BIR SINGH Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Exemption allowed subject to all just exceptions.

(2.) The petitioners have invoked the writ jurisdiction of this court under Art. 226 and 227 of the Constitution of India read with section 482 of the Code of Criminal Procedure, 1973 (in short "Cr.PC") for direction to the trial court for expeditious trial in the case titled as "State Vs. Krishan Kumar Mann and Ors." in FIR No. 92/2000 registered on 03.02000 with PS Ali Pur, District North-West, Delhi, on the complaint of their father late Sh. Hukum Singh under Sec. 419/420/468/471/34 of Indian Penal Code, 1860 (in short "IPC").

(3.) Charge sheet was filed against the accused persons on 17.08.2001 before the court of learned MM, Rohini Court, Delhi.