SANJAY GOEL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Long delay in investigation of case(s) by the Police and their prosecution in the criminal Court(s) having been noticed in several petitions filed under Section 482 Cr.P.C. seeking quashing of the proceeding(s) particularly on the grounds that; (i) allowing the proceeding to continue any longer would result in miscarriage of justice; (ii) the accused are entitled to right of speedy trial flowing from Article 21 of Constitution, and in view of the fact that on account of delay the evidence gets eroded or even disappears and for various reasons the witnesses do not support the prosecution, which would result in not only the suffering of criminal justice system and public interest also leading to rise in crime rate on account of not subjecting the alleged offender(s) for early trial, which being not conducive to the rule of law, directions were issued in exercise of the power under Section 482 Cr.P.C. and by taking note of the observation made by the Apex Court in the case of IMTIYAZ AHMAD vs. STATE OF U.P. AND OTHERS, 2012 2 SCC 688, which reads as follows:

(2.) In pursuance of the directions issued and the statements filed by the Learned Addl. SPP it was found that large number of cases are pending for investigation for more than four years' period.

(3.) In MANOHAR LAL SHARMA vs. PRINCIPAL SECRETARY, 2014 2 SCC 532, Apex Court has held, that what is crucial for investigation is that it should conclude expeditiously from the point of view of all concerned. Relevant portion of the Judgment reads as follows: