- (1.) HEARD the parties.
(2.) SINCE the charge -sheet was submitted against the petitioners after 15 years of lodgment of the case, the entire criminal proceeding is being sought to be quashed on the ground of denial of right to speedy justice. In this respect, learned counsel appearing for the petitioner submits that on 17.2.1995, an FIR was lodged alleging therein that fradulent withdrawal of Rs.8,13,999/ -was made through the bills which were submitted to the Treasury through Messenger Book, 12 pages of which were found missing. However, said fraudulent withdrawal was detected from the verification of the Treasury Record.
(3.) ON such allegation, an F.I.R. was registered against 8 named accused persons including the petitioner. The case was taken up for investigation and after three years charge -sheet was submitted in the year 1998 against four accused persons. Thereafter supplementary charge -sheet was submitted against one accused person in the year 2005, whereas supplementary charge -sheet was submitted against this petitioner on 20.12.2010 almost after 15 years of the lodgment of the case. On such factual aspect of the matter, the entire criminal proceeding is being sought to be quashed, as according to the learned counsel for the petitioner, right to speedy justice has been denied and where right to speedy justice is denied, it would be appropriate for the Court to quash the entire criminal proceeding.;