ISHWER CHAND VERMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This is an application under Sec. 482 of the Code of Criminal Procedure, 1973 to direct the Chief Judicial Magistrate, Haridwar to decide the Criminal Case No.16539 of 2019, 'State vs. Ishwer Chand Verma', under Sec. 336 of IPC and Sec. 30 of the Arms Act, 1959 within the stipulated time period.

(2.) Heard Mr. Birendra Singh Adhikari, learned counsel for the applicant-accused and Mr. S.T. Bharadwaj, learned Deputy Advocate General for the State.

(3.) The learned counsel for the State has no objection.