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Ram Deen vs State of U.P.

Allahabad High Court · Decided on 14 November 2000 · Citation: (2000) 11 AHC CK 0083

HON’BLE JUDGES
D.K.Trivedi, J
ACTS & SECTIONS REFERRED
Criminal Procedure Code, 1973 (CrPC) — Section 439
RESULT
Allowed
CASE NUMBER
Criminal Miscellaneous Case No. 3800 (B) of 2000
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Judgment

5 paragraphs · 179 words

Dev Kant Trivedi, J.—Heard the learned Counsel for the accused applicant Ram Deen on this Vapplication for bail in Case No. 49/97 registered at Police Station Auraas, Distt. Unnao under Section 3 of U.P. Gangsters & AntiSocial Activities (Prevention) Act.

2.

One of the applications earlier was rejected on 1921999 on merits with a direction that the trial be expedited. Since 1921999, only one witness could be examined by the prosecution and the trial is still pending for rest of the evidence.

3.

The accused applicant is in jail in this case from 1331997 for more than three and a half years.

4.

Looking into his long detention and very slow pace of trial, the application for bail is allowed.

5.

Let the accused applicant be released on bail on his furnishing two sureties and a personal bond to the satisfaction of Special Judge Gangsters Act, Lucknow. The accused applicant will also give an undertaking that he will appear at in the police station Auraas Distt. Unnao on every first day of each month till the conclusion of trial.