BABU LAL SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) INVOKING jurisdiction of the High Court under Section 482 of the Code of Criminal Procedure the petitioner has Murari Krishna Prasad Sinha Versus State Of Bihar prayed for quashing the entire criminal proceeding solely on the ground that continuation of the trial for such a long period is violative of the principle of speedy trial as enshrined in Article 21 of the Constitution. He has also prayed for quashing the order dated 8.9.1999 refusing to discharge the petitioner.

(2.) IN order to appreciate the contention of the parties some facts are necessary to be gone into.

(3.) SUBSEQUENTLY the matter was reopened on the direction of the Superintendent of Police, Mahila Kosang, Patna and police, after reinvestigation, filed chargesheet under Sections 304B, 201 and 34 of the Penal Code read with Section 3/4 of Dowry Prohibition Act. By order dated 14.2.1995 the court below prima facie found that there were sufficient materials for framing charge for the aforesaid offences against the accused persons.