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Judgment
8 paragraphs · 178 wordsPrem Narayan Singh, J
This is second bail application filed on behalf of the applicant under section 439 of Cr.P.C.
Earlier, first bail application of the applicant was dismissed as withdrawn by this Court vide order dated 09.11.2023 with liberty to renew the prayer after six months, hence, the present application has been filed.
After arguing for some time, counsel for the applicant prays for withdrawal of the application with liberty to renew the prayer after three months from today.
However, earlier, the learned trial Court was directed to expedite the trial and conclude the same within six months, but neither the matter has been decided finally nor any extension has been sought by learned trial Court.
Office is directed to call an explanation from the concerned trial Court as to why the order dated 09.11.2023 has not been complied with.
The learned trial Court is further directed to try to conclude the trial preferably within further three months from today.
A copy of this order be sent to the trial court concerned for necessary information and compliance.