Samit Gopal, J.

1. Heard Sri Bhawesh Pratap Singh, learned counsel for the applicant, Sri B.B. Upadhyay, learned State counsel and perused the record.

2. This application u/s 482 Cr.P.C. has been filed with the prayer to direct the learned trial court to conclude the trial of Special Case No. 167 of 2018, State vs. Omveer and others, arising out of Case Crime No. 629 of 2018, under Sections 147, 148, 149, 409, 332, 353, 352, 323, 307 I.P.C. and 7 Criminal Law Amendment Act and 13/7 Prevention of Corruption Act, Police Station Iglas, District Aligarh, pending in the court of Additional District Judge/Special Judge, Court No. 2 (Prevention of Corruption Act), Meerut, as expeditiously as possible, within stipulated time.

3. Learned counsel for the applicant has argued that the charge sheet in the matter has been filed on 17.10.2018 on which cognizance and summoning was done on the said date. Till date only one witness being P.W.-1 has been examined.

4. In the facts and circumstances of the case the court concerned is directed to expedite and conclude the trial of the aforesaid case as expeditiously as possible without granting any unnecessary adjournment to either of the parties unless there is any legal impediment.

5. With the aforesaid observation this application is disposed of.