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Judgment
5 paragraphs · 120 wordsHemant Chandangoudar, J
Learned HCGP accepts notice for respondent No.1-State.
Petitioner who is facing trial for the offence punishable under Section 498A of IPC and Sections 3 and 4 of the Dowry Prohibition Act, is before this Court seeking relief.
Petitioner's grievance is that the de-facto complainant to harass the petitioner is protracting the proceedings without any valid reasons and also has filed an application for cancellation of bail, although he has not violated any condition imposed at the time of grant of bail. Therefore, it is expedite disposal of the petition directing the 29th ACMM, Mayo Hall, Bengaluru, to conclude the trial in C.C.No.53747/2021, within four months from the next date of hearing.
Accordingly, the petition stands disposed of.