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Judgment
7 paragraphs · 209 wordsJagmohan Bansal, J
The petitioner through instant petition under Article 226/227 is seeking direction to respondent No.2-Judicial Magistrate, First Class, Fazilka to expedite trial arising out of FIR No.120 dated 15.07.2021 under Sections 406 & 498-A of Indian Penal Code, 1860 and Section 4 of Dowry Prohibition Act, 1961 registered at Police Station City Fazilka.
As per petitioner, aforesaid FIR was registered on her statement. The police completed investigation and filed final report on 04.09.2023. The Trial Court till date has not framed charges.
Learned counsel for the petitioner submits that this Court in exercise of power conferred by Article 227 of the Constitution of India may be pleased to direct trial Court to expedite the trial arising out of aforesaid FIR.
The police has completed investigation and filed its report. The opposite party has filed CRM-M-64005 of 2023 before this Court seeking quashing of FIR which is still pending.
This Court is not oblivious of the fact that trial Courts are inundated with civil and criminal matters. In the present case, challan was presented in 2023, thus, there seems no reason to interfere. This Court is further sanguine that trial Court would proceed in accordance with law.
The petition stands disposed of.