SHEETAL Vs. STATE OF H P

JUDGEMENT

(1.) District Kangra, present in person.

(2.) When the matter was being heard, learned counsel appearing on behalf of the petitioner has submitted that the petitioner is behind the bars, since long. He has further argued that to meet the ends of justice, the trial in the present case, is required to be expedited by directing the learned Trial Court to decide the matter, in a time bound manner and at this stage, he may be allowed to withdraw the present petition.

(3.) Taking into consideration the request, as made by the learned counsel appearing on behalf of the petitioner, this Court deems it proper to direct the learned Trial Court to decide the matter, at the earliest possible. Accordingly, the present petition is dismissed as withdrawn. As the petitioner is behind the bars since long, it is expected that the learned Trial Court will try to dispose of the trial at the earliest possible.