SURAJ PAL Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) The police, after investigating the offence, filed charges-sheet and the learned Magistrate took cognizance on 3/1/2020.

(2.) It appears that investigation was till on and further report was filed on 5/2/2020 on which cognizance was taken.

(3.) It is very strange that though the cognizance was taken on 5/2/2020, but the learned Magistrate has not committed the case to Court of Session till date, particularly, the accused applicant is said to have been languishing in jail since 9/10/2019.