Allahabad High Court
Vishal Agrawal vs State Of U.P. on 5 October, 2020
Author: Suresh Kumar Gupta
Bench: Suresh Kumar Gupta
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 4 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 24424 of 2020 Applicant :- Vishal Agrawal Opposite Party :- State of U.P. Counsel for Applicant :- Virendra Singh Chauhan Counsel for Opposite Party :- G.A. Hon'ble Suresh Kumar Gupta,J.
Heard learned counsel for the applicant, learned A.G.A. and perused the record.
Learned counsel for the applicant prays that he does not press the prayer for bail application and he prays only for expedite the trial.
This bail application is dismissed as not pressed.
Learned counsel for the applicant prays only expedite the trial and submits that three witnesses of fact of the present case has been examined before the Court and did not support the prosecution version of the case.
After considering the submission of the learned counsel for the applicant, learned trial court is directed to expedite the trial of of the present applicant in Case Crime No. 671 of 2018, under Sections 354-A, 302/34, 506, 452 I.P.C. and 7/8 of the POCSO Act, P.S. Kotwali Nagar, District- Muzaffarnagar within 9 months from the date of presentation of computer generated copy of this order. If there is no legal impediment.
The party shall file computer generated copy of such order downloaded from the official website of High Court Allahabad. The computer generated copy of such order shall be self attested by the counsel of the party concerned. The concerned Court/Authority/Official shall verify the authenticity of such computerized copy of the order from the official website of High Court Allahabad and shall make a declaration of such verification in writing.
Order Date :- 5.10.2020 Anuj Singh