- (1.) Heard learned counsel for the petitioner and the learned AGA for the State and perused the record.
(2.) This is a petition for expeditious disposal of Criminal Case No. 512 of 1997 arising out of Case Crime No. 150 of 1996, under sections 409, 467, 468, 419 and 420 IPC, P.S. Kotwali, District Mau pending in the court of the learned Chief Judicial Magistrate, Mau.
(3.) The learned counsel for the petitioner submitted that the aforesaid case is of the year 1997 and the trial is pending without any progress on account of the fact that the record of the case was not traceable.;