JANNU ROY Vs. STATE OF BIHAR

JUDGEMENT

(1.) USUALLY it is seen that in Criminal appeal D.B. or Single Bench cases, only after the ORDER :of the Court, records of the lower Court are sent for, which practice is not good.

(2.) IN criminal appeals, D.B. or Single Bench, no sooner the appeal is presented, the Registry is directed to send for Lower Court records and after receipt of the records, the appeals be placed for admission/and on for passing ORDER :s on bail.

(3.) IN the instant case, although the appeal was presented on 11.1.1999 but we are informed that as yet no memo is issued to the Court concerned, requisitioning the Lower Court records.