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Judgment
6 paragraphs · 174 wordsAlok Kumar Verma, J
The present Application has been filed under Section 482 of the Code of Criminal Procedure, 1973, to direct the Additional Sessions Judge, Tehri Garhwal, to decide the Sessions Trial No. 01 of 2019, “State vs. Sudeep Baliyan” pending under Section 354 and Section 376 (1) of the Indian Penal Code, 1860.
Heard Mr. Bharat Chaudhary, learned counsel through video conferencing along with Mr. Naveen Singh Bisht, learned counsel for the applicant and Mr. V.K. Gemini, learned Deputy Advocate General for the State.
The said prayer has not been opposed by the State.
Speedy trial is an essential ingredient of “reasonable, fair and just” procedure. A criminal trial has its own gravity and sanctity. Therefore, learned Trial Court is directed to expedite the Sessions Trial No.01 of 2019 and decide the same as expeditiously as possible without granting any unnecessary adjournment to either party.
With the said direction, the present Application, filed under Section 482 of the Code of Criminal Procedure, 1973, is disposed of accordingly.