S.N.Bhargava, J. - (1.) This is a petition u/s 482 Cr.P.C. seeking to quash the criminal proceedings pending in the court of A.C.J.M. No. 7, Jaipur city, Jaipur, on the ground of delay.
(2.) Learned counsel for the petitioner has placed reliance on a division bench judgment in K.K. Tiwari v. S.P. CBI (1989 R.C.C. 249) , Badan Singh v. State (1990 R.C.C. 82), 1991 Cr. L.R. (Raj. 216) , and also Rakesh Kumar Gupta v. State of Rajasthan (1991 RCC 1510) .
(3.) On the other hand, learned counsel for the State of Rajasthan has submitted that criminal proceedings should not be quashed only on the ground of delay and he has placed reliance on V.K. Agrawal v. Basant Raj Bhagwanji Bhatia(AIR 1988 SC 1106) , Dewan Nobat Rai v. State (Delhi Administration) AIR 1989 SC 542 , Mangilal Vyas v. State of Rajasthan (1990 Cr. LR (SC) 326) and the latest judgment of the Supreme Court in A.R. Antulay v. R. S. Nayak and others (1992) 1 Crimes 193 .;