VARINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard through video conferencing.

(2.) This is the second petition under Section 439 of the Code of Criminal Procedure, 1973 for grant of regular bail to the petitioner in FIR No.142 dated 27.11.2016 under Sections 307, 392, 223, 224, 120-B, 148, 149, 201, 419, 170, 171, 353, 186, 212, 216, 489, 467, 468, 471, 473 of the Indian Penal Code, 1860 and Sections 25, 27, 54, 59 of the Arms Act, 1959 and Sections 22 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 registered at Police Station Kotwali, Nabha, District Patiala.

(3.) The first petition being CRM-M-25054-2018 filed by the petitioner was dismissed as withdrawn on 13.10.2020 along with a bunch of connected cases lead case being CRM-M-7214-2019, wherein the Trial Court was requested to expedite the trial and try and conclude the matter within a period of six months from the date of receipt of certified copy of the order. Thereafter, a letter dated 16.04.2021 was received from the District and Sessions Judge, Patiala for extension of time to conclude the trial and the matter was again put up before this Court on 29.06.2021 and vide order dated 29.06.2021 itself the time for concluding the trial was extended by a period of six months from the date of passing of the order.