SHIVAKUMARA NAIKA Vs. N.F.AMARAD

JUDGEMENT

(1.) The petitioner is before this Court calling in question the proceedings in C.C.No.518/2009 registered for offences punishable under Ss. 499 , 500 , 501 read with Sec. 34 of the IPC.

(2.) Heard Sri. Leeladhar H.P., learned counsel appearing for the petitioner and have perused the material on record.

(3.) Learned counsel appearing for the petitioner though has urged several grounds would restrict his submission to a direction to the concerned Court to conclude the trial expeditiously, as the issue relates to the year 2009 and has been languishing in the said Court for the last 13 years.