COLONEL NEERAJ ARORA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of the present criminal writ petition, the petitioner has sought the indulgence of this Court for a direction to expedite the adjudication of the application filed under Sec. 156(3) Cr.P.C.

(3.) Learned counsel for the petitioner submits that the Criminal Case No. 2812 of 2019 State Vs. Pradeep Arora, is pending adjudication before the learned Trial Court since 7/2/2023, this is a gross miscarriage of justice and requires urgent intervention from this Court. He further submits that on 7/2/2023, application under Sec. 156(3) Cr.P.C. was filed by the petitioner and thereafter, the arguments were concluded. Speedy justice is a fundamental right of the petitioner.