MUJIBUR RAHMAN LASKAR Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) By way of the present petition under Section 483 read with Section 482 of the Code of Criminal procedure (herein referred as "Code"), the petitioner seeks direction for expeditious trial of the Khliehriat P.S. case No. 108 (5) of 2014 pending in the court of Additional Deputy Commissioner, Khliehriat, Meghalaya.

(2.) Briefly stating, the facts of the case are that on 29th May, 2014 the petitioner lodged a complaint at Badarpur Police Station regarding kidnapping of his elder brother and also stated that the alleged kidnapers had demanded ransom money of Rs. 10,00,000/- (Rupees Ten Lakhs only) for release of the brother of the petitioner. On the basis of the said complaint a case was registered as Khliehriat P.S. case No. 108 (5)/14 U/S 364 (A) I.P.C. It is stated by learned counsel for the petitioner that the brother of the petitioner fled away from custody of the accused persons on 25th May, 2014.

(3.) Learned counsel for the petitioner submits that the accused persons moved an application for bail which was registered as A.B. No. 21 of 2014 which was dismissed by this Court on 21.07.2014.