Preetilata Jain vs Kailash & Ors.
2019 Latest Caselaw 672 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                          Date of Order: February 01, 2019

+     CRL.M.C. 703/2018 & CRL.M.A. 2520/2018
      PREETILATA JAIN                                         .....Petitioner
                     Through: In person
                           Versus
      KAILASH & ORS                                         .....Respondents
                           Through:      Mr. M.P.Singh, Additional Public
                                         Prosecutor for respondent-State
                                         with SI Sandeep
                                         Mr. Sanjay Goel and Ms. Bhawna,
                                         Advocates for respondents No.2 to
                                         5
      CORAM:
      HON'BLE MR. JUSTICE SUNIL GAUR

                           ORDER

(ORAL)

Petitioner appears in person and prays that the proceedings in the pending FIR case under Sections 406 & 498A of IPC be expedited. It is brought to the notice of this Court that the case is now coming up before the trial court on 16th March, 2019 for orders on charge and FIR of this case was registered in February, 2014.

Upon hearing and on perusal of the material on record and the status report, trial court is directed to expedite the trial of this case and to make all endeavors to complete the trial within a year from the date already fixed.

A copy of this order be sent to trial court for compliance.

With aforesaid direction, this petition and the application are disposed of.

(SUNIL GAUR) JUDGE FEBRAURY 01, 2019 v