Manauji [ Second Bail] vs State Of Up
2017 Latest Caselaw 7788 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- BAIL No. - 6459 of 2017
 

 
Applicant :- Manauji [ Second Bail]
 
Opposite Party :- State Of Up
 
Counsel for Applicant :- Anupam Rastogi
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Rajnish Kumar,J.

This is the second bail application. While disposing of the first bail application no. 8708 of 2016 on 4.10.2016, this Court had directed to the trial court concerned to conduct the session trial, relating to the bail application, as expeditiously as possible and conclude the same within six months, from the date of receipt of a certified copy of the order.

A report dated 13.10.2017 has been received from Special Judge (U.P. Gangsters Act)/Additional Sessions Judge, Court no. 4, Sitapur in compliance of order dated 7.9.2017 passed by this Court. From perusal of which it seems that the trial has still not commenced.

Let a report be called through Sessions Judge, Sitapur regarding current status of the trial and the steps taken for compliance of the order dated 4.10.2016 passed in Bail Application No. 8708 of 2016;  Manauji Vs. State of U.P., within two weeks. While sending the report, it shall also be informed that when the said order dated 04.10.2016 (supra) was served before the trial court.

List after two weeks.

Order Date :- 7.12.2017

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