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Judgment
5 paragraphs · 244 wordsSandeep Sharma, J
Sequel to order dated 8.6.2020, respondent-State has filed/uploaded status report, perusal whereof reveals that the case is now listed on 18.7.2020 before learned trial Court, for recording the statement of the accused under S.313 CrPC. Since the trial is nearing completion, this Court sees no reason to entertain the instant petition and accordingly the same is dismissed as withdrawn, as prayed for by learned counsel for the petitioner.
However, having taken note of the fact that the petitioner is behind the bars for the last 2 ½ years coupled with the fact that the statement of the accused is scheduled to be recorded on 18.7.2020, this Court hopes and trusts that learned Court below would make all out efforts to conclude the trial on or before 31.7.2020.
Before parting, this Court wishes to observe that since bail application No. 20ASJ-II/22 of 2019 came to be dismissed by learned Court below solely on the ground that the petitioner was unable to place on record some valid document to prove his permanent residence, this Court reserves right to the petitioner to file a fresh application before learned Court below, enclosing therewith proof of his permanent residence i.e. Adhaar card etc. In the event of petitioner filing such application, learned Court below would decide the same expeditiously, so that freedom of the petitioner is not curtailed for an indefinite period during trial.
Petition stands disposed of in the aforesaid terms.