Allahabad High Court
Rajiq (Third Bail Application) vs State Of U.P. on 16 November, 2019
Author: Aniruddha Singh
Bench: Aniruddha Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 12 Case :- BAIL No. - 10910 of 2019 Applicant :- Rajiq (Third Bail Application) Opposite Party :- State of U.P. Counsel for Applicant :- Brijendra Kumar Singh,Ambuj Prajapati,Arun Kumar Shukla Counsel for Opposite Party :- G.A. Hon'ble Aniruddha Singh,J.
This is the third bail application.
Learned counsel for the applicant submitted that applicant is languishing in jail since 24.3.2016 (more than three years and seven months).
From the perusal of record, it transpires that the second bail application of applicant was rejected by co-ordinate Bench of this Court on 12.9.2017 and directed to the court concerned to expedite the trial as expeditiously as possible, preferably, within a period of one year from the date of production of a certified copy of this order.
It is very unfortunate that inspite of direction of co-ordinate Bench of this Court, the case is pending more two years and case has not been decided in compliance of order dated 12.9.2017 passed by co-ordinate Bench of this Court.
Call for explanation form the court concerned through learned District Judge, Pratapgarh why order dated 12.9.2017 passed by co-ordinate Bench of this Court has not been complied with and Session Trial No. 41 of 2016 as well as Case Crime No. 70 of 2016, under Sections 376(D), 506, 452 IPC, Section 3/4 Dowry Prohibition Act and Section 3(2)(5) of S.C./S.T. Act, Police Station Hathigawan, District Pratapgarh has not been decided within time. Explanation be submitted on or before 3.1.2020.
List in the week commencing 6.1.2020 with previous bail.
Office is directed to send a copy of this order through FAX, e-mail and speed post within three days to court concerned through learned District Judge, Pratapgarh for necessary compliance.
Order Date :- 16.11.2019 A. Singh