Rachna Kamboj vs State Of Uttarakhand And Another
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Uttarakhand High Court

Rachna Kamboj vs State Of Uttarakhand And Another on 24 March, 2026

                                                                                         2026:UHC:2088
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                              C-528 No. 259 of 2026
                              Rachna Kamboj
                                                                    --Applicant
                                                    Versus
                              State of Uttarakhand and Another
                                                                  --Respondents

Hon'ble Ashish Naithani, J., Mr. Abhishek Verma and Mr. Arvind Kumar, learned counsel for the Applicant.

2. Mr. S.C. Dumka, learned A.G.A. for the State of Uttarakhand.

3. By means of the present C-528 Application, the Applicant seeks indulgence of this Hon'ble Court for issuance of appropriate directions for expeditious hearing of the proceedings arising out of Criminal Case No. 13 of 2025 (FIR No. 434 of 2023), titled "State vs. Deshraj", under Sections 452, 498-A, 504, 506 IPC and Section 3/4 of the Dowry Prohibition Act, 1961, registered at Police Station Bazpur, District Udham Singh Nagar, and presently pending before the Court of learned Civil Judge (J.D.)/Judicial Magistrate, Bazpur, District Udham Singh Nagar.

4. Learned counsel for the Applicant confines the relief sought to a limited prayer that the Court below be directed to proceed with the matter and conclude the same as expeditiously as possible.

5. The prayer so made appears to be innocuous and reasonable.

6. It is well settled that the right to speedy trial is a facet of the fundamental rights guaranteed under Article 21 of the Constitution of India.

7. In view of the aforesaid, the present C-528 Application stands disposed of with a direction to the Court concerned to make all possible endeavours to expedite the hearing and conclude the proceedings of Criminal Case No. 13 of 2025 (FIR No. 434 of 2023), titled "State vs. Deshraj", under Sections 452, 498-A, 504, 506 IPC and Section 3/4 of the Dowry Prohibition Act, 1961, 2026:UHC:2088 registered at Police Station Bazpur, District Udham Singh Nagar, as expeditiously as possible, in accordance with law and subject to there being no legal impediment.

(Ashish Naithani, J.) 24.03.2026

Shiksha 2026:UHC:2088