Gurmeet Singh vs State Of Punjab And Others
2022 Latest Caselaw 17104 P&H

      CRM-M-58915-2022                                             -1-

      IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH
110
                                               CRM-M-58915-2022
                                               Decided on : 16.12.2022

Gurmeet Singh
                                                               . . . Petitioner
                                  Versus
State of Punjab and others
                                                          . . . Respondents

CORAM:       HON'BLE MR. JUSTICE VIKAS BAHL
PRESENT: Mr. Vinod Kumar, Advocate
         for the petitioner.
                             ****

VIKAS BAHL, J. (Oral)

The present petition has been filed under Section 482

Cr.P.C. for issuance of direction to the Additional Sessions Judge,

Amritsar to decide CRA No. 26/2018, CRA No. 52/2018 and CRA No.

51/2018 arising from the judgment dated 13.12.2017 as expeditiously as

possible.

Learned counsel for the petitioner has submitted that

against the judgment dated 13.12.2017, the abovesaid 3 appeals are

pending since the year 2018 and the same are now fixed for 19.01.2023

and has stated that they would be satisfied in case the present petition is

disposed of with the request to the Additional Sessions Judge, Amritsar

to decide the same as expeditiously as possible.

Keeping in view the abovesaid facts and circumstances, the

present petition is disposed of with the request to the Additional

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Sessions Judge, Amritsar to decide CRA No. 26/2018, CRA No.

52/2018 and CRA No. 51/2018 as expeditiously as possible.

The counsel before the appellate Court are directed to assist

the Court in expeditious disposal of the said case.

(VIKAS BAHL) JUDGE 16.12.2022 Mehak

Whether reasoned/speaking? Yes/No Whether reportable? Yes/No

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