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Judgment
17 paragraphs · 333 wordsAnoop Chitkara, J
FIR No.
Dated
Police Station
Sections
36
25.02.2020
City Batala
302, 379, 411, 34 IPC
CRM-24281-2023
This is an applicaon for preponing the main peon , which is pending for 29.08.2023.
For the reasons menoned in the applicaon, the sam e is allowed. The main case is taken up for hearing on Board today itself.
CRM-M-12052-2023
The peoner's counsel submits that at this stage , he would be contended and sasfied if a direcon is given to the trial court t o expedite the trial in a me-bound manner and further in case the trial is not completed by the given date, he be permied to file a fresh bail peon on the grounds of delay in the tr ial, in addion to the merits of the case.
Given above, considering the peoners’ custody, this court requests the concerned trial court to make all endeavours to conclude the trial by 31.08.2023, of which the prosecuon evidence be completed by 31.07.2023, and the remaining me to provide an opportunity to the accused to lead defence evidence, if so desired. It is clarified that this order expeding the trial is subject to the condio n that neither the peoner shall seek any adjournment nor try to use any taccs to delay the trial. If they do so, this order of expeding the trial shall stand automacally recall ed by resorng to Section 362, read with Section 482 Code of Criminal Procedure, 1973, withou t any further reference to this court.
However, if the trial is not completed by the date menoned above, and the delay is not aributable to the peoner, in that situaon, it s hall be permissible for the peoner to file a bail peon by taking an addional ground of delay in the trial, and such peon may be filed before the trial court or this court.
The peon is disposed of with the aforesaid libe rty and observaons. All pending applicaons, if any, stand closed.