RAJESH KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Pursuant to order dtd. 21/4/2023, respondent-State has filed the status report and ASI Ajay Kumar, PS Jogindernagar, District Mandi, has come present with records.

(2.) Having taken note of the fact that only six prosecution witnesses remain to be examined and for that purpose, court below has fixed the matter for 16/5/2023, this Court is not inclined to accept the prayer made for grant of regular bail.

(3.) Faced with aforesaid situation, learned counsel representing the petitioner seeks permission to withdraw the present petition with liberty to file afresh at appropriate stage. 3. Consequently, in view of the above, present petition is dismissed as withdrawn with liberty as prayed for. This court hopes and trusts that the court below would make all out efforts to conclude the proceedings expeditiously, preferably on or before 30/6/2023, failing which this court shall be constrained to consider prayer made by the petitioner for bail. Learned Additional Advocate General undertakes to render proper assistance on behalf of the prosecution, enabling the court below to conclude the trial in terms of instant order passed by this Court. Needless to say, this Court on judicial as well as administrative sides, has been repeatedly advising the courts below to conclude the trial of under trials on top most priority so that their freedom is not curtailed for an indefinite period. Registry is directed to apprise the court below with regard to passing of the instant order.