PRABHADEEP BAGGA Vs. ARADHANA BAGGA

JUDGEMENT

(1.) Supplementary affidavit filed by the petitioner is taken on record. Application made therefor stands disposed of.

(2.) Heard.

(3.) The present petition has been filed by the petitioner for a direction to the Additional Chief Judicial Magistrate 4th Dehradun, District Dehradun to adjudicate and decide the criminal case no. 500 of 2013 'State vs. Prabhadeep Bagga and another' within a stipulated time period.