AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
4 paragraphs · 95 wordsH.P. Sandesh, J
Learned counsel for the petitioner submits that already evidence is completed and the case is posted for recording the statement of the acccused under Section 313 of Cr.P.C.
This petition is filed seeking the grant of bail and when the evidence has already been concluded, the trial Court has to appreciate the evidence of the prosecution while determining the case. Hence, the question of considering this petition does not arise. However, the trial Court is directed to dispose of the matter within one month from today.
Accordingly, the petition is disposed of.