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Judgment
Bakhshish Kaur, J.
Heard.
The case against the petitioner was registered in June, 1995 and since then he is in custody. This is the third bail application moved by the petitioner. Earlier the concession of bail was declined to him by this Court vide order dated January 21, 1998, passed by S.S. Sudhalkar, J. because at that time the main accused was absconding. The said order reads as under :
"...It may be mentioned here that it shall be open to trial Court to consider proceeding with the case by separating the trial of the absconding accused if it finds it proper. All efforts also can be made for procuring the presence of the absconding accused.
In view of the above reasons, I find that the bail application deserves to be dismissed.
As a result, this petition is dismissed. The trial Court is directed to take all the necessary steps according to law to proceed with the trial and dispose of the same within a period of six months from today. If the trial Court is not able to dispose of the case within the time mentioned, it shall ask for extension of time stating the reason for the delay.
The Registrar is directed to inform the trial Court telephonically in addition to the information in ordinary course."
Mr. Sultan Singh, A.A.G. Haryana, appearing for the Staterespondent, has stated that only four witnesses have been examined so far
The injury attributed to the petitioner is simple in nature as he had allegedly inflicted the same on the right hand of the complainant. The trial has not been concluded.
Considering the factum of prolonged delay in the trial and the injury being simple in nature, the petitioner is allowed bail to the satisfaction of the trial Court, Panipat.