BABU JIVAYA URADYA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This petition has been filed for directions to the Trial Court to observe the guidelines issued by the Supreme Court in the case of Rajdeo Sharma v/s State of Bihar, 459 reported in 1998 Cr.L.J. 459, to close the prosecution's evidence and to proceed to the next step in the trial. This was because, after filing of the chargesheet for a considerable period of time the trial did not proceed further.

(2.) Mr.Mohite, learned advocate for the petitioners fairly concedes that the Supreme Court in the case of P. Ramchandra Rao v/s State of Karnataka, reported in (2002) 4 SCC 578, has considered the judgment of Rajdeo Sharma (supra), and held that it is not no longer good law. The Supreme Court, in the case of P.Ramchandra Rao (supra), has observed that it is neither advisable nor feasible nor judicially permissible to draw or prescribe an outer limit for conslusion of all criminal proceedings.

(3.) In this view of the matter, the petition is dismissed. No order as to costs.