The Delhi High Court has issued an order urging the trial court to expedite the proceedings in a 30-year-old case, with the hope of concluding the trial within a year. The case revolves around an FIR filed in 1993, alleging cheating and other offenses.
Notably, the High Court had previously issued directives in 2006, emphasizing the need for an expeditious trial in this matter.
Justice Jyoti Singh, while delivering an order in response to a plea challenging the trial court's proceedings, rejected a request for day-to-day hearings.
The Additional Standing Counsel (ASC) stated that due to the filing of two revision petitions in the High Court, the trial could not progress until 2015.
Justice Jyoti Singh's recent order, issued on September 27, requests the trial court to accelerate the trial process and strive to conclude it as swiftly as possible. The court underscored that the FIR dates back to 1993 and that as early as 2006, the High Court had instructed the trial court to expedite the proceedings, ideally completing them within one year.
Furthermore, the High Court has stipulated that both sides' legal representatives must cooperate fully to facilitate the expeditious resolution of the case, with unnecessary adjournments to be avoided.
The parties involved have confirmed that the trial court's records have been returned, indicating that this should not hinder the progress of the case.
Advocate Satya Narayan Vasishth, representing the petitioner, pointed out that as far back as December 20, 2006, the High Court had directed the trial court to expedite the proceedings and conclude them within one year. Therefore, he argued that the trial court erred in rejecting the petitioner's request for day-to-day hearings.
The petitioner, Sunder Kukreja, filed the plea concerning an FIR registered under section 420/468/471/120-B IPC at Police Station Lajpat Nagar, New Delhi. The plea sought directives for the trial court to conduct daily hearings and conclude the trial within a year. The petitioner contended that the respondents had been delaying the completion of the cross-examination process, which commenced in 2018 and has been ongoing since.
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