- (1.) THIS misc. petition is preferred with following prayer:- "It is, therefore, respectfully prayed that this Misc. Petition may kindly be allowed and by an appropriate order or direction the trial of the petitioner in the Criminal Original Case No.914/2008 pending in the court of Learned Additional Chief Judicial Magistrate No.2, Udaipur may kindly be ordered to be done separately from the other accused namely Sh. Subhash Chandra Garg, Sh. Balwant Singh and K.L.Jat. Learned trial court may kindly also be directed to complete the trial as expeditiously as possible. The petitioner may kindly be released on bail till the decision of the criminal case pending before the trial court." The separation of the case is sought as an interim order was passed by this Court staying further proceedings of the trial in the misc. petitions preferred by Shri Subhash Chandra Garg, Balwant Singh and K.L.Jat. The misc. petitions preferred by above named persons have already been accepted by this Court today, as such the foundation to claim separation is no more in existence.
(2.) IN view of that, relief as claimed has become infructuous. The misc. petition is dismissed accordingly. The expeditious trial in the matter is desirable, thus, the trial court is directed to proceed with the matter with all efficacy and to decide the matter as far as possible within a period of two months from today.;