MANOJ TIWARI Vs. STATE OF U. P.

JUDGEMENT

(1.) The applicant is in jail since 25/4/2019.

(2.) Learned trial judge, Allahabad shall forthwith send a report regarding the status of the trial and cause for the delay in concluding the trial in Case Crime No. 11 of 2018 under Ss. 147, 148, 149, 302, 504, 506, 120B and 307 IPC, Police Station- Phoolpur, District Allahabad and also with the following details in tabulated form:-

(3.) A copy of this order be communicated to the learned trial judge through the learned District Judge, Allahabad by the Registrar (Compliance) by FAX.