Danish Khan vs State Of U.P.
2023 Latest Caselaw 14894 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Neutral Citation No. - 2023:AHC:101988
 
Court No. - 35
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 17182 of 2023
 
Applicant :- Danish Khan
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Ajeet Dixit
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Ajay Bhanot,J.

Heard Sri Ajeet Dixit, learned counsel for the applicant and learned AGA for the State.

Status report sent by the trial court discloses that the testimonies of all prosecution witnesses and also the statement of accused under Section 313 Cr.P.C. have also been recorded before the trial court.

In the facts of this case the learned trial court is directed to decide the trial by handing down a judgment within a period of one month from the date of receipt of a certified copy of this order.

In this wake the bail application is dismissed.

This court would like to appreciate the expeditious lawful manner the trial court has conducted the proceedings.

A copy of this order be sent to the learned District Judge and the Hon'ble Administrative Judge, Hamirpur.

Order Date :- 11.5.2023

Pravin