JAGMOHAN SINGH Vs. VINOD KUMAR

JUDGEMENT

(1.) PETITIONERS are challenging the impugned order dated 23.11.1996 whereby their application for dismissal of the complaint was dismissed.

(2.) PETITIONERS filed an application for dismissal of the complaint on the ground that they are facing trial for the last 6 years which is now fixed for summoning of remaining accused. This prayer was made on the basis of the Apex Court judgment in Common Cause Registered Society v. Union of India and others, 1996(2) RCR(Crl.) 419 : 1996 Crl.L.J. 2380.

(3.) AGREEING with the complainant's averments, the trial Court dismissed the petition filed by the accused persons.