DILBAG Vs. STATE OF HARYANA

JUDGEMENT

(1.) The case has been taken up for hearing through video conferencing.

(2.) Petitioner in his second attempt seeks grant of regular bail under Section 439 Cr.P.C. in case bearing FIR No.464 dated 18.10.2017 under Sections 302, 307, 120-B, 34 IPC and under Section 25 of Arms Act registered at Police Station Kaithal City, District Kaithal.

(3.) Crm-M No.25751 of 2019 was disposed of vide order dated 16.01.2020 with the observations that since the official witnesses are to be examined, the needful be done for examination of all the witnesses within 06 months from the date already fixed before the trial Court and the trial Court shall make every endeavour to conclude the trial within a further period of 03 months thereafter.