BALWAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) After arguing for some time, counsel for the petitioner submits that considering the fact that the petitioner is in custody and FIR relates to the year 2017, he would be contended and satisfied if the trial is expedited.

(2.) Prayer being genuine is accepted.

(3.) Given above, the present petition is partly allowed. The trial Court to make efforts to complete the trial and pronounce the judgment on or before 30/4/2023. It is clarified that the petitioner shall not seek any adjournment before the trial Court, in case he does so, this order stands recalled under Sec. 362 read with 482 Cr.P.C. without any further reference to this Court. It is further clarified that in case, the trial is not completed by 30/4/2023 in that case, petitioner is permitted to file a fresh petition for bail before this Court and on that ground alone, this Court might consider to grant bail to the petitioner.