SURESH KUMAR PURI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THIS writ petition has been filed by the petitioner, who is the complainant in Criminal Case No. 1944 of 2006, under Sections 420, 466, 467, 468, 471, 120b of I. P. C. pending in the Court of Chief Judicial Magistrate, Dehradun, seeking direction for early disposal of aforesaid criminal case.

(2.) HEARD Sri Shobhit Saharia, learned counsel for the petitioner and perused the record.

(3.) LEARNED counsel for the petitioner has submitted that in the instant case, the First Information Report was lodged in the year 1998 against the respondents No. 2 to 11 and the chargesheet was submitted after a lapse of about eight years i. e. in the year 2006. He has further submitted that since 2006, the case is being adjourned on one ground or the other and has not proceeded further, with the result, the complainant is being put to an embarrassing situation.