AJAY KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) The Trial Court will submit a report within a week next, as to why trial has not been concluded in this case even though all witnesses according to learned counsel for the applicant have been examined and the statement under Section 313 has also been recorded.

(2.) The aforesaid report of the Trial Court must be submitted without fail on or before the next date fixed i.e. 15.07.2019. List on 15.07.2019.

(3.) Let this order be communicated to the learned Additional Sessions Judge/Fast Track Court 1st, Ghazipur by the Registrar General through the learned Sessions Judge within 24 hours.