RAVI KUMAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard learned counsel of both sides.

(2.) During hearing, Mr. Prabal Kumar Ghosh, learned counsel for the applicant Ravi Kumar submits that he is not pressing the petition. Accordingly, the bail application is rejected as not pressed.

(3.) Mr. Ghosh, learned counsel, however, further submits that there are only five numbers of witnesses cited in the charge sheet. In that circumstance, trial may be expedited as the accused persons are in custody.