CHANDR GUPTA GAUTAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This C528 application has been filed by the applicant seeking expeditious hearing and disposal of Criminal Case No. 223 of 2023, State vs. Ram Prakash Gupta and others, for offences punishable under Ss. 147, 148, 354, 323, 504, 506, 427, and 120-B of the IPC, pending before the Court of the learned Additional Civil Judge (J.D.), Khatima, Udham Singh Nagar, within a stipulated time frame as may be fixed by this Court.

(2.) It is contended by the learned Legal Aid Counsel for the applicant that the FIR in the matter was lodged on 30/8/2022, the charge sheet was submitted after investigation on 27/1/2023, and cognizance was taken on 27/2/2023; however, till date the proceedings of the instant criminal case have not progressed with the required pace, and therefore an order for expeditious disposal is required from this Court.

(3.) The learned Legal Aid Counsel for the applicant submits that there are 14 accused persons in total, and till now some of the accused have not appeared before the Trial Court.