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Judgment
10 paragraphs · 192 wordsSandeep Sharma, J
Having carefully perused the status report filed on behalf of the respondent-State, learned counsel representing the bail petitioner, seeks permission
to withdraw the present petition at this stage with liberty to file afresh at appropriate stage, in accordance with law, if required and desired.
Accordingly, in view of the aforesaid prayer having been made by learned counsel representing the petitioner, the present petition is dismissed as
withdrawn with liberty as prayed for.
However, having taken note of the fact that the petitioner is behind the bars for the last 6 ½ months, this Court hopes and trust that learned trial
Court below shall make all out efforts to conclude the trial expeditiously, so that liberty of bail petitioner is not curtailed for indefinite period during the
trial. Otherwise also, it has been already made aware to all Courts on the administrative side that jail appeals as well as cases of under trial are
required to be heard and decided on priority basis.
Registry is directed to apprise the learned Court below with regard to passing of instant order, to enable it to do the needful.