SUBHASH CHANDRA SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This is an application under Section 482 of the Code of Criminal Procedure for quashing the entire criminal prosecution in respect of RC 14 of 1987 registered under Section 5(1) (c) of the Prevention of Corruption Act. 1947. Section 13(1)(i)(e) Prevention of Corruption Act, 1988; Section 13(2) of the P & C Act. 1988 and Sections 409 and 120-B of the Indian Penal Code including the order dated 15/5/2000 passed by the Special Judge; Ranchi.

(2.) Heard learned counsel appearing on behalf of both sides.

(3.) Learned counsel for the petitioner submitted that this case is pending for evidence since 1991 when the charge was framed in this case and the case has not yet been concluded for nonappearance of the witnesses since 5/9/2001 inspite of direction of this Court. In view of Rajdeo Sharmas case, this case should have been concluded and disposed of but even then the trial Court is sitting tight over the matter and not concluding the case expeditiously as per direction of this Court. It is also submitted that the court below directed the prosecution to examine the remaining prosecution witnesses till 7/2/2000 but even then the prosecution could not examine the witnesses and the case is still lying pending for no fault on the part of the petitioner I accused.