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Judgment
Sanjay K. Agrawal, J
Heard.
Learned counsel for the petitioner submits that the prosecution against him which is registered as criminal case No. 17815/16 is pending before Judicial Magistrate First Class, Raipur since 07/09/2016 but still charges have not been framed against him and trial is unnecessarily being delayed against which this writ petition has been preferred by him.
I have heard learned counsel for the petitioner and considered his submissions at length.
Be that as it may, learned Judicial Magistrate First Class, Raipur is directed to expedite the hearing and conclude the trial preferably within a period of six months from the date of receipt of a copy of this order.
With the aforesaid direction, this writ petition under Article 227 of the Constitution of India stands disposed of. No cost(s).
A copy of this order be sent to the concerned trial Court by e-mail/fax.