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Judgment
8 paragraphs · 227 wordsSanjay K. Agrawal, J
The accused/applicant has moved this second bail application under Section 439 of the Code of Criminal Procedure for releasing him on regular bail during trial in connection with Crime No. 86/2018 registered at Police Station Kotwali, Rajnandgaon for the offence punishable under Section 377 read with 34 of the Indian Penal Code and Section 4 & 12 of the POCSO Act.
First bail application moved by the applicant was dismissed as withdrawn with liberty granted to the applicant to file fresh application after examination of material prosecution witnesses.
Learned counsel for the applicant submits that almost nine witnesses have already been examined and no evidence have been brought against the applicant.
Learned State counsel submits that the trial is on the verge of conclusion therefore, trial Court be directed to conclude the trial within the stipulated time.
Having heard learned counsel for the parties and considering the fact that nine witnesses have already been examined and the trial is on the verge of conclusion, learned trial Court is directed to conclude the trial within one month from the date of receipt of the certified copy of this order.
With the aforesaid direction, this M.Cr.C stands dismissed.
A copy of this order be sent to the trial Court for compliance and needful by e-mail/fax by tomorrow itself.