(1.) The short prayer of the petitioner is that the prosecution against him, inter alia, under Sec.307 of the IPC may be disposed of expeditiously. Report of the Assistant Sessions Judge was called for. The learned Assistant Sessions Judge reported that the matter stood posted for trial (examination of witnesses) to 9/4/07 and 10/4/07. The learned counsel for the petitioner submits that on those days the trial could not commence as the witnesses were not present. The case was adjourned to 25/5/07. On that day also, the only witness who allegedly remains to be examined i.e, the police officer concerned was not present and the trial could not be completed, it is submitted.
(2.) It is evident that the trial has now commenced and what remains is the examination of only one/few of the witnesses. I am satisfied that the interests of justice shall be best served by directing the learned Assistant Sessions Judge to complete the trial and dispose of the case as expeditiously as possible in accordance with law - at any rate, within a period of 45 days from the date on which a copy of this order is placed before the learned Judge.
(3.) This Crl.M.C. is accordingly allowed to the above extent. Compliance shall be reported.