BALJINDER SINGH @ BITTU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER made in the present petition is for grant of regular bail to the Petitioner in case FIR No. 20 dated 28.2.2008 registered under Section 304B IPC at Police Station Dehlon, District Ludhiana.

(2.) IT was brought to the notice of this Court that vide order dated 17.12.2010, this Court had directed the trial Court to expedite the trial preferably to be completed within six months.

(3.) THE Additional Sessions Judge, Fast Track Court, Ludhiana, in his communication letter No. 304 dated 10.12.2010 has prayed for another 6 months time to enable the Court to complete the trial. As per the said communication, on 6.12.2010, the case was fixed for prosecution evidence.