DHEERAJ BANDRAL Vs. STATE OF J & K

JUDGEMENT

(1.) The present bail application has been filed by the petitioner for grant of bail in FIR bearing No. 03/2016 dated 03.01.2016 registered with Police Station Ramnagar, Udhampur for commission of offences under sections 376 and 420 RPC and 67 IT Act after the application for grant of bail was rejected by the Trial court on 24.04.2019. It is stated that the petitioner is facing trial for commission of offences mentioned above in the court of learned Principal Sessions Judge, Udhampur (hereinafter to be referred as the trial court). It is further submitted that all the material witnesses have been examined and the statement of the Investigating Officer has yet to be recorded.

(2.) Learned counsel for the petitioner further submits that the grievance of the petitioner shall be satisfied if the appropriate direction for expeditious disposal of the challan is issued to the trial court.

(3.) In view of the submission, the present application is disposed of with a direction to the learned trial court to conclude the trial preferably within a period of three months from the date a copy of this order is furnished to the trial court.