PRATAP SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) The present petition has been filed seeking cancellation of bail granted to respondent no.2 by the High Court vide the impugned order dtd. 21/11/2024 after about 39 months of his incarceration.

(2.) On a query of the Court with regard to the stage of the trial, learned senior counsel for respondent no.1-State submits that the chargesheet was submitted in the month of November, 2022 and cognizance has been taken in the month of August, 2023 but still, charges have not been framed. On a query of the Court as to the reason thereof, it was submitted that when respondent no.2 was under custody, he was lodged in a Jail in Haridwar, Uttarakhand and despite request being sent by the Court in the present case, he was not produced before the Court.

(3.) Learned senior counsel for respondent no.2 submitted that respondent no.2 has appeared before the Court on three dates fixed after his release. It was further submitted that as all the accused have not been able to be present before the Court on a particular day, the charges are not framed.