LOKESH KUMAR Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) (ORAL)

(2.) THIS is the second bail application moved before this court by the present petitioner. The earlier bail application was disposed of by an order dated 16.03.2004. THIS court had directed the trial court to conclude the trial expeditiously preferably within six months from the next date of hearing. It was also indicated in the said order that in case the trial is not concluded within the aforesaid period, the petitioner would be at liberty to approach this court for appropriate relief.