Bombay High Court
Pravin Ramdas Rathod vs State Of Maharashtra And Anr on 7 June, 2023
Author: Sharmila U. Deshmukh
Bench: Nitin W. Sambre, Sharmila U. Deshmukh
2023:BHC-AS:15082-DB
(14)-WP-10-23.doc.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
Digitally
signed by
BALAJI
BALAJI GOVINDRAO
GOVINDRAO PANCHAL
WRIT PETITION NO.10 OF 2023
PANCHAL Date:
2023.06.08
16:34:11
+0530
Pravin Ramdas Rathod ..Petitioner
Versus
The State of Maharashtra & Anr. ..Respondents
Mr. Shivaji Masal a/w Manasi Pawar, for the Petitioner.
Mr. J. P. Yagnik, APP for the Respondent/State.
CORAM : NITIN W. SAMBRE &
SHARMILA U. DESHMUKH, JJ.
DATE : 7th JUNE, 2023 P.C.
1. The quashing of the prosecution initiated vide Crime No.175 of 2013 for an offence punishable under Section 420 of IPC and Sections, 51, 53 and 63 of the Copyright Act, 1957 is sought on the ground of delay in deciding the trial. It is claimed that though sufficient attempts were made by the Court of Magistrate to conclude the trial, for want of presence of witnesses and the complainant, trial could not be concluded and that being so, the said infringes the fundamental right of the petitioner to speedy trial.
2. According to the petitioner, if this Court directs the Trial Court to conclude the trial within a reasonable period of four months, he will not press the petition and shall appear before the Trial Court.
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(14)-WP-10-23.doc.
3. The prayer appears to be quite reasonable.
4. The petition accordingly stands disposed of.
5. We direct the learned Trial Court to expeditiously decide the trial pending against the petitioner referred above and conclude the same expeditiously and in any case within a period of nine months from the date of production of this order by the petitioner.
6. The order of expediting the trial is passed keeping in mind the litigation policy and pendency of the trial for more than five years.
[SHARMILA U. DESHMUKH, J.] [NITIN W. SAMBRE, J.]
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