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Judgment
4 paragraphs · 109 wordsNarendra Kumar Vyas, J
Learned counsel for the applicant would submit that out of 12 prosecution witnesses, only 2 witnesses have been examined by the trial Court upto 23.02.2026, in the meanwhile, more than two and half months have already been elapsed more evidence would have already been recorded by the trial Court.
Considering the aforesaid submissions and taking into account the fact that the trial is at the stage of recording of prosecution evidence,
Accordingly, the instant bail application stands disposed of with liberty to the applicant to repeat the same, if the trial is not concluded within a period of nine months from today.