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Judgment
5 paragraphs · 146 wordsDinesh Mehta, J
Learned counsel for the applicant submitted that without pressing the present second bail application filed by the applicant, he would rather pray for a direction for expeditious disposal of the trial, as the applicant is languishing in jail for more than seven years and the trial is proceeding at snail’s pace.
Having heard learned counsel for the applicant and considering that the trial is not proceeding at a desired pace, the present bail application is dismissed as withdrawn.
In the facts of the present case, this Court deems it appropriate to direct the trial court to conclude the trial as early as possible, preferably within a period of four months of the next date. Such direction is issued because, as per Mr. Shah only four witnesses remain to be examined.
The present second bail application stands disposed of, accordingly.