SATINDER SINGH ALIAS MITHI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner has filed this petition under Section 482 of the Code of Criminal Procedure for quashing of cross version registered against him in case FIR No. 43 dated 30.4.2000 at Police Station Dasuya under Sections 323, 324, 325, 34 IPC. It is the case of the petitioner that in the cross version case, he has been declared proclaimed offender. Counsel for the petitioner contends that subsequently, a compromise has been arrived at between the parties and on the basis of the said compromise, co-accused of the petitioner in the cross version case have already been acquitted, because the complainant has resiled from his version. On August 17, 2006, this Court, keeping in view the aforesaid facts, ordered that in case the petitioner appears before the trial court within a period of ten days and furnishes his regular bail bonds, the same shall be accepted by the trial court on the terms and conditions to be fixed by it. Counsel for the petitioner contends that in terms of the aforesaid interim order, the petitioner has appeared before the trial court and furnished his regular bail bonds, which have been accepted and attested by the Judicial Magistrate Ist Class (D) Dasuya on 23.8.2006 and since then, the petitioner has been regularly appearing before the trial court. In view of the fact that the petitioner has appeared before the trial court, counsel for the petitioner states that instead of quashing the cross version, a direction be issued to the trial court to conclude the trial within specific period. In view of the above, this petition is disposed of with a direction to the trial court to expedite the trial and preferably conclude the same within a period of six months.