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Judgment
6 paragraphs · 168 wordsManoj Kumar Garg, J
The instant misc. petition under Section 482 Cr.P.C. has been filed by the petitioner against criminal proceeding pending before Special Additional Chief Metropolitan Magistrate (PCPNDT Act Cases), Jodhpur in Criminal Original Case No.68/2021 for the offences under Sections 498A, 406 and 420 of IPC.
Learned counsel for the petitioner submits that Criminal Original Case No.68/2021 is pending before the Court of Special Additional Chief Metropolitan Magistrate (PCPNDT Act Cases), Jodhpur. In these circumstances, the trial Court may be directed to expedite the trial of the case.
Learned Public Prosecutor does not oppose the prayer of the petitioner.
Upon consideration of the arguments advanced on behalf of the petitioner and having regard to the facts and circumstances of the case, the trial Court is directed to expedite the trial and dispose of the case as early as possible preferably within a period of six months from the date of receipt of certified copy of this order.
The present criminal misc. petition is hereby disposed of.