SAIF AHMAD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This application under Sec. 528 of the BNSS, 2023 has been filed by the applicant seeking speedy disposal of Special Sessions Trial No. 157 of 2023, State vs. Saif Ahmad, under Ss. 376, 323, 504 & 506 IPC, pending before the Court of the learned FTC/Additional Sessions Judge (POCSO), District Dehradun.

(2.) Since, on the previous date, the applicant could not point out how many prosecution witnesses had been examined in the trial, the learned State Counsel was directed to seek instructions regarding the stage of evidence and the number of remaining witnesses.

(3.) Today, learned State Counsel has supplied instructions to the Court, which are taken on record. On instructions, it is submitted that there are twelve prosecution witnesses in total, of whom, three have been examined so far, and the next date fixed in the case is 17/12/2025.