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Judgment
5 paragraphs · 138 wordsGoutam Bhaduri, J
The present petition is filed only for a prayer to expedite the trial which is pending adjudication under Sections 498- A IPC and Sections 3 & 4 of the Dowry Prohibition Act.
Learned counsel for the petitioner submits that the charges were framed on 06.12.2016 thereafter out of 15 witnesses only 2 witnesses have been examined till date and the prosecution is completely dormant as to fast track the issue, therefore, the direction may be issued to decide the trial expeditiously.
Perused the order-sheet. It appears that after framing of charge on 06.12.2016 no considerable progress has taken place and only two witnesses have been examined, therefore, in the facts of this case, the trial Court is directed to expedite the trial.
With such observation, the writ petition stands disposed of.