Aman Chaudhary vs State Of Uttarakhand And Another
2022 Latest Caselaw 420 UK

     HIGH COURT OF UTTARAKHAND AT NAINITAL

      Criminal Misc. Application No. 216 of 2022

Aman Chaudhary                                        ........... Petitioner

                                     Vs.

State of Uttarakhand and another                    ........ Respondents



Present : Mr. Mehboob Rahi, Advocate for the petitioner.
          Mr. S.S. Adhikari, Deputy Advocate General for the State.



                                JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral)

In this petition, a question is raised that

despite Court's order in Sessions Trial No.118 of 2019,

State vs. Ujjwal Sharma @ Jassi and others, under

Sections 302, 396, 376-D, 457, 323, 504, 506, 412, 120-

B and 34 IPC, pending in the court of Fast Track Special

Court/Additional Sessions Judge, Dehradun, the

witnesses are not being examined by the prosecution.

2. Today, under instructions, learned State

counsel would give a statement that in this matter four

witnesses have already been examined and PW5, the

victim was to be examined on 22.02.2022. Out of the

witnesses examined, PW1 is the informant, PW2 is also

one of the witnesses named in the FIR.

3. Now, statement is given that PW5 has been

examined yesterday. The Court has not given any

direction, as to within which period the witnesses were to

be examined.

4. It is the case pertaining to sexual assault and

murder. This Court has no doubt that the court below

shall take all endeavours to decide this case, as

expeditiously as possible.

5. With the above observations, the petition

stands disposed of.

(Ravindra Maithani, J.) 24.02.2022 Sanjay