KAMAL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant third bail application has been preferred under section 439 of the Code of Criminal Procedure, 1973 for grant of regular bail to the petitioner in a case arising out of First Information Report bearing No.92/2013, registered at Police Station, Ramgarh District Sikar for commission of offences punishable under Section 8/18 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) Mr. Ali Mohd. Khan, the learned counsel appearing for the petitioner, has submitted that he will be satisfied, in case a direction is issued to the learned trial Court to conclude the trial within the specified period.

(3.) Finding merit in the alternative submission advanced by the learned counsel appearing for the petitioner, as prayed, the present application is, hereby, dismissed as withdrawn with the direction to the trial Court to conclude the trial within a period of six months from the date of receipt/production of certified copy of this order. Application dismissed as withdrawn.