Patna High Court - Orders
Rabi Ranjan Rai vs State Of Bihar on 23 February, 2010
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.33431 of 2009
RABI RANJAN RAI
Versus
STATE OF BIHAR
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04/ 23.02.2010Perused the report of the Joint Registrar, Monitoring Cell dated 20.2.2010, wherefrom it appears that commitment in Sikrahata P.S. Case No. 24 of 2003 is not being made as petitioner is presently lodged at sub-jail, Bikramganj.
It is submitted on behalf of the petitioner that before being transferred to sub-jail, Bikramganj, petitioner was at Ara jail for more than one and half years, but during the said period, case was not committed to the court of Sessions and now he has been transferred to Bikramganj jail, where he is lodged for about six months, but there has been no progress in the case pending at Bikramganj.
Let the Joint Registrar, Monitoring Cell ascertain from the prosecution agency as also the court concerned at Bikramganj and Ara as to within which time the two trials of the petitioner shall be concluded and which of the trials, shall be taken up and concluded first.
Put up in 4.25 P.M. list no sooner the report is received.
Arjun/ ( V.N. Sinha, J.)