JAGDISH Vs. STATE OF HARYANA

JUDGEMENT

(1.) HEARD . The petitioner was arrested in this case on 13.8.1990 and till today he is in custody. He is facing trial for an offence under Section 307 Indian Penal Code. On 10.7.1991 this Court passed an order that the Trial Court should make every effort to complete the trial within four months. The trial has not been completed as yet and according to the counsel for the petitioner, the case is fixed for statement of the Doctor whose service is to be got effected through bailable warrants. In view of the delayed trial, the petition is allowed and the petitioner is admitted to bail on his furnishing bail bonds to the satisfaction of Chief Judicial Magistrate, Faridabad. Order accordingly.