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Judgment
11 paragraphs · 198 wordsThis is second bail application under Section 439 of the Cr.P.C. preferred by the applicant before this Court and his no bail application is pending
before any other court. His first bail application was dismissed by this Court vide order dated 2-11-2017 on merit.
The applicant has been arrested in connection with Crime No. 148/2017 registered in police station Nandghat, Distt. Bemetara (CG) for offence
punishable under Sections 363, 366, 376 and 506, 34 of the IPC.
Learned counsel for the applicant submits that she may be permitted to withdraw the bail application and the trial Court may be directed to expedite
the hearing as the applicant is in custody since 22-6-2017.
Looking to the facts and circumstances of the case, permission for withdrawal of the application is granted.
The MCRC is dismissed as withdrawn.
Looking to the statement of the prosecutrix recorded by the trial Court, the trial Court is directed to expedite the trial. The applicant is given a liberty
that if the trial is not concluded within a period of two months from today, he may repeat the prayer for grant of bail.
Certified copy as per rules.