SAJJO SULTANA MOHAMMED HANIF Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition, the petitioner has made the following prayers:

(2.) Considering the fact that the petitioner has submitted through learned advocate Mr. Ramnandan Singh that she wants to attend the marriage of his daughter, which is scheduled after around two months and considering the fact that the trial has already commenced and the offences are registered in respect of Sec. 498(A) , 420 , 406 , 177 , 495 , 504 , 506(2) and 114 etc. of the IPC , instead of modifying the condition of bail, which is sought for by present petitioner, if the trial is expedited, the interest of justice would be served.

(3.) In view of the above, learned advocate Mr. Singh, upon instruction from the petitioner, who is present in the Court, states that the petitioner is ready and willing to cooperate with the trial and learned trial Court may be directed to expedite the trial and to complete within a period of two months from today in any case latest by 31/8/2023.