Hardeep And Others vs State Of Haryana And Others

Arvind Singh Sangwan, J

This common order shall dispose of above mentioned two petitions as they are similar in nature.

Prayer in these petitions is for quashing of FIR No. 722 dated 25.12.2016, under Section 379 IPC as well as FIR No. 716 dated 18.12.2016, under Sections 147, 149, 323, 506 of the IPC, both registered at Police Station Meham.

These petitions are pending since 2017 and there is no stay on further proceedings before the trial Court.

Learned State counsel, assisted by learned counsel for the complainant, submits that most of the prosecution witnesses have already been examined and the next date before the trial Court is 04.01.2023.

Faced with the same, learned counsel for the petitioners restricts his arguments and submits that the trial Court may be directed to conclude the trial expeditiously.

Learned counsel for the petitioners has additionally argued that since the petitioners have levelled allegations of favoritism and mala fide against the Investigating Officer, they may be granted the liberty to avail their alternative remedy in accordance with law.

In view of the above, these petitions are disposed of with a direction to the trial Court to conclude the trial expeditiously, preferably within a period of nine months from today.

The petitioners will be at liberty to avail their alternative remedy in accordance with law.

Let a photocopy of this order be placed on the file of other connected case.