MANOHARLAL MEGHRAJ ANANDANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By consent, the matter is taken up for final hearing Shri. Deshpande the learned A. P. P. appears for the respondent no.1 Since the order which is being passed, is not likely to affect the rights of the respondent no.2 adversely, service on the respondent no.2 is dispensed with.

(2.) Shri. Khatkate, the learned counsel for the applicant, submitted that though the complaint is filed in 2000 no effective steps are taken in the matter by the learned Presiding Officer. He submitted that accused is consistently absent before the presiding Officer. A limited prayer that is made in the application is that the learned trial court be directed to complete the trial expeditiously.