Shashiprakash @ Sonu vs State Of U.P.
2023 Latest Caselaw 24228 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:175907
 
Court No. - 67
 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 5620 of 2023
 
Applicant :- Shashiprakash @ Sonu
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Vinod Kumar Yadav
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rahul Chaturvedi,J.

1. This is the second bail application on behalf of the applicant-Shashiprakash @ Sahu. The earlier bail application was rejected by this Court vide order dated 08.11.2021.

2. Learned counsel for the applicant informed the Court that maximum witnesses have been examined. Moreover, the first informant, who is the father of the applicant, has turned hostile, and on this ground the applicant is seeking bail.

3. Since the trial is progressing and the ground taken by the applicant in the second bail application would be well appreciated by the learned trial court. This fact get significance that the trial is under the process and at the verge of completion.

4. Under such circumstances, the learned trial court is hereby directed to conclude the trial by 31.12.2023, provided:-

(i) The applicant shall serve a copy of this order by 15.09.2023 to the learned trial court; and

(ii) A written undertaking shall be given by the applicant or his counsel on his behalf, that no any unwarranted adjournment shall be sought by the applicant till the conclusion of trial.

5. This Court has made no observation on the merits of the case either ways. It is expected that the learned trial court would evaluate and assess the entire material on record objectively and pronounce its judgment by applying his own robust judicial acumen.

6. The second bail application stands REJECTED.

Order Date :- 6.9.2023

Mustaqeem.