BHAGABAT PRADHAN Vs. STATE OF ODISHA

JUDGEMENT

(1.) Under the situation that a Sessions Case under Sec. 302 I.P.C. has been stayed since 2016, the matter on merit is taken up for disposal. It is a step forward to make the right to speedy trial more meaningful and realisable.

(2.) Heard learned counsel for the petitioner and learned Addl. Standing Counsel for the State.

(3.) The petitioner claiming to be an injured-witness has filed this petition under Section 482 Cr.P.C. to quash the order dated 13.01.2016(Annexure-3) passed by the learned 2nd Addl. Sessions Judge, Puri in S.T. Case No. 22/525 of 2007/2003 for the charge under Sections 147, 148, 302, 307/149 I.P.C.