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Judgment
4 paragraphs · 209 wordsSandeep Sharma, J
Pursuant to order dated 20.7.2023, respondent-State has filed the status report and ASI Dharam Paul, I/O P.S. Nurpur, has come present with records.
After having perused status report, learned counsel representing the petitioner seeks permission to withdraw the present petition with liberty to file afresh at appropriate stage.
Consequently, in view of the above, present petition is dismissed as withdrawn with liberty as prayed for. Having taken note of the fact that bail petitioner is behind bars for more than 2 years coupled with the fact that only seventeen prosecution witnesses stand examined, this court hopes and trusts that the court below would make all out efforts to conclude the proceedings expeditiously within six weeks. Learned Additional Advocate General undertakes to render proper assistance on behalf of the prosecution, enabling the court below to conclude the trial in terms of instant order passed by this Court. Needless to say, this Court on judicial as well as administrative sides, has been repeatedly advising the courts below to conclude the trial of under trials on top most priority so that their freedom is not curtailed for an indefinite period. Registry is directed to apprise the court below with regard to passing of the instant order.