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Judgment
6 paragraphs · 194 wordsRavindra Maithani, J
By means of the instant petition, the petitioner seeks directions for expeditious disposal of the Criminal Appeal No. 117 of 2021, Smt. Saraswati Devi vs. State of Uttarakhand and others, pending in the court of District and Sessions Judge, Dehradun (“the appeal”).
Heard learned counsel for the parties and perused the record.
Learned counsel for the petitioner would submit that the petitioner is 84 years of age; he was acquitted by the trial court; the appeal is pending since 2021; it was fixed for judgment also, but it could not have been decided yet.
Generally, directions may not be issued for deciding a case within stipulated time, but then, each case has to be decided as expeditiously as possible. The cases are listed as per priority, year of pendency, and on the many other defined factors. This Court has no doubt that the court below shall decide the appeal in accordance with the priority of cases, maintained in that court, as expeditiously as possible keeping in view the fact that the petitioner is 84 years of age.
With the above observation, the petition stands disposed of.