C482/527/2019
2023 Latest Caselaw 912 UK

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                                  C482 No.527 of 2019
                                  Hon'ble Ravindra Maithani, J.

Mr. H.C. Pathak, Advocate for the petitioners.

Mr. V.S. Rathore, A.G.A. for the State.

Mr. Vipul Sharma and Ms. Joyce Irwin, Advocate for respondent no. 2.

Heard arguments and the petition has been decided. The petition is dismissed.

In fact, in the instant petition challenge has been made to the cognizance and summoning order against the petitioners in Criminal Case No. 3044 of 2018, State vs. Anil David & others, in the court of Additional Chief Judicial Magistrate, Nainital (the case).

During the course of arguments, it has been informed to the Court that the case had proceeded against the co-accused Anil David and Johnson T. John. Arguments had already been heard in the month of October, 2022. The judgment was to be delivered in the month of October, 2022, but it has yet not been delivered.

In fact, it has also been informed that last time the date for delivery of judgment was fixed for 31.03.2023, but still the judgment is awaited. How even after five months of hearing, the judgment could not be delivered?

Let forward a copy of this order to the learned Sessions Judge, Nainital to look into this aspect so as to find out, what has delayed the delivery of judgment in the case.

(Ravindra Maithani, J.) 03.04.2023

AK