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Judgment
5 paragraphs · 184 wordsJyotsna Rewal Dua, J
Perused the status report.
After arguing the matter for considerable period, learned counsel for the petitioner seeks permission to withdraw the present petition with liberty to move afresh, in accordance with law at an appropriate stage, if so required. Leave and liberty, as prayed for, is granted. Accordingly, the petition stands dismissed as withdrawn. Pending miscellaneous application(s), if any, shall also disposed of.
As per the status report:- the petitioner is behind the bars w.e.f. 15.6.2018; Challan in this case has already been presented on 27.9.2018 and the trial is going on in the Court of learned Additional District and Sessions Judge, Court No.1, Una; Out of 32 witnesses, statements of 10 witnesses have already been recorded, whereas, 7 witnesses have been given up by the prosecution. Considering all these facts and also considering the present Covid-19 scenario, there shall be a direction to the learned trial Court to conclude the trial as expeditiously as possible preferably before 31st December, 2020.
Registry is directed to communicate a copy of this order to the learned Trial Court forthwith.