KAMLESH SINGH Vs. STATE OF ASSAM AND ANR

JUDGEMENT

(1.) None appears for the petitioners on call. Also none appears for the respondent No. 2 on call. State respondent No. 1 is represented by Mr. B Sarma, learned Additional Public Prosecutor.

(2.) Both the matters have been posted for hearing. Both these petitions are pending since 2011, and therefore, considering the fact that none appears for the petitioners and the respondent No. 2 and also in view of the fact that the status report of the case called for in Criminal Petition No. 363/2011, vide order, dated 19.04.2018 although same is not required now for the reasons that the LCR has been received in the said case and on perusal of which this Court can see as to in what stage the case is pending before the learned trial court.

(3.) I have perused both the petitions as well as the FIR which is common in both the petitions. I have also perused the record of the Lower Court. The record of the Lower Court makes it appear that there is no further proceeding carried out in the case after the bail order of the accused-petitioners. Therefore, case has not been progressed.