Karma Raj vs State Of U.P.
2013 Latest Caselaw 6859 ALL

Citation : 2013 Latest Caselaw 6859 ALL
Judgement Date : 31 October, 2013

Allahabad High Court

Karma Raj vs State Of U.P. on 31 October, 2013

Bench: Ravindra Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- BAIL No. - 7038 of 2013
 

 
Applicant :- Karma Raj
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Ravindra Kumar Dwivedi
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ravindra Singh,J.

Heard learned counsel for the applicant and the learned A.G.A.

Considering the submissions made by learned counsel for the applicant that in the present case all the witnesses of facts have been declared hostile In such circumstances, it is not proper to release the applicant on bail. The trial court is a proper court to consider the statements of the witnesses. The prayer for bail is refused.

However, considering the submission made by learned counsel for the applicant that applicant is in jail since 31.08.2008, it is directed that the proceedings of the trial shall be expedited and the same shall be commenced on day to day basis.

Accordingly this application is disposed of.

Order Date :- 31.10.2013

RPD