PRAVEEN PAL Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Ravi Kumar Singh, learned counsel for the applicant and Sri Sanjay Kumar Singh, learned counsel for the State.

(2.) This is the second bail application on behalf of the applicant. The first bail application of the applicant was rejected by this Court vide order dtd. 6/2/2020 passed in Criminal Misc. Bail Application No.4779 of 2020. While rejecting the said bail application, this Court had expedited the trial and directed to conclude the same as expeditiously as possible, preferably within six months from the date of production of certified copy of the same. The said order was filed before the trial court on 3/3/2020.

(3.) Learned counsel for the applicant argued that the applicant is in jail since 23/4/2018 and the trial has not concluded. This Court vide order dtd. 27/10/2021 directed the District Judge, Meerut to send the report regarding the stage of trial and compliance of the order dtd. 6/2/2020 passed by this Court. The order passed on 27/10/2021 is quoted here-in-below:-