KARANSINH ARVINDSINH DABHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate for the applicant submits that the present application is a successive bail application after withdrawal of previous two bail applications filed by him. It is submitted that the first bail application was withdrawn on 05.10.2016 and the subsequent bail application came to be disposed of as not pressed vide order dated 17.03.2017. It is submitted that at the time of disposal of the bail application, direction was given to the learned Trial Court to expedite the committal proceedings as well as the trial, but till date, there is no further progress and even committal proceedings are not completed.

(2.) Learned APP for the respondent-State while opposing the present application submits that earlier twice bail application preferred by the applicant has been disposed of as not pressed. It is further submitted that at the time of disposal of earlier bail applications, direction was given to the learned Court-below to expedite the process of committal proceedings, but since report is received through the concerned Investigating Officer that till date no committal proceedings had taken place, necessary direction may be given to the learned Court-below by this Court.

(3.) Regard being had to the above submissions, the concerned learned Trial Court is directed to complete the process of committal proceedings within two weeks from the date of receipt of this order. Thereafter, the learned Sessions Court shall make sincere endeavour for expeditious trial as the applicant is under-trial prisoner. It is expected from the concerned Trial Court that the sincere endeavour will be made to conclude the trial within a period of nine months from the date of this order.