Devendra Singh vs State Of U.P.
2016 Latest Caselaw 1630 ALL

Citation : 2016 Latest Caselaw 1630 ALL
Judgement Date : 20 April, 2016

Allahabad High Court

Devendra Singh vs State Of U.P. on 20 April, 2016

Bench: Vipin Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 46
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 8752 of 2016
 

 
Applicant :- Devendra Singh
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- S.M.Faraz I. Kazmi,Sudhir Kumar
 
Counsel for Opposite Party :- G.A.,Rajesh Kumar Yadav
 

 
Hon'ble Vipin Sinha,J.

This is the third bail application which has been filed by the applicant seeking bail in case crime no. 705 of 2011, under Sections 302, 411 IPC, police station Kurawali, District Mainpuri. The first and second bail applications were rejected by this Court vide orders dated 3.4.14 and 19.5.15 respectively.

While rejecting the first bail application, this Court was issued a specific direction to the court below to conclude the trial of the present case expeditiously, if possible within a period of six months strictly in accordance with Section 309 Cr.P.C. Thereafter the second bail application was filed and the same was rejected on 19.5.15 again with a specific direction that the court below shall conclude the trial of the present case within the extended period of eight months from the date of production of certified copy of this Court in accordance with Section 309 Cr.P.C.

However, in spite of the aforesaid two specific directions, the trial of the instant case has not yet been concluded and provisions of Section 309 Cr.P.C. has also not been complied with.

Let a report be called for from the concerned District Judge as to why and under what circumstances the earlier orders of this Court have not yet been complied with by the concerned Presiding Officer through the Registrar General of this Court or as to whether there is any legal impediment in the present case or not.

List this case on 23.5.2016 by which date the report shall positively be obtained and placed on record under all circumstances, failing which appropriate action shall be initiated.

Let a copy of this order be placed before the Registrar General of this Court for necessary action forthwith.

Order Date :- 20.4.2016

Anand