Ram Keval (Second Bail) vs State Of U.P.
2013 Latest Caselaw 3737 ALL

Citation : 2013 Latest Caselaw 3737 ALL
Judgement Date : 5 July, 2013

Allahabad High Court

Ram Keval (Second Bail) vs State Of U.P. on 5 July, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 1803 of 2013
 

 
Applicant :- Ram Keval (Second Bail)
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Anand Pal Singh Vishen
 
Counsel for Opposite Party :- Govt.Advocate
 
Hon'ble Ajai Lamba,J.

Counter affidavit filed in court, is taken on record.

Vide order dated 09.5.2012 rendered in Case Bail No.2255 of 2012 the trial court was directed to expedite the trial and conclude it, preferably within eight months.

This court has been informed that trial is still pending.

Let comments of the Presiding Officer concerned be sought as to the reasons for delay and not complying with the order of this court.

Compliance of this order be ensured through Registrar of this Court.

List on 05.8.2013.

Order Date :- 5.7.2013

A.Nigam

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