VIJAY KUMAR Vs. STATE OF MEGHALAYA AND ORS.

JUDGEMENT

(1.) THE petitioner 's case in a nutshell is that:

(2.) HEARD Mr. M.F. Qureshi, learned counsel appearing for and on behalf of the petitioner who submits that, charge sheet has been filed under section 420/468 IPC and as per the statement recorded by the I/O nothing has come against the petitioner/accused. He also further contended that, the trial is proceeding very slowly. As a result, the petitioner/accused 's promotion has been held up. So, necessary order may be passed.

(3.) AFTER going through the case record and after hearing the submissions advanced by the learned counsel for the parties, I am of the view that, this petition can be disposed of at the motion stage only, with following directions. Since it is a case of fake certificate, I am not inclined to quash the proceeding pending before the learned lower court. However, it is also the pertinent duty of the court to complete the trial expeditiously.