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Judgment
10 paragraphs · 170 wordsSandeep Sharma, J
Having carefully perused the status report filed in terms of order dated 19.07.2021, learned counsel for representing petitioner seeks permission to
withdraw the present petition with liberty to file afresh at appropriate stage, in accordance with law, if required and desired.
Accordingly, in view of the aforesaid prayer having been made by learned counsel representing the petitioner, the present petition is dismissed, as
withdrawn, with liberty as prayed for.
However, having taken note of the facts that bail petitioner is behind the bar for the last more than one and a half years, coupled with the fact that
prosecution witnesses are being examined, this Court hopes and trust that learned Court shall make all efforts to conclude the trial expeditiously,
preferably on or before 31st December, 2021.
Registry is directed to apprise the learned Court below with regard to passing of instant order, to enable it to do the needful within stipulated time.
In view of above, the petition stands disposed of.