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Judgment
6 paragraphs · 212 wordsSandeep Sharma, J
Respondent-State has filed status report, perusal whereof reveals that out of 18 prosecution witnesses, 15 prosecution witnesses have been examined and for recording the statements of remaining witnesses, court below has fixed the matter for 24.07.2024.
In view of above, this court is not inclined to consider the prayer for grant of bail, at this stage.
Faced with aforesaid situation, learned counsel for the petitioner seeks permission to withdraw the present petition with liberty to file afresh at appropriate state, if so required and desired. Ordered accordingly.
Having taken note of the fact that the petitioner is behind the bars for approximately two years, coupled with fact that only three prosecution witnesses remain to be examined, learned court below is directed to conclude the trial expeditiously on or before 15.08.2024. failing which, this Court would be constrained to consider the prayer for grant of bail on behalf of petitioner, if applied. Learned Additional Advocate General undertakes to render full assistance on behalf of the prosecution, enabling Court below to do the needful, in terms of the instant order, within the stipulated time.
Registry to apprise the Court below with regard to passing of instant order, enabling it to do the needful well within stipulated time.