Meghalaya High Court
Inre Fir No Ps Rynjah East Khasi Hills ... vs State Of Meghalaya And Ors on 23 August, 2016
WP(C) No. 226 of 2016
BEFORE
THE HON'BLE MR. JUSTICE, S.R. SEN
23.08.2016
Heard Mr. A.S. Siddiqui, learned counsel appearing on behalf of the petitioner in the case of FIR No. 4 P.S. Rynjah, East Khasi Hills District pending before the Court of the learned Additional Judge, District Council corresponding to G.R. Case No. 221 (A) of 2010. The learned counsel submits that this case has been charge sheeted in the year 2011, but till date only two witnesses has been examined. Hence, this instant petition.
The learned counsel further submits that, since the case involved under Section 376 (2) (f)/506 IPC, hence he has not mentioned the name of the petitioner.
Also heard Mr. N.D. Chullai, learned Sr. GA assisted by Mr. R. Gurung, learned GA appearing for the State.
After hearing the submissions advanced by the learned counsel for the parties and after going through the petition before me, I am of the view that it is the primary duty of the Court to take steps to expedite all the cases under the criminal law. I could not understand what is the reason to refrain the Additional Judge, District Council Court to examine only two witnesses within the last five years, which is not at all acceptable and I expressed my displeasure on the matter. I direct the Additional Judge, District Council Court to expedite the trial and to complete the trial within 2(two) months from the date of receipt of a certified copy of this order as only ten witnesses are left. If necessary, the learned Additional Judge, District Council Court may proceed with the trial on day to day basis.
With this observation and direction the petition is allowed to that extent and stands disposed of.
JUDGE D. Nary