Allahabad High Court
Vijay Shankar Rai vs State Of U.P. on 6 August, 2010
Author: Surendra Singh
Bench: Surendra Singh
Court No. - 55 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 19335 of 2010 Petitioner :- Vijay Shankar Rai Respondent :- State Of U.P. Petitioner Counsel :- Kavindra Singh Respondent Counsel :- Govt.Advocate Hon'ble Surendra Singh,J.
Applicant-Vijay Shankar Rai seeks bail in Case Crime No. 1081 of 2008, under section 147, 148, 149, 302, 307, 34 IPC, Police Station Jamaniya, District Ghazipur.
Heard learned counsel for the applicant as well as learned AGA for the State and perused the material placed on record.
This is second bail application. First bail application was dismissed by this Court on 21.04.2010 on merits.
Learned counsel for the applicant has failed to point out any fresh ground for consideration of prayer for bail. The bail prayer is declined and is accordingly dismissed without expressing any opinion on the merit of the case.
However, lower court is directed to commit the case to the court of sessions expeditiously without unreasonable delay and thereafter the trial court is directed to conclude the trial expeditiously. Both the parties are expected to cooperate with the trial proceeding and not to seek unnecessary adjournment.
It will be open to the trial court to take recourses to all the process which under the law for procuring and ensuring the presence of the witnesses, is necessary.
Office is directed to send the copy of this order to the District and Sessions Judge/trial court for communication and necessary compliance. Order Date :- 6.8.2010 Imroz