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Judgment
6 paragraphs · 156 wordsAjay Digpaul, J
Through the present bail application, the petitioner is seeking regular bail in FIR No. 68/2020 under Sections 376/506 IPC and Section 6 of POCSO Act registered at PS Swaroop Nagar.
The prosecution has informed that out of 21 witnesses, 16 witnesses have already been examined, and the remaining witnesses are likely to be examined shortly.
On this, learned Counsel for the petitioner submits that he would not be insisting for disposal of the bail application on merits and instead requests that a direction be issued to the learned Sessions Court for its early disposal.
In view of the facts stated above, it is requested that the learned Sessions Court make all possible endeavour to examine the witnesses at the earliest and try to dispose of the case, preferably within a period of six months.
In view the above facts and circumstances, the present bail application stands disposed of.