HARI PRASAD YADAV Vs. RISH MUNI AND ANR.

JUDGEMENT

(1.) While we are not inclined to interfere with the order of the High Court granting bail to the accused, we must expressed our un-happiness that their is no progress on the trial in the Court of Additional Sessions Judge despite specific directions of the High Court. Counsel appearing for the parties assure that they would not put any hindrance in the progress of trial by remaining absent or otherwise.

(2.) We direct the learned Additional Sessions Judge to proceed with the trial from day to day and if on any day, he is satisfied that any of the accused has deliberately remained absent, he may pass an order of cancellation of bail.