MELA RAM Vs. MOHINDER LAL

JUDGEMENT

(1.) THROUGH the medium of this petition under Section 561 -A of the Code of Criminal Procedure, petitioner seeks quashing of proceedings pending before Additional District Magistrate (Assistant Commissioner Revenue), Jammu.

(2.) SH . Pranav Kohli, learned Counsel for the petitioner, submits that continuance of proceedings by the learned Additional District Magistrate, Jammu, beyond the period prescribed under Section 145 of the Code of Criminal Procedure, i.e., two months from the date of appearance of the parties, is illegal and that the petitioner has been deprived of his right of speedy trial under Article 21 of the Constitution of India, as made applicable to the State of Jammu and Kashmir.

(3.) ALL that is contemplated by Section 145(4) of the Code of Criminal Procedure is that proceedings under Section 145 may be completed within a period of two months provided it is practicable so to do.