SANTOSH DE Vs. ARCHNA GUHA

JUDGEMENT

(1.) - Civil Appeal No. 3811 of 1990 Adjourned to September 1, 1993.

(2.) It is stated by Sri Sumant Bhardwaj, learned counsel for the respondent that the respondent, Dilip Kumar Dey has since been acquitted by the trial court. The statement is recorded. In view of this statement, this appeal must be deemed to have become infructuous and is dismissed as such.

(3.) No one appears for the State of Bihar, the appellant. This appeal is preferred agains tthe judgment of the Division Bench of the Patna High Court in Cr1. WJC 164/86. The respondent had approached the High Court by way of a writ petition complaining that his right to speedy trial was infringed by the inordinate delay in proceeding with the criminal prosecution launched against him. The writ petition was allowed by the Patna High Court and the proceedings quashed.