SITWAT QAZI Vs. STATE

JUDGEMENT

(1.) This Court is in receipt of a communication dtd. 24/11/2021 sent by the Judicial Magistrate No.1, Bhilwara, wherein it is mentioned that on 22/7/2021, this Court while disposing of the SB Criminal Misc. Petition No.3808/2018, has directed the Sessions Judge, Bhilwara to complete the proceedings of Criminal Complaint bearing No.79/SW/2012 within a period of three months from the date of receipt of certified copy of that order.

(2.) The trial court has apprised this Court regarding the eventualities, on account of which, the proceedings of Criminal Complaint No.79/SW/2012 could not be completed within the time given by this Court. In the aforesaid communication, it is mentioned that the proceedings of Criminal Complaint No.79/SW/2012 could not be concluded within the stipulated time, as on the several dates fixed, the petitioner has failed to appear before the trial court.

(3.) The application is disposed of accordingly.