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Judgment
7 paragraphs · 127 wordsSandeep Sharma, J
Sequel to order dated 16.7.2020, status report prepared stands filed. Having carefully perused the status report, learned Counsel appearing for the
petitioner seeks permission to withdraw the present petition at this stage, with liberty to file afresh at an appropriate stage. Granted.
However, keeping in view the fact that the petitioner is behind the bars since 27.5.2019, this court hopes and trusts that the learned Court below
shall make all out efforts to conclude trial expeditiously.
Otherwise also, on judicial and administrative sides, this court has been repeatedly advising the courts below to take up the cases of under-trials on
priority basis, so that their liberty is not curtailed for an indefinite period, if they are ultimately found to be innocent.