AI Structured Summary
Not yet generated for this judgment
Judgment
@JUDGEMENT- JUDGEMENT
N.J.Jamadar, J
Heard the learned Counsel for the parties.
Learned APP, on instructions, submits that the trial in Sessions Case No.174 of 2018 has already commenced and three witnesses have been examined. Learned APP, thus, submits that instead of entertaining the application for bail, the trial itself can be expeditiously concluded.
Learned Counsel for the Applicant, in view of the aforesaid statement and the fact that the applicant has been in custody since 13 May 2017, submits that the Court of Session may be directed to conclude the trial in a time bound manner.
Having regard to the period of incarceration, the submission appears to be reasonable. Since the Sessions Court has already commenced the trial, the Sessions Court is requested to conclude the trial within a period of six months from the date of communication of this order. An endeavour be made to examine material witnesses as expeditiously as possible.
In the event, the trial is not concluded within the said period, the applicant shall be at liberty to revive the prayer for bail.
The application stands disposed.