HARJEET SINGH Vs. STATE OF UTTARAKHAND AND ANOTHER

JUDGEMENT

(1.) By means of this petition moved under Section 482 Cr. P.C., the applicant/petitioner seeks to expedite the proceedings of criminal case no. 161 of 2012 captioned as State vs. Vaginder Singh and others, under Sections 147/ 148/ 149/ 353/427/34 IPC, Section 3 of Prevention of Destruction of Public Property Act and Section 4/25 Arms Act, arising out of FIR No. 154 of 2011 registered in PS Sitarganj, District Udham Singh Nagar, pending before the learned Additional Judicial Magistrate, Khatima, District Udham Singh Nagar.

(2.) A first information report was lodged at the instance of SI Rajendra Singh of Reporting Out Post Shaktifarm, PS Sitarganj, District Udham Singh Nagar against the accused persons, the applicant being one of them, as regards offences punishable under Sections 147/ 148/ 149/ 353/427/34 IPC, Section 3 of Prevention of Destruction of Public Property Act and Section 4/25 Arms Act on 17.09.2011. The sole contention of the applicant is that there is no much headway in the trial of the case and therefore, the same be directed to be expedited.

(3.) Speedy justice is one of the fundamental rights of a person under Article 21 of the Constitution of India. Nobody can object to the direction that any matter pending before the Court should not be expedited. Learned counsel for the State also did not object to such direction. The innocuous prayer made by the learned counsel for the petitioner is acceptable.