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Judgment
7 paragraphs · 187 wordsSanjeev S Kalgaonkar, J
After arguing for a while, learned counsel for the applicant requests for withdrawal of this first bail application filed under Section 483 of Bharatiya Nagarik Suraksha Sanhita 2023. However, learned counsel submits that the applicant is in custody since 28.07.2025, therefore, the trial Court may be directed to expedite the trial and if the trial is not concluded within four months, the applicant may be permitted to renew the prayer.
Considered. Prayer accepted.
This application is dismissed as withdrawn.
Considering the custody period of applicant, the learned trial Court is expected to conclude the trial in compliance with mandate of law under the provision of Section 309 of Cr.P.C/Section 346 of BNSS, 2023, as expeditiously as possible, preferably within a period of four months from the date of receipt of this order. If the trial is not concluded within the stipulated period, the applicant may renew the prayer.
A copy of this order be forwarded to the concerned Superintendent of Police to ensure service of process and appearance of witnesses before the trial Court.
C.C. as per rules.