D P GUPTA Vs. HOTI LAL BIHARI LAL

JUDGEMENT

(1.) THE learned counsel appearing for the petitioner-accused, I am totally convinced that no case at all is made out for interference by this Court in exercise of this Court's jurisdiction U/s 482 Cr. P. C.

(2.) MR. Ramji Srivastava, the learned counsel appearing for the petitioner, took me through Annexure-7, which is a copy of the compilation of various orders passed in the complaint case from time to time.

(3.) IT appears that the learned trial Court has been merrily postponing and adjourning the proceedings and has also been very conveniently and regularly granting leave from personal appearance either to the complainant or to the accused. It is because of these two reasons that the proceedings in the complaint case have been dragging on for the last more than 6-7 years without any fruitful result.