MUKESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is 3rd bail application under Sec. 439 of Cr.P.C for grant of regular bail in connection with crime No.225/19 dated : not mentioned, registered at P.S. - Tanda District - Dhar for offences punishable under Ss. 307, 341, 353, 427, 225, 147, 148, 149 of IPC and Sec. 3/4 of Prevention of Damage to Public Property Act. The 2nd application was dismissed on merit with the observation that the Trial Court shall expedite the trial.

(2.) Considering the incarceration period of the applicant, a status report was called from the Trial Court. The same has been received from the Trial Court and as per the status report the prosecution has cited 24 witnesses and out of them two have been given up. Out of the remaining 22 witnesses, statement of 14 witnesses have been recorded and 8 prosecution witnesses are yet to be examined. The Trial Court is making all efforts to conclude the trial expeditiously.

(3.) Considering the same, it is observed that the trial Court shall conclude the trial as far as possible preferably within a period of 3 months from the date of filing of the copy of the order. However, if the trial is not completed within the aforesaid period, the applicant is granted liberty to revive the application after period of 3 months. The order passed today shall be communicated by the Registry of this Court to the concerned Trial Court.