NEELAM Vs. THE STATE OF RAJASTHAN & ANR.
LAWS(SC)-2017-7-200
SUPREME COURT OF INDIA
Decided on July 26,2017

NEELAM Appellant
VERSUS
The State of Rajasthan and Anr. Respondents

JUDGEMENT

- (1.)Leave granted.
(2.)We have heard learned counsels for the parties.
(3.)The accused-appellant who is facing a charge under Sections 304-B/302 IPC has been granted interim bail as far back as on 16.11.2015. The co-accused who are the father-in-law and the aunt-in-law of the deceased are also presently on bail. The trial is stated to be at an advanced stage as evidence of the witnesses of the prosecution has been recorded. Though, the learned counsels for the State as well as for the complainant have tried to draw our attention to various incriminating material, so far as the present case is concerned, we are of the opinion that since the trial is pending and is at an advanced stage we ought not to go into the same. Rather, we are of the view that the interim bail granted by this Court on 16.11.2015 ought to be made absolute and the trial be directed to be completed within an outer limit of six months from today. We order accordingly.


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