KAILASH Vs. STATE OF U P AND OTHERS

JUDGEMENT

(1.) Heard, the learned counsel for the applicant, the learned AGA for the State and perused the record.

(2.) The instant application under Section 482 Cr.P.C. has been filed by the applicant with a prayer to direct the court below to decide Session Trial No.12 of 2003, under Sections 147, 148, 149, 323, 324, 307, 302, 504, 506 IPC read with Section 3(2)(5) S.C./S.T. Act, P.S. Chaubeypur, District Kanpur Dehat/Ramabai Nagar, pending before the court of Special Judge S.C./S.T. Act, Kanpur Dehat/Ramabai Nagar as expeditiously as possible.

(3.) It is contended by the learned counsel for the applicant, that the applicant is the complainant who had lodged the first information report against the opposite parties no.2 to 7 in the year 2002 under Sections 147, 148, 324, 332, 504, 506, 452 IPC, which was registered as case crime no.178 of 2002. The charge sheet was submitted on 9.6.2002 and the cognizance was taken on 228.8.2002. Though the charges have been framed but the trial is not proceeding and eight years have elapsed and the trial is pending, defeating the very purpose of speedy trial. Therefore the court below may be directed to decide the trial as early as possible.