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Judgment
8 paragraphs · 254 wordsKuldeep Mathur, J
This application for bail under Section 439 Cr.P.C. has been filed by the petitioner who has been arrested in connection with FIR No.177/2017 registered at Police Station Hamirwas, District Churu, for offences under Sections 302, 392, 294, 201/34 IPC, 3/25, 27 of the Arms Act.
Learned counsel for the petitioner submitted that the petitioner has been falsely implicated in the present case. Learned counsel submitted that the petitioner is facing trial for the offences under Sections 302, 392, 294, 201/34 IPC and Sections 3/25, 27 of the Arms Act since 4.12.2019. Learned counsel submitted that co-accused persons are facing trial since 2020.
Learned counsel submitted that the petitioner is in judicial custody for almost four years and till date, no prosecution witness has been examined, therefore, learned trial court may be directed to expedite the trial pending against the present petitioner.
Learned Public Prosecutor submitted that he has no objection in case a direction is issued to the competent criminal court to expeditiously conclude the trial pending against the present petitioner.
Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.
Having regard to the totality of facts and circumstances of the case, particularly the fact that only eight prosecution witnesses have to be examined before competent criminal court, learned trial court is directed to expedite the trial and conclude the same within a period of eight months from the date of this order.
With the above direction, the present bail application is disposed of.