INDERJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is a petition under Section 482 of Code of Criminal Procedure read with Article 14 of the Constitution of India along with Punjab and Haryana High Court Case Flow Management Rules, 2007, Vol. 1, Chapter -1, Part -P of the Punjab and Haryana High Court Order and Rules for concluding the trial of case titled as State v. Inderjit Singh in case FIR No. 48 dated 13.06.1996 under Section 411 IPC registered at Police Station Banga, District Nawanshahr, within time -table set up as per this Court, pending in the Court of Sub -Divisional Judicial Magistrate, Nawanshahr.

(2.) THE FIR was registered way back in the year 1996. Thereafter, the Petitioner was absconding and was declared proclaimed offender. All other co -accused were acquitted. Thereafter, the Petitioner appeared before the trial Court and subsequently supplementary challan was filed against him on 09.03.2006. In spite of that, the Petitioner filed the present petition praying for concluding the trial of the case within time table set up as per the Punjab and Haryana High Court Rules and Regulations. The Petitioner himself is guilty of delay. Admittedly, he remained absconding from the trial Court uptil the year 2005. He has put in appearance only after the others were acquitted.

(3.) STILL , in the interest of justice, the present petition is disposed of with a direction to the trial Court to conclude the trial as expeditiously as possible and in accordance with law.