GUDDI DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant misc. petition under Sec. 482 Cr.P.C. has been filed by the petitioner against criminal proceeding pending before Special Additional Chief Metropolitan Magistrate (PCPNDT Act Cases), Jodhpur in Criminal Original Case No.68/2021 for the offences under Ss. 498A, 406 and 420 of IPC.

(2.) Learned counsel for the petitioner submits that Criminal Original Case No.68/2021 is pending before the Court of Special Additional Chief Metropolitan Magistrate (PCPNDT Act Cases), Jodhpur. In these circumstances, the trial Court may be directed to expedite the trial of the case.

(3.) Learned Public Prosecutor does not oppose the prayer of the petitioner.