Ranchhod vs State of Rajasthan

R.S. Verma, J.—It is a matter of great regret that even though the incident pertains to the year 1988, the trial has not proceeded with sufficient despatch, out of 23 witnesses, only three witnesses have been examined so far. Learned trial judge is directed to take up the case with all expeditious and complete the trial within a period of four months from the date he receives, copy of this order. The learned P.P. of the Court below shall be under an obligation to secure the presence of the prosecution witnesses on the date/dates to be fixed by the trial court and the trial court shall not adjourn the case except for strong and compelling reasons. If trial is not completed within the aforesaid period petitioner shall be enlarged on bail on furnishing a personal bond in a sum of Rs. 10,000/. and a surety bond in a like sum to the satisfaction of learned trial court for appearance in his court on date/dates to be fixed by him. Application for bail is disposed off accordingly.