Prem Singh vs State Of Himachal Pradesh And ...
2021 Latest Caselaw 1225 HP

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       IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA




                                                                                            .
                                                  Cr. MMO No. 01 of 2021





                              Date of Decision: 24.02.2021
______________________________________________________________________





Prem Singh                                            ....Petitioner.

                                                  Vs.

State of Himachal Pradesh and another                                                   .....Respondents.

Coram:
The Hon'ble Mr. Justice Ajay Mohan Goel, Judge
Whether approved for reporting?1
                                  r                    to        No.

For the petitioner:                               Mr. Arush Matlotia, Advocate.

For the respondents:                              M/s Somesh Raj, Dinesh Thakur &
                                                  Sanjeev Sood, Additional Advocate


                                                  Generals, with Ms. Divya Sood, Advocate,
                                                  for respondent No. 1.
                                                  None for respondent No. 2.




Ajay Mohan Goel, Judge (Oral):

By way of this petition filed under Article 482 of the

Code of Criminal Procedure, the prayer, as has been made before the

Court by learned counsel for the petitioner, is that a direction be issued

to learned Trial Court to conclude the trial at the earliest, taking into

consideration the fact that the complainant is more than 82 years of age.

2. Though this Court has no reason to believe that

learned Trial Court shall not make an endeavour to have the trial

concluded as expeditiously as possible, subject to appropriate assistance 1Whether the reporters of the local papers may be allowed to see the Judgment?

being rendered to it by the parties, yet this petition is disposed of with the

.

observation that the factum of the complainant being 82 years old be

taken into consideration by the learned Trial Court and an endeavour be

made to have the trial expedited. Copy dasti.

(Ajay Mohan Goel) Judge February 24, 2021

(bhupender)