AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
4 paragraphs · 162 wordsChander Bhusan Barowalia, J
Today, when the matter was taken up for consideration, learned Additional Advocate General states that challan has been presented in the learned trial Court. Learned counsel for the petitioner states that at this stage, he may be permitted to withdraw the present petition, however, he prays that since the petitioner is behind the Bars for more than one year and seven months alongwith his brothers and there is no one to support his family, learned trial Court may be directed to conclude the trial as expeditiously as possible and preferebly within five months.
In view of the above, the present bail petition is dismissed, as withdrawn.
However, taking into consideration the request made by learned counsel for the petitioner and overall aspects of the present case, it is expected that learned trial Court will try to dispose of the matter at the earliest possible and preferably within five months from the receipt of this order.