Allahabad High Court
Smt. Ummi @ Uma Devi vs State Of U.P. on 25 November, 2019
Author: Yashwant Varma
Bench: Yashwant Varma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 69 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 13379 of 2018 Applicant :- Smt. Ummi @ Uma Devi Opposite Party :- State of U.P. Counsel for Applicant :- Dinesh Kumar Gupta,Ram Kishor Gupta Counsel for Opposite Party :- G.A. Hon'ble Yashwant Varma,J.
Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.
Learned counsel for the applicant does not press the prayer for bail and submits that only a direction be framed for the Sessions Judge to conclude the trial with expedition.
Accordingly recording the statement so made, this application is disposed of with the observation that the concerned Sessions Judge shall endeavour to conclude the trial with expedition and strictly in accordance with the provisions made in Section 309 Cr.P.c.
For the purposes of facilitating the concerned Court adhering to the time frame stipulated, the concerned Jail Superintendent is also hereby directed to ensure that the accused and all witnesses are duly produced on the dates fixed except in exceptional situations as statutorily envisaged in the Prisoners (Attendance In Courts) Act, 1955 and Sections 267-270 of the Code of Criminal Procedure, 1973. In case of exceptional circumstances such as illness and infirmity it is not possible to produce the accused or the witnesses, the Jail Superintendent shall depute a responsible officer who shall affirm an Affidavit before the Court concerned disclosing therein the reasons for non-production.
Order Date :- 25.11.2019 LA/-