1. Call for a report from the Registrar General of the Gujarat High Court on the following matters:
(i) How many Benches have been constituted for disposal of the Division Bench criminal appeals
(ii) Whether any Bench has been constituted for disposal of those Division Bench criminal appeals where prayer for bail of the accused has been rejected; if so, how many Benches and their duration, whether half day or whole day
(iii) If the answer to (ii) is in the affirmative, how many appeals are running on the Daily Board and apart from that, how many more such appeals are pending before the High Court
2. The report must be sent to this Court within two weeks from the date d of receipt of copy of this order.
3. Let a copy of this order be sent by fax as well to the Registrar General of the Gujarat High Court, who shall submit a report, by fax as well.
4. Place the matter thereafter.
5. Liberty is granted to mention the matter for early listing.
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Abid Husain Nasir Husain Saiyed v. State Of Gujarat
Abid Husain Nasir Husain Saiyed v. State Of Gujarat
(Supreme Court Of India)
Special Leave to Petition (Criminal) No. 6169 Of 2008 | 29-08-2008
Advocate List
- For the Petitioner Kamini Jaiswal, Advocate. For the Respondent -----
Bench
- HON'BLE MR. JUSTICE B.N. AGRAWAL
- HON'BLE MR. JUSTICE G.S. SINGHVI
Eq Citations
- (2008) 10 SCC 710
- LQ/SC/2008/1769
Head Note
Constitution of India — Arts. 136 and 226 — Delay in disposal of criminal appeals — High Court — Report sought from Registrar General of High Court on — Matter placed for disposal
