SOMPAL Vs. STATE OF H P

JUDGEMENT

(1.) Learned Additional Advocate General has filed the status report, which is ordered to be taken on record. On instructions, he submits that now the case is listed before learned Trial Court on 2.12.2019 for recording of evidence of prosecution witnesses.

(2.) At this stage, learned counsel for the petitioner prays that she may be permitted to withdraw the petition with liberty to file the same as and when required and further states that as the matter is old one and the petitioner is behind the bar since 28.7.2018 and the petitioner is having small children and wife to maintain and the petitioner is coming from very poor strata of society, the learned Trial Court be directed to decide the matter, as expeditiously as possible.

(3.) Heard. Taking into consideration the peculiar facts and circumstances of the case, the petition is dismissed as withdrawn with liberty to learned counsel for the petitioner to move an appropriate application as and when required and keeping in view the request so made by learned counsel for the petitioner, it is ordered that the learned Trial Court will try to dispose of the matter at the earliest possible and within eight months from today.