OM PARKASH Vs. GOVERNMENT OF NCT OF DELHI

JUDGEMENT

(1.) THE present petition is filed by the petitioner under Section 482 of the Cr.PC praying inter alia for quashing the criminal proceedings arising out of FIR No.144/1988, registered under Sections 468/471/419/420/120-B IPC with Police Station: Civil Lines, presently pending in the Court of learned ACMM, Tis Hazari Courts.

(2.) THE main grievance of the petitioner is that the matter has gone on for about 23 years and the Trial Court has not completed recording the evidence till date. Counsel for the petitioner states that as far as the petitioner is concerned, out of 11 charge-sheets filed by the police, he is involved in charge-sheets No.2 and 10 alone, and that as far as the CRL.M.C. 760/2010 Page 2 of 3 aforesaid two charge-sheets are concerned, only 6-7 witnesses have been examined till date.

(3.) CONSIDERING the fact that the case has dragged for almost 23 years and even though an explanation is sought to be offered by stating that the demise of four of the accused persons during the pendency of the trial has delayed the proceedings in the case, the delay seems to be quite unreasonable and inordinate. Learned APP assures the Court on instructions from his client that the prosecution shall not seek any adjournment for recording the evidence of its witnesses before the learned ACMM and that all co-operation shall be rendered in expeditious disposal of the case.