Mr. P. Majumder vs Mr. Ratan Datta
2021 Latest Caselaw 172 Tri

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                          HIGH COURT OF TRIPURA
                            _A_G_A_R_T_A_L_A_
                                   B.A. No. 08 of 2021
For Petitioner(s)          :    Mr. P. Majumder, Advocate.
For Respondent(s)          :    Mr. Ratan Datta, P.P.

HON'BLE MR. JUSTICE ARINDAM LODH _O_ R_ D_ E_ R_ 11/02/2021 Heard Mr. P. Majumder, learned counsel appearing for the petitioner.

Also heard Mr. Ratan Datta, learned P.P. appearing for the State-respondent.

This is an application filed under Section-439 of Cr. P.C. for releasing

the accused-persons on bail. This Court had earlier directed to complete the

trial within a period of 6[six] months keeping the accused-persons in custody.

Since at present the physical court has been started, I direct the learned Addl.

Sessions Judge, Court No.2 to complete the trial within a period of 3[three]

months.

I have been informed at the Bar that there are as many as 30[thirty]

witnesses and it is directed that the trial including announcement of the

judgment shall be completed within a period of 3[three] months from tomorrow

which is the date of framing charge.

It is made clear that the accused-persons shall not take any adjournment

and the same direction is also applied in the case of the prosecution.

In view of above, the present bail application stands disposed.

JUDGE

A. Ghosh