Y.M. TIWARI Vs. MAN DAHIMA

JUDGEMENT

(1.) This application is filed under section 482 Crimial P.C. for quashment of proceeding arising from first information report in Crime No.838/2002 under section 3/4 of Public Gambling Act, 1867 pending before the Judicial Magistrate First Class, Indore in Criminal Case No.2934/2002.

(2.) According to the counsel for the applicant, the applicant is facing trial before the Judicial Magistrate First Class in aforementioned criminal case under section 3/4 of Public Gambling Act. The incident took place as back as in the year 2002. After investigation, charge sheet was filed before the concerning Court of Magistrate, and thereafter, from year 2002 for the last 14 years the trial is going on.

(3.) This application is filed on the ground that even after passing of 14 years, the prosecution witnesses are not attending the Court and due to such a long pendency of the case, the right of speedy trial of the applicant is violated.