Aabid Alias Habbi vs State Of Haryana
2023 Latest Caselaw 11085 P&H

                                                                              2023:PHHC:095464
                                          IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                       AT CHANDIGARH

                          218                                           CRM-M-33777-2023
                                                                        Date of Decision: 27.07.2023



                          Aabid @ Habbi                                                        ......... Pe   oner
                                                                       Versus

                          State of Haryana                                                     ........ Respondent

                          CORAM:          HON'BLE MR. JUSTICE ANOOP CHITKARA

                          Present:-       Mr. Arun Sharma, Advocate for the pe     oner.

                                          Mr. Manish Bansal, Sr. D.A.G, Haryana.

                                                         ****

                          ANOOP CHITKARA, J. (ORAL)

                           FIR No.          Dated               Police Sta on        Sec ons
                           224              19.06.2020          Ferozepur Jhirka, 302, 120-B IPC
                                                                District Nuh

The pe oner incarcerated in the FIR cap oned above, has come up before this

Court under Sec on 439 CrPC seeking bail.

                          2.        A er arguing for some       me, counsel for the pe     oner wants to withdraw the

                          present pe     on.

3. Considering the pe oners'custody, this court requests the concerned trial court to

make all endeavours to conclude the trial by 31.12.2023 of which the prosecu on evidence

be completed by 31.10.2023, and the remaining me to provide an opportunity to the

accused to lead defence evidence, if so desired. It is clarified that this order expedi ng the

trial is subject to the condi on that neither the pe oner shall seek any adjournment nor

try to use any tac cs to delay the trial. If they do so, this order of expedi ng the trial shall

stand automa cally recalled by resor ng to Sec on 362, read with Sec on 482 Code of

Criminal Procedure, 1973, without any further reference to this court. However, if the trial

is not completed by the date men oned above, and the delay is not a ributable to the JYOTI 2023.07.28 14:05 I attest to the accuracy and integrity of this order/judgment.

CRM-M-33777-2023 -2- 2023:PHHC:095464

pe oner, in that situa on, it shall be permissible for the pe oner to file a bail pe on by

taking an addi onal ground of delay in the trial, and such pe on may be filed before the

trial court or this court.

4. The pe on is disposed of having been withdrawn with the aforesaid liberty and

observa ons. All pending applica ons, if any, stand closed.

                                                                                    (ANOOP CHITKARA)
                                                                                        JUDGE
                          27.07.2023
                          Jyo -II

                                                        Whether speaking/reasoned           Yes/No
                                                          Whether Reportable                Yes/No




JYOTI
2023.07.28 14:05
I attest to the accuracy and
integrity of this order/judgment.