Punjab-Haryana High Court
Ravinder Taneja Alias Ravi vs State Of Punjab on 9 July, 2012
Author: Paramjeet Singh
Bench: Paramjeet Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Crl. Misc. No. M-7462 of 2012
Date of decision: 09.07.2012
Ravinder Taneja alias Ravi
....Petitioner
Versus
State of Punjab
....Respondent
CORAM: HON'BLE MR. JUSTICE PARAMJEET SINGH
Present: - Mr. Arvind Thakur, Advocate, for the petitioner.
Mr. J.S. Bhullar, AAG, Punjab.
*****
PARAMJEET SINGH, J. (ORAL)
This is a petition filed under Section 439 Cr.P.C. for grant of concession of regular bail to the petitioner in case FIR No.52 dated 27.7.2011 under Sections 21/65/85 NDPS Act, registered at Police Station Jhunir District Mansa.
Learned counsel for the petitioner, after arguing for some time, wants to withdraw this petition. He prays that he would be satisfied if the trial Court is directed to conclude the trial within six months.
I have considered the contention of the learned counsel for the petitioner.
Learned State counsel, after seeking instructions from ASI Lakha Singh, states that till date no witness has been examined.
Keeping in view the fact that petitioner has been behind bars for more than one year, it will be appropriate to conclude the trial within nine months.
Dismissed as withdrawn.
However, learned trial Court is directed to conclude the trial within nine months from the date of receipt of certified copy of this order.
(Paramjeet Singh) Judge July 09, 2012 R.S.