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Judgment
6 paragraphs · 136 wordsManoj Kumar Garg, J
Learned counsel for the petitioner submits that almost all the prosecution witnesses have been examined before the trial Court. Therefore, he wants to withdraw the above mentioned fourth bail application and also submits that the trial Court may be directed to conclude the trial expeditiously.
Learned Public Prosecutor does not oppose the prayer made by the counsel for the petitioner.
I have considered the arguments advanced before me and carefully gone through the material available on record.
Since all the prosecution witnesses have been examined before the trial Court, therefore, the present fourth bail application is hereby dismissed as withdrawn.
The learned trial Court is directed to conclude the trial preferably within a period of three months on day to day basis from the date of receiving certified copy of this order.