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Judgment
4 paragraphs · 121 wordsNarendra Kumar Vyas, J
Learned counsel for the applicant would submit that out of 17 prosecution witnesses, 09 witnesses have already been examined by the trial Court upto 06.02.2026, in the meanwhile, three months been recorded by the trial Court.
Considering the aforesaid submissions and taking into account the fact that the trial is at the stage of recording of prosecution evidence, this Court does not deem it appropriate to examine the merits of the case on the basis of evidence available on record at this stage.
Accordingly, the instant bail application stands disposed of with liberty to the applicant to repeat the same, if the trial is not concluded within a period of nine months from today.