Saraj Singh vs State Of Punjab
2023 Latest Caselaw 2047 P&H

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

234                                       CRM-M-4097-2020
                                          Date of Decision: 31.01.2023

Saraj Singh                                           ....Petitioner
                                     Versus

State of Punjab                                      ....Respondent

CORAM:HON'BLE MR. JUSTICE ANOOP CHITKARA

Present:      Mr. P.S. Sekhon, Advocate
              for the petitioner.

              Mr. Virat Rana, AAG, Punjab.

                            *****

ANOOP CHITKARA, J.

After arguing for some time, counsel for the petitioner submits

that considering the fact that the petitioner is in custody for last 3 ½ years,

he would be contended and satisfied if the trial is expedited.

Prayer being genuine is accepted.

Given above, the present petition is partly allowed. The trial

Court to make efforts to complete the trial and pronounce the judgment on

or before 30.04.2023. It is clarified that the petitioner shall not seek any

adjournment. It is further clarified that in case, the trial is not completed by

30.04.2023, the petitioner is permitted to file a fresh petition for bail before

this Court and on that ground alone, this Court might consider to grant him

bail.

Pending applications, if any, stand disposed of.

                                                (ANOOP CHITKARA)
                                                      JUDGE
31.01.2023
anju rani
              Whether speaking/reasoned                      Yes/no
              Whether reportable?                            Yes/no



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