SYED ARMAN Vs. STATE OF U P

JUDGEMENT

(1.) Heard Shri Vimlendu Tripathi, learned A.G.A. and also record which points of argument submitted by the learned A.G.A.

(2.) Application was given by Syed Arman, Barrack No.10, District Jail, Moradabad dated 31-08-2010 to the Registrar of the Supreme Court, New Delhi which mentioned that Section 437A Cr.P.C. made available in the Courts of Uttar Pradesh. This letter was forwarded by the Ministry of Law & Justice, Government of India, New Delhi to the Allahabad High Court, Allahabad.

(3.) The letter mentioned that new provision of Section 437A Cr.P.C. has been introduced which requires that six months' trial to the prisoners, the courts released all the accused who are facing trial on bail. In order to facilitate, the accused persons for doing pairvi in their cases so that he could avoid the harassment by the lawyers.