SANDEEP KAUR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) In this petition prayer is made for expediting the trial in progress under Section 376 IPC which is pending since 2006.

(2.) While issuing notice of motion, this Court had issued directions for obtaining the progress of the case. The reasons for delay were also sought from the trial Court. Besides, the State counsel for State of Haryana and Punjab were also directed to place before the Court the information about the pendency of those cases for an offence under Section 376 IPC, where the trials were pending for more than one year. Subsequently, the detail of the officers who have dealt with this case was also obtained and it revealed that present case has been dealt with for a waiving period by following officer as noted against their name:-

(3.) The manner in which the case was dealt would clearly reveal that there was negligence on the part of some of the officers noticed above except for some period when the proceedings in this case stand stayed. The officer dealing with the case seems to have not applied themselves correctly attributed to the delayed disposal of this case.