Manoj Chandrakant Gujar vs The State Of Maharashtra
2022 Latest Caselaw 5564 Bom

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LAXMIKANT   by LAXMIKANT
            GOPAL
GOPAL       CHANDAN
CHANDAN     Date: 2022.06.17                                                   (5) wp-2074.17.odt
            15:30:32 +0530




                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                CRIMINAL APPELLATE JURISDICTION

                               CRIMINAL WRIT PETITION NO. 2074 OF 2017

            Manoj Chandrakant Gujar                                   : Petitioner.
                  Versus
            The State of Maharashtra                                  : Respondent.

Through Jail - None for the Petitioner.

Mr. Y M Nakhwa, APP for the Respondent/State.

                                      CORAM :         S. S. SHINDE,
                                                      MILIND N. JADHAV, JJ
                                      DATE        :   17th June 2022
            P.C.

            1            Heard the learned APP appearing for the Respondent/State.



            2            The Petitioner has filed his application addressed to the Hon'ble

the Chief Justice of this High Court wherein he prays for expeditious and

speedy trial as also for appointing senior advocate by the State to represent

him in Sessions Case No.717 of 2011 arising out of C R No.129 of 2011

registered at Kurar Police Station.

3 Since the said Sessions Case was registered in the year 2011 and

this Application has been filed by the Petitioner in the year 2017, in all

probability, the trial in the said Sessions Case might have been completed.

However, in case the trial in the said Sessions Case is not yet completed, we

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direct the concerned Sessions Judge presiding over the Sessions Court Room

No.29, Mumbai, to expedite the trial of the said Sessions Case and take it to its

logical end including pronouncement of judgment as expeditiously as possible

however within a period of one year from the receipt of the copy of this order.

4 Needless to observe that, the parties shall extend full co-operation

for early disposal of the said Sessions Case.

5 With the above directions, the Writ Petition stands disposed of.

6 The Registry shall send a copy of this order to the concerned

competent authorities who in turn shall communicate the same to the

Petitioner.

[MILIND N. JADHAV, J]                                     [S. S. SHINDE , J]




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