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Judgment
Prafulla C. Pant, J.—Heard.
By means of this petition, moved u/s 482 of Code of Criminal Procedure, 1973 (for short Cr.P.C.), the Petitioner has sought quashing of the proceedings of Criminal Case No. 873 of 2010 (old No. 1430 of 2000, thereafter No. 202 of 2004, and thereafter No. 551 of 2005), State v. Devendra Kumar and others, pending in the court of II Addl. Civil Judge (Junior Division) / Judicial Magistrate, Haridwar, relating to offences punishable u/s 342, 323 of I.P.C. and one u/s 41 of the Juvenile Justice Act, 1986.
Learned Counsel for the Petitioner submitted that though in the criminal case new number is registered, but the trial is pending since the year 2000, as such, the poor Petitioner, a woman, is being made to suffer for last ten years, as the dates are being fixed one after another in the trial. It is further pointed out that Petitioner has no role in commission of crime. As far as the innocence of the Petitioner is concerned, the same cannot be examined by this Court, in its jurisdiction u/s 482 of Code of Criminal Procedure It is for the trial court to examine the same. However, considering the nature of the offence and the long period of ten years for which the poor Petitioner is being made to suffer on account of pendency of the trial, this petition deserves to be disposed of with the direction to the trial court to conclude the trial expeditiously.
Therefore, the petition u/s 482 of Code of Criminal Procedure is disposed of summarily directing the trial court to conclude the trial as expeditiously as possible, preferably within a period of six months.