BHIM SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard The Petitioner, Who Has Appeared In Person In Writ Petition (Criminal) No. 310 Of 2005, Shri Gopal Subramanium, Learned Additional Solicitor General For The Union Of India And The Learned Counsel For The State.

(2.) In View Of The Changed Situation Our Order Dated 8-12-2007 Is Modified Thus:

(3.) It Is Directed That The Aforesaid Cases, Upon Transfer, Shall Be Tried Either By The Sessions Judge Concerned Himself Or Made Over For Trial To Any Other Court Of Competent Jurisdiction. All The Courts Are Directed To See That The Trial Is Concluded Within A Period Of One Year From The Date Of Receipt Of A Copy Of This Order And The Original Records Of The Sessions Case Concerned. All Concerned Shall Cooperate With The Courts In Deciding Cases Within The Time Schedule. The Courts Concerned, Before Whom The Cases Are Pending Within The State Of Jammu And Kashmir, The Same Having Not Been Transferred Outside The State, Shall Also Dispose Of The Same Within The Said Time. The Courts In Whose Courts (Sic Where) The Cases Are Pending Are Directed To Transmit The Original Records To The Courts Where The Cases Have Been Transferred So As To Reach The Said Courts Within A Period Of One Month From The Date Of Receipt/Production Of A Copy Of This Order.