KRISHAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard counsel for both the sides.

(2.) Learned counsel for the petitioner states that there was direction by this Court on 8.3.1999 that the case should be disposed of on or before 7.4.1999 taking into consideration the fact that only a few witnesses remained to be examined. Learned counsel for the petitioner contends that inspite of this direction, the case has not been completed and is still pending. Learned counsel for the State reports that the only witness who remained to be examined is the I.O. who is facing a case under the Prevention of Corruption Act and is also absconding. He further states that there is nobody else who could be examined and the trial could be completed.

(3.) In these circumstances, without meaning to express any opinion on the merits of the case, the petitioner is ordered to be released on bail on his furnishing sufficient surety to the satisfaction of C.J.M., Sangrur.