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Judgment
Vijay Bishnoi, J
This Court is in receipt of a communication dated 24.11.2021 sent by the Judicial Magistrate No.1, Bhilwara, wherein it is mentioned that on
22.7.2021, this Court while disposing of the SB Criminal Misc. Petition No.3808/2018, has directed the Sessions Judge, Bhilwara to complete the
proceedings of Criminal Complaint bearing No.79/SW/2012 within a period of three months from the date of receipt of certified copy of that order.
The trial court has apprised this Court regarding the eventualities, on account of which, the proceedings of Criminal Complaint No.79/SW/2012 could
not be completed within the time given by this Court. In the aforesaid communication, it is mentioned that the proceedings of Criminal Complaint
No.79/SW/2012 could not be concluded within the stipulated time, as on the several dates fixed, the petitioner has failed to appear before the trial
court.
Taking into consideration the reasons mentioned in the aforesaid communication, I deem it appropriate to direct the trial court to complete the
proceedings of Criminal Complaint No.79/SW/2012 expeditiously, preferably within a period of one year from today.
The application is disposed of accordingly.