NIRMAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer made in this petition is for release of the petitioner on bail on the ground that he is in custody since 27.11.1999. The petitioner is facing trial in case bearing First Information Report No. 64 dated 29.10.1999 under Sections 498-A/406/306/34, Indian Penal Code, registered at Police Station, Amloh, District Fatehgarh Sahib. The case is pending in the court of Mr. P.S. Gill, Additional Sessions Judge, Fatehgarh Sahib. It has been stated by the State counsel that statements of six witnesses have been recorded and for remaining evidence the case is fixed for 15.2.2002.

(2.) Taking into account the stage of the case, this petition is dismissed. However, the trial Court is directed to complete the trial of the case within three months from the date of receipt of a copy of the order.