JIKHAM SYRTI Vs. STATE OF MEGHALAYA; TEIBOR PALA; SHINING LANGSTANG; IOOMONMI LANGSTANG; KYRKHU LANGSTANG; SUMARBIANG BAREH

JUDGEMENT

(1.) Heard Mr. E.Nongbri, learned counsel for the petitioner as well as Mr. N.D.Chullai, learned Sr. GA, assisted by Ms. S.Bhattacharjee, GA.

(2.) Brief facts of the case in a nutshell is that:

(3.) The instant petition is moved by Mr. E.Nongbri, learned counsel for the petitioner who submits that GR Case No. 305/2013 wherein charge sheet had been filed 2 (two) years back is still pending without any cognizance. The learned Court of ADM, Khliehriat has not framed the charge till date and as a result the accused persons are suffering and he prayed that for speedy disposal and fair trial the matter needs to be transferred to the Court of the District and Sessions Judge, Jowai. Mr. N.D.Chullai, learned Sr. GA as well as Mr. S.Pandit, learned counsel for the respondents No. 2 to 6 have no objection. The learned ADM, Khliehriat must take note that speedy trial of a case is the right of the accused and the Court should not sit over the trial for years.