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Judgment
3 paragraphs · 92 wordsH.S. Brar, J.
1.
Mr. S.C. Chhabra says that the accusedpetitioner is in jail for the last about four years. Trial of the case is not proceeding as according to the prosecution, the statements of the prosecution witnesses can be recorded only after the statement of Dr. Mann is recorded, Dr. Mann has gone abroad and it has not been told as to when he can be available. In the peculiar circumstances of this case, I allow bail to the petitioner to the satisfaction of the Chief Judicial Magistrate, Ferozepur.
JUDGMENT according.