C.K. Thakker, J. - (1.) Rule. We have heard the learned counsel appearing in the case. On the facts and in circumstances of the case, the writ petition has been taken up for final hearing.
(2.) The present petition is filed by the petitioner under Article 32 of the Constitution. The prayer clause reads thus; "It is therefore, most respectfully prayed that this Honble Court may graciously be pleased to :- (a) Issue appropriate writ in the nature of Mandamus or any direction or order to release the petitioner on bail in connection with the cases as mentioned in Annexure P-14 forthwith on execution of personal bond with or without sureties; and (b) Issue appropriate writ in the nature of mandamus or any direction or order directing that if the petitioner is arrested in connection with any criminal case in capacity of Managing Director of Imperial Forestry Corporation Ltd., the arresting officer shall release him on bail on his executing the personal bond to the satisfaction of arresting officer; and (c) Issue appropriate writ in the nature of Mandamus or any direction or order directing the respondents to evolve a mechanism to ensure the presence of the petitioner in all the cases as well as speedy disposal of all the cases pending against the petitioner within a fixed time frame; (d) Issue appropriate order to treat the petitioner in custody, in cases where petitioner has not been produced, from the date of service of production warrant on the petitioner and adjust the same for the purpose of bail u/s. 436A of Cr.P.C. (e) Pass such other order or orders as this Honble Court may deem fit and proper in the facts and circumstances of the case".
(3.) The case of the petitioner is that, he is an under-trial prisoner lodged in District Jail, Bareilly since more than ten years i.e. since August, 1998. He has approached this Court for enforcement of fundamental rights guaranteed under Articles 14, 19, 20 and 21 of the Constitution of India.;