XYZ Vs. STATE OF H.P.

JUDGEMENT

(1.) Petitioner, whose identity is referred to XYZ in terms of directions issued by Hon'ble Apex Court prohibiting the disclosure of the name/particulars of the victim of sexual assault, has approached this Court in the instant proceedings filed under Sec. 528 of Bharatiya Nagrik Suraksha Sanhita, 2023 (in short "BNSS"), seeking therein direction to learned Additional District & Sessions Judge, Nalagarh, District Solan, Himachal Pradesh to conclude the Session Trial No.2 of 2023, titled as State Vs. Sanjay Kumar expeditiously.

(2.) Having regard to the nature of prayer and order proposed to be passed, this Court sees no necessity to call for reply on behalf of the respondent/State, which is otherwise represented by Mr. Rajan Kahol, learned Additional Advocate General. Mr. Kahol, states that as per particulars given in the petition, one prosecution witness has already been examined and for recording the statements of remaining witnesses, the matter is fixed in the month of April, 2026.

(3.) Having carefully perused averments contained in the petition, which are duly supported by an affidavit, this Court finds that FIR No.8 of 2023 was registered at Women Police Station, Baddi, District Solan, Himachal Pradesh, against respondent No.2.