RAKESH KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Status report filed. Be taken on record.

(2.) Learned Additional Advocate General has informed the Court that the case is at the stage of conclusion. Now, the matter is listed before the learned Trial Court for recording of the statement of the prosecution on 22/5/2023. Therefore, it would be in the interest of justice in case the present petition is disposed of by directing that the trial be completed as expeditiously as possible.

(3.) On the other hand, learned counsel for the petitioner has submitted that as the petitioner is in custody for almost 3 years and taking into consideration the stage of the trial, it will be in the interest of justice in case the petitioner is ordered to be released.