TASHVEER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard. Offence alleged is under sections 392/397/341/34 IPC and section 25 of the Arms Act.

(2.) Counsel for the State says that six witnesses have been examined and thereafter, the case has been adjourned to 1.5.2006. It is not understood as to why the trial court has given such a long date after the evidence has commenced. Let the District and Sessions Judge look into the matter and advise the Presiding Officer about the mandate of section 309 of the Code of Criminal Procedure, which provides that once examination of witnesses begin, the trial must be continued day to day unless adjournment beyond the following day is necessary for reasons to be recorded.

(3.) The petitioner has been in custody for the last about one year. Counsel for the petitioner submits that Deepak co-accused has been granted bail and case of the petitioner is at par. This fact is not disputed by counsel for the State. Without expressing any opinion on merits, the petitioner is granted bail to the satisfaction of CJM/ Duty Magistrate, Kaithal. The petition is disposed of. A copy of the order be sent to District and Sessions Judge, Kaithal.