SMT. NEETU N. MARAK Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This writ petition is de-linked from WP (C) No. 213 of 2014 and is taken up for disposal by this separate order.

(2.) The petitioner, who is an accused in Tura G.R. Case No. 148 of 2014 for offences under Sections No. 120 (B)/365/511 IPC, has preferred this petition essentially with the grievance that even after filing of charge-sheet No. 18 of 2014 dated 30.06.2014; and herself having appeared before the Judicial Magistrate First Class, Subordinate District Council Court, Tura on 13.02015, the trial of the case has not been taken up and even the charges have not been framed, denying her the right of speedy trial. The petitioner has claimed the following reliefs in this petition:

(3.) In this petition, the learned Government Advocate was granted time to complete his instructions on 15.12.2016 and again, on 31.01.2017. Thereafter, this petition was ordered to be listed along with WP(C) No. 213 of 2014, which relates to the alleged custodial death of the co-accused in G.R. Case No. 148 of 2014. However, after having heard the learned counsel for the parties and having perused the material placed on record, we find no reason to keep this petition pending because, irrespective of the questions involved in the other petition, trial of the criminal case against the petitioner has to proceed and, for that matter, the limited prayer made in this petition deserves to be granted.