VINAY KRISHNA JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the State.

(2.) This application under Articles 226 and 227 of the Constitution of India has been filed by the petitioners for directing the respondent-authorities to expedite and conclude Sessions Trial No.1 of 2013 arising out of Darbhanga Town P.S. Case No.156 of 2007 pending in the court of 1st Additional Sessions Judge, Darbhanga.

(3.) Learned counsel appearing for the petitioners submitted that vide order dated 19.08.2014 passed in Cr. Misc. No.4138 of 2014, this Court had directed the trial court to expedite the trial and conclude the same positively within the period of nine months from the date of production of the order without granting unnecessary adjournments to any party but the said order has not been complied with and the case remained pending for investigation for about five years since 19.08.2014.