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Judgment
5 paragraphs · 143 wordsAlok Kumar Verma, J
This Application has been filed to direct the court of learned Additional Chief Judicial Magistrate/Vth Additional Civil Judge (Senior Division), Dehradun to conclude the proceedings of Criminal Case No.2416 of 2019, “State Vs. Raja Lama and Others”, as expeditiously as possible.
Heard Ms. Stuti Pandey, learned counsel for the applicant and Mr. Pratiroop Pandey, learned Assistant Government Advocate for the respondent no.1.
Mr. Pratiroop Pandey, learned Assistant Government Advocate, has not opposed the said request.
Accordingly, the present Application (C528 No.54 of 2026), filed by the applicant-accused is disposed of directing the learned Additional Chief Judicial Magistrate/Vth Additional Civil Judge (Senior Division), Dehradun to expedite the proceedings of the said Criminal Case No.2416 of 2019 and decide the same as per law and as expeditiously as possible without granting any unnecessary adjournment to the parties.