(1.) THIS is a revision petition filed by the Union of India directed against the order passed by the Special Judge, Patiala dated 3rd April, 1991. By virtue of the impugned order, the learned trial court dismissed the application filed by the petitioner Union of India.
(2.) SOME of the relevant facts would be necessary before proceedings to consider the submissions made by the learned counsel for the petitioner. Central Bureau of Investigation presented the report under Section 173 Cr.P.C. against the respondent on 31st March, 1983. The charge was framed in the year 1984 and thereafter the case has been adjourned on one ground or the other for the prosecution evidence. The evidence of the prosecution was closed by the learned Special Judge in the year 1990. Union of India presented an application for permitting them to produce rest of the witnesses but the said application was dismissed on 3rd April, 1991. Hence, the present revision petition.
(3.) SPEEDY trial and its mention is not to be confined to the text books. It has to take the shape of reality. Delay in disposal of the cases is to be avoided irrespective of the fact whether it is at the behest of the accused or the State. As pointed out above the challans had been presented in March, 1983 and still despite large number of opportunities, the prosecution failed to produce and conclude the evidence. One cannot keep on the accused agony of facing trial and the learned trial court has rightly closed the evidence. I find no reason to interfere.