Punjab-Haryana High Court
Tirath Singh vs State Of Punjab on 10 August, 2017
Author: H.S. Madaan
Bench: H.S. Madaan
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-38106 of 2016
DATE OF DECISION :- August 10, 2017
Tirath Singh ...Petitioner
Versus
State of Punjab ...Respondent
CORAM: HON'BLE MR. JUSTICE H.S. MADAAN
Present:- Mr. Vivek K. Thakur, Advocate for the petitioner.
Ms. Jaspreet Kaur, AAG, Punjab.
***
After arguing for some time, learned counsel for the petitioner stated that he would be satisfied if a direction be issued to the trial Court for expeditious disposal of the case. Expeditious disposal of the case is right of every litigant.
Learned State counsel informs that out of 9 witnesses 2 have been examined. The trial Court is directed to make earnest efforts for expeditious disposal of conclusion of the trial preferably within a period of six months from the date of receipt of this order. Short adjournments be given and prosecution shall cause appearance of the prosecution witnesses in the Court without making any excuse like the official witnesses being busy in law and order duty, VIP security etc. The learned State counsel has been informed accordingly.
Learned counsel for the petitioner states that he be allowed to withdraw the petition.
Dismissed as withdrawn.
(H.S. MADAAN)
JUDGE
August 10, 2017
p.singh
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
1 of 1
::: Downloaded on - 12-08-2017 19:26:14 :::