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Judgment
9 paragraphs · 142 wordsSandeep Sharma, J
Learned Counsel appearing for the petitioner seeks permission to withdraw the present petition, with liberty to file afresh at an appropriate stage.
Ordered accordingly.
However, taking note of the fact that the petitioner is behind the bars for the last one and half years, learned trial Court is directed to conclude the
trial expeditiously, preferably within six months from today.
Needless to say, this Court apart from issuing directions on judicial side, has been also directing learned Courts below on administrative side to
expeditiously conclude trials of under-trials, who are behind bars for considerable period, so that their freedom is not curtailed for an indefinite period.
Learned Counsel appearing for the parties undertake to apprise learned trial Court with regard to passing of instant judgment, enabling it to do the
needful within the time stipulated above