QUENTIN SCHMIDT Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the petitioner's counsel and the learned High Court Government Pleader for respondent-State.

(2.) This is a petition filed under Article 227 of the Constitution of India seeking writ of mandamus directing the Magistrate to expedite the disposal of C.C.No.10036/2019.

(3.) The petitioner has been prosecuted for the offences punishable under Ss. 332 and 353 read with Sec. 34 of IPC. It is the submission of the learned counsel for the petitioner that the learned Magistrate has not yet framed the charges. The petitioner is a foreign national; because of the delay in framing of charges and taking up the matter for trial, he cannot go back to his country and unnecessarily he is made to stay in India.