Rahul Raj Harshvardhan Singh vs State Of Maharashtra on 6 June, 2023

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2023:BHC-AS:14845

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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION

CRIMINAL WRIT PETITION NO. 1081 OF 2023

Rahul Raj Harshvardhan Singh ..Petitioner
Versus
State of Maharashtra ..Respondent

__________
Mr. Praveshkumar S. Yadav for Petitioner.
Mr. N. B. Patil, APP for State/Respondent.
__________

CORAM : SARANG V. KOTWAL, J.
DATE : 6 JUNE 2023
PC :

1. Heard Shri. Praveshkumar Yadav, learned counsel for the

Petitioner and Shri. Patil, learned APP for the State/Respondent.

2. The Petitioner has filed this petition with a limited

prayer for expediting the hearing of his discharge application in

S.C.No.315 of 2016 pending before the Additional Sessions Judge,

Dindoshi.

3. Learned counsel for the Petitioner submitted that the

Petitioner has filed an application for his discharge in S.C.No.315

of 2016 before the said Court. The application was filed on

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26/04/2018 and till today it is not decided.

4. On the face of it, there is inordinate delay in deciding

the discharge application. It is pending for more than five years as

of today. There can be no justification for not deciding the

discharge application at the earliest by the trial Court.

5. Hence, the following order:

ORDER

i) The Trial Court is directed to decide the Petitioner's application for his discharge within a period of six weeks from today.

ii) The office shall communicate this order to the Trial Court at the earliest.

iii) With this direction, the petition is disposed of.

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