FARIS MAMNOON Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of the present C528 application, applicants want directions to be issued to learned First Additional Sessions Judge, Dehradun to decide and conclude the Sessions Trial No.11 of 2020 State Vs. Faris Mamnoon and Others, expeditiously within stipulated period as fixed by this Court.

(2.) It is contended by learned counsel for the applicants that the applicants are facing trial under Ss. 302, 342, 34 IPC. It is further contended by him that charges have been framed against the applicants on 1/7/2022 and since then, not a single witness has been examined, despite lapse of more than three years. This appears to be very sorry state of affairs so far as the speed of trial is concerned.

(3.) Having heard the learned counsel for the applicant, this Court is of the view that speedy justice is a fundamental right of a citizen of this Country. Thus, this is a case where direction can be issued to learned Trial Court for expeditious hearing and disposal of the aforesaid case.