Allahabad High Court
P.C. Pathak vs State Of U.P. And 2 Ors on 23 September, 2019
Author: Karuna Nand Bajpayee
Bench: Karuna Nand Bajpayee
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 64 Case :- APPLICATION U/S 482 No. - 34894 of 2019 Applicant :- P.C. Pathak Opposite Party :- State Of U.P. And 2 Ors Counsel for Applicant :- Smt. Priyanka Srivastava,Rajneesh Kumar Srivastava Counsel for Opposite Party :- G.A. Hon'ble Karuna Nand Bajpayee,J.
This application u/s 482 Cr.P.C. has been filed with the prayer to direct the Additional Civil Judge(Sd. Div.), Shahjahanpur to decide the Case No. 670 of 2018, State vs. Sathish Pathak and others, arising out of Case Crime No. 199 of 2018, under Sections 504, 506 I.P.C., P.S.- Jalalabad, District Shahjahanpur, expeditiously, if possible, within stipulated period of time.
Heard applicant's counsel and learned A.G.A. for the State. Record has been perused.
In the facts and circumstances of the case the lower court concerned is directed to expedite the proceedings of the aforesaid case at the earliest without granting any unnecessary adjournment to either of the parties unless there is some legal impediment or unless there is any order passed by the higher court staying the proceedings of the case.
With the aforesaid observation this application is disposed off.
Order Date :- 23.9.2019 Naresh