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Judgment
5 paragraphs · 220 wordsJyotsna Rewal Dua, J
Learned Counsel for the petitioner submits that in the ongoing trial before learned Special Judge-IV, Kangra at Dharamshala relating to FIR No. 84/2016, dated 21.7.2016, registered under Sections 18, 20 and 29 of the Narcotic Drugs and Psychotropic Substances Act at Police Station, Jawalamukhi, District Kangra, H.P., statements of accused persons were recorded under Section 313 Cr.P.C. on 1.5.2019. Thereafter, the matter was fixed for arguments on 16.8.2019, 6.9.2019, 25.7.2020 and 21.8.2020. Matter is still stated to be at the stage of arguments.
Considering the fact that trial is almost complete and the matter is at the stage of arguments, it will not be appropriate to entertain the instant bail petition at this stage. However, in the facts and circumstances of the case where the FIR pertains to year 2016 and the entire evidence has already been led including recording of statement of accused persons under Section 313 Cr.P.C. as far back as on 1.5.2019, therefore, there shall be a direction to the learned Special Judge-IV, Kangra at Dharamshala to expedite the trial and conclude it by 31.12.2020.
The Registry to send a copy of this order to the learned trial Court for information and compliance forthwith.
With the above observations, the present petition is disposed of, so also the pending application(s), if any.