RAHUL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this petition, sent through Jail, the petitioner seeks expeditious disposal of his cases as well as his production before the Courts where his trials are pending.

(2.) It appears that there are three cases pending against the petitioner:

(3.) It appears that the petitioner is in custody for more than eight years in all the aforesaid cases and his trials are pending before the respective courts.