AI Structured Summary
Not yet generated for this judgment
Judgment
Limited request in the present petition is to direct the learned Trial Court to expedite the disposal of the ongoing trial for offences under Section 279/304A IPC.
Petitioner is, reportedly, an advocate and has secured some job in Gas Authority of India Limited (GAIL). He submits that the entire case of the prosecution is dependent upon the testimony of solitary eyewitness who has, somehow, not supported the case of prosecution. Reference has been made to testimony of Mr. Manoj Kumar.
Learned counsel for petitioner also submits that at the time of investigation, when a judicial test identification parade (TIP) was conducted, concerned complainant failed to identify the petitioner as would be evident from the proceedings conducted on 13.10.2023 which reveals that he had identified a wrong person.
Learned Addl. P.P. for State submits that there would not be any delay or inaction from their side.
Keeping in mind the fact that alleged solitary eyewitness has turned hostile, present petition is disposed of with request to learned Trial Court to make best endeavour to dispose of the case, as expeditiously as possible.
Needless to say, petitioner would also render his due assistance and co-operation to achieve such disposal of the matter.
Other pending application also stands disposed of in aforesaid terms.
A copy of this order be sent to learned Trial Court for information and due compliance.