Uttarakhand High Court
Smt. Bhuri Alias Khusnuma vs State Of Uttarakhand And Another on 1 December, 2016
Author: Rajiv Sharma
Bench: Rajiv Sharma
C-482 No.1622 of 2016 Hon'ble Rajiv Sharma, J.
Mr. Niranjan Bhatt, Advocate holding brief of Mr. Sanjeev Singh, Advocate for the applicant.
Mr. H.S. Rawal, A.G.A. for the State.
The applicant has made a very innocuous prayer that the Sessions trial No.326 of 2015, which is pending since year 2015, be expedited.
Accordingly, in the interest of justice, the Sessions trial No.326 of 2015 under Sections 302, 201,328, 404, 120B and 34 of I.P.C., pending in the court of Ist Additional Sessions Judge, Roorkee, District Haridwar, is directed to be concluded within a period of six months from today.
C-482 petition stands disposed of accordingly.
(Rajiv Sharma, J.) 01.12.2016 JKJ