Patna High Court - Orders
Subhash Mandal @ Subhash Yadav @ Ram ... vs The State Of Bihar on 1 August, 2012
Author: Anjana Prakash
Bench: Anjana Prakash
Patna High Court Cr.Misc. No.16139 of 2012 (3) dt.01-08-2012 1
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.16139 of 2012
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Subhash Mandal @ Subhash Yadav @ Ram Sewak Yadav S/O Late
Mahavir Yadav, Resident of Village- Mokari, P.S.- Wazirganj, District-
Gaya.
.... .... Petitioner/s
Versus
1. The State Of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE JUSTICE SMT. ANJANA PRAKASH
ORAL ORDER
3/ 01-08-2012Heard learned counsel for the Petitioner and the State.
The Petitioner was refused bail by order dated 23.11.2011 vide Cr. Misc. No.29009 of 2011.
Prayer for bail has been renewed on the ground of undue delay in trial. A report was called for from the Trial Court which reveals that the case has been put in the category of 'Speedy Trial' and all steps have been taken to examine the witnesses, who are government officials.
In view of such, I am not inclined to review the earlier order.
Prayer for bail is once again rejected. The Trial Court is directed to send a list of the witnesses fixing specific dates for their examination along with a copy of this order to the Superintendent of Police, Gaya, who is Patna High Court Cr.Misc. No.16139 of 2012 (3) dt.01-08-2012 2 directed to ensure the attendance of the witnesses on the date fixed so that there is no further delay in the trial.
(Anjana Prakash, J) JA/-