LOOLA ALIAS BASIR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS is an unfortunate matter where the order of this High Court has been disobeyed and flouted by the Sessions Judge, Alwar.

(2.) A case under Section 302 IPC was pending against the petitioner in the Court of Sessions Judge, Alwar, in which the petitioner was refused to be released on bail. A bail application was moved to this Court; and OP 4 -4 -1986, Hon'ble VHF Dave, J, while dismissing the bail application directed the trial Court to complete the trial within two months. A letter in this regard was despatched by the Deputy Registrar (Judl.) Jaipur Bench, Jaipur on 5 -4 -1986. When the order was passed on 4 -4 -1986 the prosecution had examined six witnesses upto 12 -2 -1986. Looking to the fact that six witnesses had been examined. Hon'ble v. Dave, J. did not think it proper to release the accused on bail but he directed the trial Court to complete the trial within two months. The trial Court had no option except to carry out the order of this Court and it was its duty to have completed the trial in this case within the time stipulated by this Court.

(3.) THEREFORE , the petitioner in this case is ordered to bereleased on bail on his furnishing a surety of Rs. 5,000/ - and1 a personal bond m the same amount to the satisfaction of Sessions Judge, Alwar, for his appearance before the trial Court as and when called upon'to do so during the pendency of the trial in this case.