para 4 5) .....