Maviya Saeed Khan vs The State Of Maharashtra
2022 Latest Caselaw 5575 Bom

            Digitally signed
LAXMIKANT   by LAXMIKANT
            GOPAL
GOPAL       CHANDAN
CHANDAN     Date: 2022.06.17                                                   (3) WP-1820.17.odt
            15:30:33 +0530


                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                CRIMINAL APPELLATE JURISDICTION

                               CRIMINAL WRIT PETITION NO.1820 OF 2017

            Maviya Saeed Khan                                         : Petitioner.
                  Versus
            The State of Maharashtra                                  : Respondent.

Through Jail - None for the Petitioner.

Mr. K V Saste, 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            In his application, the Petitioner, who is under trial prisoner

No.359 in Taloja Central Prison, Kharghar, Navi Mumbai, prays for expeditious

and speedy trial. The said prayer in the application filed by the Petitioner on

27/03/2017 is being considered by this Court after a considerable time. In

case the trial is not concluded, we direct the Trial Court to decide the trial

arising out of C. R. No.175 of 2013 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.

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

for early completing the said trial.

            lgc                                                                        1 of 2
                                                                   (3) WP-1820.17.odt




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



5             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]




lgc                                                                            2 of 2