Happy Singh @ Simranjit Singh vs State Of Haryana

Anoop Chitkara, J

FIR No

Dated

Police Station

Section

55

02.06.2019

Sector 13/17, Panipat

148, 149, 323, 307, 447 IPC & 25/54/59 of Arms Act

The present peon has been filed under Secon 482 Cr.P.C. for issuance of direcons to the learned trial Court to expedite th e trial in the above caponed FIR.

Although, the accused have not arrayed as respondents but sll the complainant who is aggrieved, has a fundamental right and Arc le 21 for expedious disposal of case.

Given the nature of the order that this Court proposes to pass, neither the response of official respondents nor the issuance of noces to the private respondents is required.

Counsel for the peoner submits that the trial i s hanging for the last 04 years before the trial Court. He further submits that at this stage, they would be contended and sasfied if a direcon is given to the trial court t o expedite the trial in a me-bound manner

Given above, trial Court is requested to make all endeavours to conclude the trial by 31.12.2023, of which the prosecuon evidence be com pleted by 30.11.2023, and the remaining me to provide an opportunity to the accu sed to lead defence evidence, if so desired. It is clarified that this order expeding t he trial is subject to the condion that neither the peoner shall seek any adjournment nor try to use any taccs to delay the trial. If they do so, this order of expeding the trial shall stand automacally recalled by resorng to Secon 362, read with Secon 482 Code o f Criminal Procedure, 1973, without any further reference to this court. It is clarified that trial Court must grant reasonable opportunies to accused during examinaon of witnes ses and shall not adjourn the case in hasty manner only because of this order.

The peon is disposed of with the aforesaid libe rty and observaons. All pending applicaons, if any, stand closed.