MAHAVEER PRASAD Vs. STATE

JUDGEMENT

(1.) THE sole contention of Mr. Gupta is that petitioner's right for speedy trial has been offended in this case wherein he has been facing trial since the year 1980 and till this date, not a single prosecution witness has been examined; that the offence is of a trivial nature and that even prima facie, no offence is made out against him and, as such, it will be a futile exercise to prolong the proceedings in this case.

(2.) THE Public Prosecutor after perusing the record of the lower court concedes that till today, not a single prosecution witness has been examined in this case. However, he submits that a direction be given to the trial Magistrate to expedite the trial of this case within a stipulated period.

(3.) ACCORDINGLY , this petition is allowed and the criminal proceedings in Criminal Case No. 582/83 (24/82) "State Versus Mahaveer Prasad" pending in the court of learned Addl. Chief Judicial Magistrate, Neem Ka Thana are hereby quashed.