BALU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned public prosecutor.

(2.) This petition was admitted on 7th April, 1997 and notices were issued to the non-petitioner. The non-petitioner, the State of Rajasthan has been served.

(3.) This petition under Section 482, Cr.P.C. has been filed with a prayer that the proceedings in Criminal Case No. 19/88 pending in the Court of Additional Chief Judicial Magistrate, Bhilwara be quashed, because in spite of the fact that the case was instituted as early as in the year 1988, the case has not been frustrated.