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Rajkumar Sahu vs The State Of Chhattisgarh on 11 March, 2019

Bench: Abhay Manohar Sapre, Dinesh Maheshwari

     ITEM NO.36                              COURT NO.6                   SECTION II-C
                                  S U P R E M E C O U R T O F       I N D I A
                                          RECORD OF PROCEEDINGS
     SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 6942/2019
     (Arising out of impugned final judgment and order dated 13-11-2018
     in MCRC No.6022/2018 passed by the High Court of Chhattisgarh at
     Bilaspur)

     RAJKUMAR SAHU                                                         PETITIONER(S)

                                                      VERSUS

     THE STATE OF CHHATTISGARH                                             RESPONDENT(S)
     (FOR ADMISSION and I.R. and IA No.38610/2019-CONDONATION OF DELAY
     IN FILING and IA No.38611/2019-EXEMPTION FROM FILING O.T.)

     Date : 11-03-2019 This petition was called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
                          HON'BLE MR. JUSTICE DINESH MAHESHWARI

     For Petitioner(s)
                                        Mr.Sameer Shrivastava, AOR
                                        Mr.Prassana Mohan, Adv.

     For Respondent(s)

                           UPON hearing the counsel the Court made the following
                                              O R D E R

Delay condoned.

We are not inclined to interfere with the impugned order passed by the High Court rejecting the bail applied by the petitioner. However, the concerned magistrate who is seized of the trial is directed to expedite the trial preferably within a period of one year from today, strictly in accordance with law.

With the aforesaid observation, the special leave petition is disposed of.

Pending applications, if any, stand disposed of.

                           (Ashok Raj Singh)                   (Chander Bala)
                             Court Master                        Court Master