SUNIL Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is 5th bail application filed under Section 439 of the Code of Criminal Procedure in FIR No. 498 dated 29.06.2016, registered under Sections 272, 273, 420, 180 of IPC and Section 61 of Excise Act, at Police Station Civil Lines, Karnal.

(2.) Learned counsel for the petitioner contends that the petitioner in custody since 03.09.2016. Vide order dated 20.01.2017, this Court directed the trial to conclude the trial expeditiously. In subsequent bail application in CRM-M-25349-2017, it was reiterated that the trial be concluded expeditiously preferably within six months. Learned counsel for the petitioner states that despite the specific directions, the trial is not moving at the required pace. Learned counsel For Subsequent orders see CRM-16771-2018 refers to Annexure P-7, the zimni orders passed by the trial Court to contend that the prosecution witnesses are not appearing despite issuance of summons/warrants against them.

(3.) On the other hand, the learned State counsel opposes the bail application. Heard.