ANITA DEVI Vs. STATE OF U P

JUDGEMENT

(1.) This is an application filed under Section 482 Cr.P.C. with a prayer that the court below be directed to expedite the Case No.165 of 2016 arising out of Case Crime No.8 of 2015 (State Vs. Satyam Kumar @ Umesh), under Sections 498A, 323, 504, 506 I.P.C. and 3/4 D.P. Act, P.S. Mahila Thana Robertsganj, District Sonbhadra pending in the Court of Chief Judicial Magistrate, Sonbhadra in stipulated time, as expeditiously as possible and preferably within two months/day to day hearing.

(2.) Considering the fact that this matter is pending since 30.01.2016 and even charges have not been framed on account of fact that the accused who are on bail are not appearing, it is directed that the trial court will enforce attendance of the accused by all means, if necessary by issue of coercive processes forthwith and will ensure that charges are framed within one month next from the date of receipt of a certified copy of this order. The trial court will thereafter proceed with the trial in accordance with law and conclude the same within a period of eight months after framing of charges.

(3.) It is directed that once a witness appears, he/she will not be discharged till his/her evidence is concluded.