HARENDRA SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) BY means of this petition moved under Section 482 Cr.P.C., the applicants/petitioners seek to:

(2.) IT is further submitted that on 09.02.2011, learned trial court took the cognizance of the offence and since then innumerable dates have been fixed. Applicants appear before the trial court on the dates fixed, but no proceedings take place, as the record of learned trial court is summoned by this Hon'ble Court. The applicants are suffering, as the complete proceedings of the trial are held up. The applicants are the students of final year of Medical course BAMS and are likely to pass out this year. If the trial is not concluded promptly then the applicants will be forced to come back to Haridwar to face the trial after leaving the cities of their future job.

(3.) THE relief, as sought for by the petitioners/applicants, is innocuous and therefore, this Court does not feel it necessary to issue notice to the private respondent i.e. respondent No. 2, in as much as, everybody, who is party to a lis must be interested in early disposal of the case, be it the petitioner/plaintiff/informant or the respondent/defendant/accused. Further since no prejudice will be caused to respondent No. 2, hence the issuance of notice to the respondent No. 2 is dispensed with.