BANSHI YADAV Vs. SOHAN SINGH NARUKA

JUDGEMENT

(1.) By way of filing of this petition, the petitioner is seeking directions to the Chief Judicial Magistrate, Sawai Madhopur to decide the criminal complaint expeditiously within a period of two months.

(2.) Counsel for the petitioner submits that a complaint filed by the petitioner is pending before the Court of Chief Judicial Magistrate, wherein the evidence of the complainant was completed on 3/5/2024 and thereafter, the case was ordered to be listed for leading defence evidence by the accused-respondent. Counsel submits that thereafter several dates have been taken by the accused for producing the defence evidence, but till date, no evidence has been produced. Counsel submits that the accused wants to the delay the disposal of the complaint submitted by the petitioner, hence, appropriate directions be issued.

(3.) Heard and considered the submissions made at Bar and perused the material available on the record.