VICTOR MINJ Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) HEARD on admission.

(2.) BY way of the instant petition under Section 482 of CrPC, the petitioners have challenged the order dated 25.4.2014 passed by First Additional Sessions Judge, Sakti, District Janjgir -Champa, in Criminal Revision No. 30/2014.

(3.) BRIEF facts leading to the instant petition are that the Petitioners were arrested on 3.9.2013 in connection with Crime No. 286/2012 registered in Police Outpost -Sakti and vide order dated 6.1.2014, charges were framed against the Petitioners for the offences punishable under Sections 409, 467, 468, 471 of IPC. Thereafter, the matter was fixed for the prosecution evidence on 21.1.2014. Since the prosecution evidence was not getting concluded, the Petitioners had moved an application under Section 437(6) of CrPC before the Judicial Magistrate First Class, Sakti, which was rejected by the said Court vide its order dated 26.3.2014 categorically giving the detailed progress of the case from time to time and holding that there is no inordinate delay on the part of the prosecution in concluding the trial.