JAGDEEP SINGH ALIAS JAGGI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The comments of the learned Presiding Officer have been received. The learned Presiding Officer has stated that the bail application was filed, but the same was never pressed by the learned counsel for the applicant and he himself insisted for adjournment. It is further stated that the learned counsel for the applicant had himself withdrawn the bail application, which shows that he never had any intention to press the bail application. The learned Presiding Officer has also referred to his record of disposal of cases and ultimately offered sincere apology.

(2.) I am of the view that if the bail application is filed, the adjournment is not to be granted merely on the asking of the counsel. The Court is suppose to dispose of the application expeditiously. Moreover, the fact that the petitioner moved this Court for direction to the lower Court to dispose of the bail application expeditiously, preferably within a specified time, goes to show that the petitioner, who was confined in Central Jail, Ludhiana, was interested in disposal of his bail application. Therefore, the explanation of the learned Presiding Officer is unacceptable. However, since the learned Presiding Officer has tendered sincere apology, the matter is dropped with an advice to the learned Presiding Officer to be careful and considerate, while dealing with such matters.

(3.) Copy of this order be communicated to Shri Kawaljit Singh, Additional District Judge, Ludhiana.