AHMAD ILAHI S O ALI ILAHI Vs. STATE

JUDGEMENT

(1.) This is a petition through jail. The petitioner is in jail for the last four and half years. In identical case some observations have been made by this court which are as under:-

(2.) The petitioner in this case is languishing in jail for the last four and half years without any hope for completion of trial in immediate future. Such an approach does not augur well for criminal justice delivery system or administration of justice.

(3.) With these observations, petition is allowed. The learned trial court is directed to proceed with the trial on day to day basis and positively complete it within two months from the next date fixed in the matter.