DEEPA @ PARDEEP Vs. STATE OF HARYANA

JUDGEMENT

(1.) After arguing at some length, learned Counsel for the Petitioner states that he be allowed to withdraw the present petition for interim bail at this stage. He, however, submits that a direction be issued to the trial court to conclude the trial expeditiously.

(2.) Learned State counsel (on the instructions from S.I. Bijender Pal, who is present in court) submits that out of the sixteen witnesses cited by the prosecution, seven have already been examined. He further submits that next date before the trial court for prosecution evidence is 9th December, 2010. He assures that efforts shall be made to examine all the prosecution witnesses as soon as possible.

(3.) In view of the statement made by learned Counsel for the Petitioner, this petition is dismissed as withdrawn at this stage. The trial court is, however, directed to make an endeavour to conclude the trial expeditiously, preferable within a period of six months.