RAM SINGH BATRA Vs. CBI

JUDGEMENT

(1.) By way of present petition under Section 482 Cr.P.C the petitioner prayed for quashing of order dated 20th August, 2010 passed by learned MM whereby he directed that the trial against accused Baljit Singh shall be segregated from the trial of remaining accused persons and the trial shall proceed further against other accused persons since Baljit Singh was not traceable.

(2.) A Crl.MC No.1670 of 2010 was filed before this Court by one of the accused persons alleging that the trial court should be given directions to dispose of the criminal complaint No.4(S) 2004-SCB-II/CBI/DLI, Fir No.107 of 2001 expeditiously and time be fixed for completion of trial. While disposing of this Crl. MC No.1670 of 2010 on 17th May, 2010, this Court observed that charge-sheet in this case was filed by CBI on 18th April, 2007 and thereafter the case had not been proceeded further because one of the accused Baljit Singh was not traceable and had not appeared before the trial court despite all efforts. This Court gave directions that since Baljit Singh was not appearing before the trial court, the trial court may consider segregation of the trial and proceed against the remaining accused persons and this Court also gave direction that endeavour should be made to dispose of the case within one year.

(3.) In pursuance of this order, the learned MM passed order dated 20th August, 2010 segregating the trial against Baljit Singh from the trial of rest of the accused persons who were appearing before the trial court and proceeded further with the trial. The present petition has been filed after a gap of one a half year of the order questioning the segregation of trial.