RAMPYARI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have invoked inherent jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure, 1973 seeking quashment of the proceedings against them, which are pending since 2000.

(2.) The case in hand is a glaring example of agony of an accused, who has got to attend the Court on each date of hearing with no progress in the trial and more so, when the case keeps on getting adjourned for none of his fault.

(3.) The petitioners are facing trial for offences under Ss. 147, 379, 427 and 504 of the Indian Penal Code, which according to them they never committed.