KUNDAN KUMAR SINGH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Smt. Jeena V. Chacko, learned counsel for the complainant has moved an application under Section 301(2) of Cr.P.C. seeking to assist the prosecution.

(2.) By order dated 01.08.2019, the trial Court dealing with the trial of the petitioner/accused in Spl.C.31/2016 was directed to prepone the case and to take up the matter on day-to-day basis and conclude the trial by 31.08.2019. Similar direction was issued by this court in Crl.P.No.4718/2017 directing the trial Court to conclude the trial within four months from 01.09.2017.

(3.) Inspite of these directions, the trial Court failed to complete the trial as directed. The sequence of events leading to filing of this petition has been narrated in detail, in the order dated 01.08.2019. By subsequent order dated 03.09.2019, once again matter was adjourned by one week to enable the trial Court to complete the trial.