Ravindra Maithani, J
1. By means of this petition, the petitioner seeks directions that the Sessions Trial No.30 of 2021, State Vs. Mukul Tyagi and Others, arising out of FIR
No.387 of 2020, under Sections 307 and 120-B IPC, Police Station Gangnahar, District Haridwar, pending in the court of I Additional District Judge,
Roorkee, District Haridwar (“the caseâ€), be decided expeditiously within a stipulated time, as may be fixed by the Court.
2. Heard learned counsel for the petitioner and perused the record.
3. Learned counsel for the petitioner would submit that the petitioner is facing trial in the case in which FIR was lodged in the Year 2020, but yet
evidence has yet not been concluded; till date, only three witnesses have been examined; the petitioner is in jail in some other case, although he has
been granted bail in the present case.
4. Right to speedy trial and fair trial are two essential components of Right to Life and Liberty, as enshrined in Article 21 of the Constitution of India.
It is expected that every criminal trial should be decided expeditiously.
5. This Court has no data as to what is the number and type of cases that are pending in the court concerned. Therefore, direction to decide the case
in a particular period may, perhaps, not be given. However, this Court has no doubt that the trial court shall make all endeavours to decide the case as
expeditiously as possible, as per priority and pendency of the cases in that court.
6. With the above observation, the C528 petition stands disposed of, accordingly.
