Gurdesh vs State Of The Nct Of Delhi
2011 Latest Caselaw 5313 Del

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*    IN THE HIGH COURT OF DELHI AT NEW DELHI

+              CRL.M.C.No.3376/2011

%              Judgment delivered on:02nd November, 2011

GURDESH                                                ..... Petitioner
                   Through : NONE.
              versus
STATE OF THE NCT OF DELHI             ..... Respondent
                   Through : Ms.Rajdipa Behura, APP for
                   State with SI Pushpender, police
                   station Mehurali in person.


CORAM:
HON'BLE MR. JUSTICE SURESH KAIT

     1. Whether the Reporters of local papers
        may be allowed to see the judgment?                         NO
     2. To be referred to Reporter or not?                          NO
     3. Whether the judgment should be reported
        in the Digest?                                              NO

SURESH KAIT, J. (Oral)

1. Instant petition has been filed from jail. The petitioner

has submitted that vide order dated 08.09.2010 in

Crl.M.C.2900/2010 this Court directed the prosecution viz,

"The prosecution shall ensure that all the remaining

witnesses are examined within two next dates as fixed by

the Trial Court. The prosecution shall not be given any

adjournment for conducting the evidence."

2. Further submits that since more than one year has

already passed and the petitioner has already completed

more than 5 ½ years in custody.

3. Vide instant petition, the petitioner has prayed as

under:-

"It is therefore most respectfully prayed that this Hon'ble Court may take a considerate view and pass appropriate orders directing the expeditious conclusion of the trial and disposal of the case on a day to day basis and preferably within a period of three (3) months in all."

4. Ms.Rajdipa Behura, learned APP for State has filed the

status report dated 02.11.2011, wherein it is mentioned that

all the PWs of the case have been examined and the case is

adjourned at the stage of S.A. (Statement of Accused) and

next date of hearing is 02.11.2011.

5. In the circumstances, the prayer of the petitioner has

become infructuous. No further direction required to be

passed. However, learned Trial Court is expected to

pronounce the judgment at the earliest.

6. Accordingly, Criminal M.C.3376/2011 stands disposed

of.

7. Petitioner be intimated regarding above order through

the concerned Jail Superintendent.

SURESH KAIT, J

November 02, 2011 Mk