GURJEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The matter has been taken up through video-conferencing on account of outbreak of pandemic COVID-19.

(2.) Petitioner Gurjeet Singh @ Jeet has invoked the jurisdiction of this Court under Articles 226/227 of the Constitution of India by filing the instant civil writ petition seeking writ in the nature of mandamus for issuance of appropriate orders and directions to the trial Court to conclude the trial in case bearing FIR No. 04 dtd. 22/2/2017 under Ss. 399, 402, 120-B IPC and Ss. 25, 27 and 54 of Arms Act and later on added offence under Sec. 307 I PC registered at Police Station SSOC, Amritsar within time framed period.

(3.) Upon hearing Shri Kamaldip Singh Sidhu learned counsel for the petitioner and on perusal of the records.