Gaurav Suri v. State Of Haryana And Another

Gaurav Suri v. State Of Haryana And Another

(High Court Of Punjab And Haryana)

CRM-M-4749-2022 | 07-02-2022

SUVIR SEHGAL, J.

1. Heard through video conferencing.

2. Petition has been filed under Section 482 of Cr.P.C. for issuance of necessary directions to the trial court to conclude the trial of case bearing FIR No.185 dated 12.09.2016, Anneuxre P-1, registered under Sections 498- A/406/506/34 of IPC, 1860, at Police Station Women, District Gurugram.

3. Counsel for the petitioner submits that FIR arising out of matrimonial dispute is of the year 2016, and despite a lapse of more than five years, only three prosecution witnesses have been examined, therefore, a direction deserves to be issued to the trial court to dispose of the matter in a time bound manner.

4. Request of the counsel has been considered.

5. The Courts have been functioning in a restrictive manner for the last two years due to the outbreak of the pandemic. It is, therefore, not proper to direct the Trial Court to decide the matter in a specific time frame. However, the Trial Court shall make an endeavour to conclude the trial expeditiously.

6. Petition is disposed of.

Advocate List
Bench
  • HON'BLE MR. JUSTICE SUVIR SEHGAL
Eq Citations
  • NON REPORTABLE
  • LQ/PunjHC/2022/6761
Head Note

A. Criminal Procedure Code, 1973 — S. 482 — Impugned FIR arising out of matrimonial dispute — Despite a lapse of more than five years, only three prosecution witnesses have been examined — Prayer for direction to trial court to dispose of matter in a time bound manner — Dismissed — Courts have been functioning in a restrictive manner for last two years due to outbreak of pandemic — Therefore, it is not proper to direct trial court to decide matter in a specific time frame — However, trial court directed to conclude trial expeditiously — Criminal Procedure Code, 1973 — S. 309 — Penal Code, 1860, S. 498-A (Para 5)