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Judgment
4 paragraphs · 134 wordsRajan Gupta, J.—This is a petition u/s 482 Cr.P.C.wherein a prayer has been made for direction to learnedtrial court to conclude the trial in case titled ''Statevs. Narender Pal Thiara'' within three months.
Learned Counsel for the Petitioner submits thattrial of the case is pending since 2003, but trial has madeno headway. He, therefore, prays that a direction deservesto be issued to trial court to conclude the trialexpeditiously.
It is apparent on record that Petitioner wasdeclared a proclaimed offender during the pendency of trialand remained absconding till the year 2009. It is, thus,evident that it is the Petitioner who is responsible fordelaying the trial for such a long time.
Under the circumstances, the prayer made in thispetition is totally misconceived. The petition is withoutany merit and is hereby dismissed in limine.