C482/853/2023
2023 Latest Caselaw 1234 UK

                   Office Notes, reports,
                   orders or proceedings
SL.
         Date        or directions and                    COURT'S OR JUDGES'S ORDERS
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      03.05.2023
                                            C482 No. 853 of 2023
                                            Hon'ble Sharad Kumar Sharma, J.

Mr. Dharmendra Barthwal, Advocate, for the applicant.

Mr. Tumul Kumar Nainwal, Brief Holder, for the State.

The applicant to the C482 Application is the complainant to the proceedings of Sessions Trial No. 14 of 2023, State Vs. Vijay Kumar Sharma and others, which is pending consideration before the Court of Fast Track, Special Court/ADJ, Dehradun.

She has sought an appropriate direction that the Special Court/ADJ, Dehradun, may be directed to expedite the proceedings of aforesaid Sessions Trial, pending before it.

Without venturing into the merits of the matter and considering the fact, that since the applicant, who is the complainant for the offence 376, 323, 504 & 506 of IPC, the present C482 Application is being disposed of with a request to the Court concerned, to make all efforts to decide the aforesaid Sessions Trial, as expeditiously as possible, but not later than one year, from the date of production of the certified copy of this judgment.

Subject to aforesaid, the C482 Application stands disposed of.

(Sharad Kumar Sharma, J.) 03.05.2023 Mahinder/