JAIL SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant-victim has invoked the inherent jurisdiction of this High Court under Sec. 482 of the Code of Criminal Procedure, 1973, to direct the First Additional District and Sessions Judge, Udham Singh Nagar to decide the Sessions Trial No.256 of 2019, 'State Vs. Prem Singh and Others', expeditiously.

(2.) Heard Mr. B.S. Bhandari, the learned counsel for the applicant and Mr. S.S. Adhikari, the learned Deputy Advocate General for the State.

(3.) The State has no objection.