Punjab-Haryana High Court
Pardeep Kumar Jain And Anr vs State Of Punjab on 19 November, 2018
Author: Hari Pal Verma
Bench: Hari Pal Verma
118.
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-50744-2018
Date of decision:19.11.2018.
PARDEEP KUMAR JAIN AND ANR ... Petitioners
versus
STATE OF PUNJAB .... Respondent
CORAM: HON'BLE MR. JUSTICE HARI PAL VERMA
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Present: Mr. Achin Gupta, Advocate,
for the petitioners.
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HARI PAL VERMA, J.(Oral)
Prayer in this petition filed under Section 482 Cr.P.C. is for directing the trial Court to expedite the trial and conclude the same in a time bound manner in case FIR No.222 dated 04.07.2008 registered under Sections 419/420/465/467/468/471/120-B IPC at Police Station City Faridkot, District Faridkot.
Notice of motion.
At the asking of the Court, Mr.Rana Harjasdeep Singh, DAG, Punjab, accepts notice on behalf of respondent-State.
Let a copy of paper book be given to learned State counsel during the course of the day.
Heard.
This Court finds that the co-accused, namely, Mukesh Kumar has already approached this Court by way of CRM-M-26893-2015 titled as Mukesh Kumar Versus State of Punjab (Annexure P-2), which was disposed 1 of 2 ::: Downloaded on - 30-12-2018 06:05:12 ::: CRM-M-50744-2018 -2- of vide order dated 19.04.2017 with a direction to the trial Court to expedite the trial by giving short adjournments.
The petitioner who is the co-accused along with Mukesh Kumar, and since a direction has already been issued to the trial Court to expedite the trial in CRM-M-26893-2015 (supra), therefore, no such fresh directions are required to be issued. However, considering the fact that the FIR in the case was registered on 04.07.2008, it is expected that the trial Court shall expedite the trial, as directed by this Court vide order dated 19.04.2017 (Annexure P-2).
Disposed of.
(HARI PAL VERMA) JUDGE 19.11.2018 sanjeev Whether speaking/reasoned Yes/No. Whether Reportable: Yes/No. 2 of 2 ::: Downloaded on - 30-12-2018 06:05:13 :::