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Judgment
15 paragraphs · 263 wordsJyotsna Rewal Dua, J
This petition has been filed for the following prayer:
“It is also humbly prayed that bail petitioner may kindly be ordered to be enlarged on bail or in alternate may kindly be granted interim
bail for 15 days from 26.04.2021 to attend the marriage of his brother at Village Boda, Tehsil Badoth, Distt. Bagpath and Village Bhainswal
Distt. Panipat Haryana.â€
During hearing of the case, learned counsel for the petitioner stated that marriage of the brother of petitioner has already been solemnized on
26.4.2021. Today we are on 31st May, 2021. With the efflux of time, the prayer for interim bail on account of marriage of petitioner's brother has
become infructuous.
After arguing the petition for grant of regular bail for sometime, learned counsel for the petitioner submits that he does not want to press the petition
at his stage and liberty be granted to the petitioner to file the petition afresh in accordance with law at an appropriate stage, if required. The petition is
accordingly dismissed as withdrawn with leave and liberty, as prayed for.
Petitioner is in custody w.e.f. 31.7.2018. As per status report, the trial has already commenced whereunder seven prosecution witnesses have already
been examined and the examination of two witnesses have been deferred. In the facts and circumstances of the case, learned trial court i.e learned
Special Judge, Solan, District Solan is directed to make an endeavour to expedite and conclude the trial as expeditiously as possible. Registry is
directed to bring this order to the notice of learned trial Court.