The Additional Chief Judicial Magistrate faced the ire of the Allahabad High Court as it asked for the presence of the former to explain failure to commit a Criminal Case to the Court Session Court for over a period of 2 years.
While dealing with a bail application, in which charge-sheet against the accused was filed under Section 304 IPC and cognizance was taken on by the concerned Magistrate. Despite passing of neraly two years, the matter has not been committed to Sessions Court as normal course resultant of which the accused-applicant have been languishing in jail ever since.
The Court thus ordered:
"In view thereof, learned Additional Chief Judicial Magistrate, Court No. 4, Hardoi is required to remain present before this Court on the next date of listing along with entire case file and explanation for not committing the case to the Court of Session for more than two years."
Read Order Here:
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