CHOTH MAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) - Heard. No merit. Dismissed. Learned trial Court is, however, directed to expedite the trial and conclude it as early as possible, at any rate till 31.1.2001. Petitioner shall be admitted to bail by the trial Court after 31.1.2002 if the trial is not concluded till 31.1.2002. Petition allowed.