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Judgment
5 paragraphs · 147 wordsVinit Kumar Mathur, J
Heard learned senior counsel for the petitioner.
Learned senior counsel for the petitioner does not wish to press this bail application and seeks liberty to file fresh bail application after the statement of the Investigating Officer is recorded before the trial Court. However, learned senior counsel submits that the trial Court may be directed to record the statement of the Investigating Officer at the earliest as out of 17 listed witnesses, the statements of only 9 witnesses have been recorded before the trial Court.
Considering the submissions made before this Court, the bail application is dismissed as not pressed with liberty to file fresh bail application after the statement of the Investigating Officer is recorded before the trial Court.
The trial Court is directed to explore the possibility of recording the statement of the Investigating Officer at the earliest.