AIR 2008 SUPREME COURT 1680 ::2008 AIR SCW 1943 ::2008 (3) All LJ 604 ::2008 (3) ALJ 604 ::2008 ChandLR(Civ&Cri) 490 ::(2008) 1 CurCriR 394 ::(2008) 2 AllCriR 1640 ::2008 (4) SCC 449 ::2008 (2) SCC(Cri) 428 ::2008 (3) RecCriR 116 ::(2008) 3 Scale 145 ::2008 (3) AllCriLR 479 ::2008 (2) CalCriLR 36 ::(2008) 2 ChandCriC 109 ::2008 (4) RajLW 3379 ::(2008) 64 AllIndCas 95 (SC) ::2008 (61) AllCriC 314

Supreme Court Of India

(From : Allahabad)*

Hon'ble Judge(s): K. G. Balakrishnan, R. V. Raveendran, D. K. Jain , JJJ

Criminal P.C. (2 of 1974) , S.439— Cancellation of bail - Appeal against - Repeatedly adjourned with expectation that important witnesses would be examined by prosecution and trial would be completed at early date - If trial is not already over Sessions Court directed to complete same within three months - And if for any reason, except non-cooperation of accused, trial is delayed beyond three months, accused would be at liberty to move Sessions Court for bail. (Para 6)