RAJESH LOCHAB Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner is tried under Sections 364, 364 -A, 328, 120 -B IPC and Sections 24/54/59 Arms Act in respect of FIR No.137 dated 02.03.2016 registered at Police Station Civil Lines Gurgaon, District Gurgaon. Learned counsel for the petitioner submits that all the co - accused have been granted bail and there is already direction given by this Court vide order dated 04.02.2016 passed in CRM -M -39472 -2015 (Annexure P -2), whereby the trial Court has been directed to conclude the trial within a period of two months.

(2.) Learned State Counsel submits that trial has not been concluded and the prosecution has yet to examine six witnesses. The next 1 of 2 date of hearing before the trial Court is 26.07.2016. I am afraid that despite having issued a direction by this Court as noticed above, the trial is not concluded, I am of the view that the prosecution is unnecessarily lingering the matter in not bringing the witnesses for concluding the trial. In case, the prosecution does not bring the remaining witnesses on the next date of hearing before the trial Court, the petitioner shall be released on bail subject to the terms and conditions which trial Court may impose.

(3.) The petition stands disposed of in the aforementioned terms.