BAL KRISHNA PANDEY VIDUR Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) It is not disputed that first information report was initially registered against the Appellant for offences under Sections 307, 323 and 504, Penal Code

(3.) The occurrence took place on 4th August, 1999, and the deceased succumbed to injuries on 13th August, 1999. The Appellant was arrested on 11th August, 1999. His application for bail was rejected by the Sessions Judge on 5th October, 1999 and the High Court also rejected his application for bail on 17th November, 1999. Even after case was committed to the court of session vide order dated 15th February, 2000, the bail application filed by the Appellant was rejected on 24th July, 2000. We had directed the parties to place on record copy of the order sheet to show the status of the case, since we were informed that despite the case having been committed, as early as in February, 2000, charge had not been framed till the date of filing of the application. A copy of the order sheet has been filed. It presents a distressing spectacle.