Patna High Court - Orders
Shakuntala Sharma @ Shakuntala Devi vs The Union Of India Thru.Ramesh on 7 January, 2009
Author: Dharnidhar Jha
Bench: Dharnidhar Jha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.36465 of 2008
SHAKUNTALA SHARMA @ SHAKUNTALA DEVI
Versus
THE UNION OF INDIA THRU.RAMESH
-----------
5. 7.1.2009Heard Sri Kumar Shashank Shekhar, Advocate for the petitioner and the learned A.P.P. for the State.
As may appear from the earlier rejection order the petitioner was found in possession of four K.G. of charas. The report of the learned trial Judge indicates that the case was fixed for statement of the accused under Section 313 Cr.P.C. on 19.11.2008 and that the trial was to be concluded in the next three months from 18.11.2008, i.e., the date of the report. The court believes that the learned trial Judge keeps himself up with the time schedule and disposes of the case within that period.
Petition is dismissed.
( Dharnidhar Jha, J. ) B.Kr.