Allahabad High Court
Vinay Kumar Tiwari (3Rd Bail ... vs State Of U.P. on 13 February, 2020
Author: Rekha Dikshit
Bench: Rekha Dikshit
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 12 Case :- BAIL No. - 4460 of 2019 Applicant :- Vinay Kumar Tiwari (3rd Bail Application) Opposite Party :- State of U.P. Counsel for Applicant :- Anil Kumar Pandey,Bajhul Quamar Siddiqui Counsel for Opposite Party :- G.A.,Santosh Kumar Shukla Hon'ble Mrs. Rekha Dikshit,J.
Learned counsel for the applicant submits that he does not want to press this application and the same may be rejected as not pressed, however, he submits that the trial court may be directed to expedite the trial within a period stipulated by this Court.
In view of the aforesaid submissions, the application is rejected as not pressed.
However, learned trial court concerned is directed to expedite the trial and conclude the same expeditiously preferably within a period of three months from the date of production of a certified copy of this order before the trial court, if there is no legal impediment.
Order Date :- 13.2.2020 Anupam S/-