KEDAR MARIAYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This application under Section 482 of Cr.P.C. has been filed for quashment of FIR in Crime No.213/2018 registered at Police Station Indarganj District Gwalior for offence under Sections 323, 294, 506(Part-II), 34 of IPC on the ground of delay in trial.

(2.) It is submitted by the counsel for the applicant that they are facing trial for offence under Sections 323, 294, 506(Part-II), 34 of IPC in RCT No.2378/2018. Charge-sheet was filed on 02.07.2018 and the charges were framed on 30.08.2018. However, from thereafter, none of the witnesses has appeared before the Trial Court so far and, accordingly, the trial is liable to be quashed and the applicants may be acquitted.

(3.) Heard the learned counsel for the parties.