Vikram Nath, J. - (1.) HEARD learned counsel for the parties.
(2.) LEARNED counsel for the applicant submits that this application may be treated to be under Section 483 Cr.P.C. Applicant and seven others were implicated in Case Crime No. 68 of 2012 under Sections 498A IPC and 3/4 Dowry Prohibition Act. Earlier all the eight accused had filed an application under Section 482 Cr.P.C. No. 26436 of 2013. In the said case this court stayed further proceedings of Criminal Case No. 409 of 2013 arising out of the aforesaid case crime number with regard to applicant nos. 2 to 8 therein. It further provided that the criminal case shall proceed against the applicant no. 1 (husband). The present application has been filed praying for appropriate directions to the Trial Court to expedite the trial of the applicant. Copy of the order dated 5.8.2013 has been placed on record by learned counsel for the applicant, which reads as follows:
(3.) HEARD learned counsel for the applicants and perused the impugned order.;