PRIYA MASIH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Application has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 to direct the Additional Chief Judicial Magistrate, Roorkee, District Haridwar to expedite the Criminal Case No.1095 of 2015, 'State vs. Robert Alwin and Others', pending under Ss. 498 A, 323, 504, 506 of the Indian Penal Code, 1860 and Sec. 3/4 of the Dowry Prohibition Act, 1961.

(2.) The Application, filed under Sec. 482 of the Code of Criminal Procedure, 1973, has not been opposed by the State.

(3.) Speedy and expeditious enquiry and trial have been envisaged under Sec. 309 of the Code of Criminal Procedure, 1973. The intention of the Legislature was that proceedings in enquiry or trial should not be adjourned unnecessarily and should be conducted expeditiously. The speedy trial is an essential ingredient of 'reasonable, fair and just' procedure guaranteed under Article 21 of the Constitution of India.