RAJIV GUPTA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Special leave granted.

(2.) In the instant case, the police had filed a challan against the appellants under Section 411 IPC. They were produced before the Court on 3-1-1994.

(3.) According to the appellants as the trial had not commenced for more than three years, they filed an application before the Judicial Magistrate, 1st class where relying upon the decision of this Court in the case of Common cause v. Union of India it was contended that because more than three years have elapsed and the trial had not commenced, therefore, the appellants should be discharged. Relying upon this decision, the Judicial Magistrate vide order dated 15-1-1997 held that the pendency of the case was for more than three years and it did not fall under any of the exceptions contained in the judgment of this Court and, therefore, the appellants were entitled to be discharged. Order to this effect was accordingly passed.