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Judgment
15 paragraphs · 233 wordsAmol Rattan Singh, J
By this petition, a direction is sought to the trial Court to conclude the trial pending before that Court against the petitioner and his co-accused, within a
specified period.
Learned counsel for the petitioner points to the fact that time and again PWs, including the police officials, are not appearing before that Court with
that Court liberally granting exemptions to them.
Notice of motion.
Mr.Rajat Bansal, learned AAG, Punjab, accepts notice at the asking of the Court.
Two copies of the petition be handed over to him during the course of the day.
The petition is disposed of with a direction to the SSP, Jalandhar (Rural),that he would ensure that all police officials as are summoned by the trial
Court to appear as prosecution witnesses duly appear on the dates as they are so summoned, failing which the SSP shall be summoned to the Court.
The trial Court is also directed to ensure that coercive methods are resorted to, to ensure the presence of the prosecution witnesses whether they are
police officials or any other witnesses.
A report of the trial Court with regard to progress in the matter be put up to this Court after four months, i.e. on 20.11.2019.
A copy of this order be given to learned State counsel, under the signatures of the Reader of this Court, for onward conveyance to the SSP, Jalandhar
(Rural).