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Prithviraj @ Pirthi v. State Of U.p

Prithviraj @ Pirthi v. State Of U.p

(High Court Of Judicature At Allahabad, Lucknow Bench)

CRIMINAL MISC. BAIL APPLICATION No. - 10586 of 2020 | 28-09-2022

Dinesh Kumar Singh, J.

1. Heard learned counsel for the applicant and Sri Rao Narendra Singh, learned A.G.A. and perused the record.

2. The present application under Section 439 Cr.P.C. has been filed seeking bail in Case Crime No.249 of 2020, under Section 302 IPC, Police Station Hardi, District Bahraich.

3. Learned counsel for the accused-applicant submits that some witnesses of fact have been examined and they have not supported the prosecution case. Accused-applicant has been in jail since 31.8.2020.

4. Learned AGA has opposed the prayer for bail, but not disputed the aforesaid facts.

5. Looking at the heinousness of offence and the fact that the trial is progressing well, therefore, at this stage, this Court does not find any ground to enlarge the accused-applicant on bail.

6. Bail application is accordingly rejected.

7. However, the trial court is directed to expedite the trial proceedings and conclude the same, preferably, within a period of six months, subject to cooperation of the accused-applicant in the trial.

Advocate List

  • Bal Krishna Shukla,Krishna Dutt Tripathi

  • G.A.

Bench
  • Hon'ble Justice Dinesh Kumar Singh
Eq Citations
  • LQ
  • LQ/AllHC/2022/17345
Head Note

Bail — Non-bailable offence — Accused in jail for over 15 months — Trial well underway — Bail declined, but trial court directed to expedite proceedings concluding it preferably within 6 months, subject to cooperation of accused in the trial — Cr.P.C., 1973, S. 439.