Allahabad High Court
Sahbaj vs State Of U.P. And 2 Others on 9 December, 2022
Bench: Mahesh Chandra Tripathi, Narendra Kumar Johari
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 47 Case :- CRIMINAL MISC. WRIT PETITION No. - 19002 of 2022 Petitioner :- Sahbaj Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Mohd. Ibrar Khan Counsel for Respondent :- G.A. Hon'ble Mahesh Chandra Tripathi,J.
Hon'ble Narendra Kumar Johari,J.
Heard Mohd. Ibrar Khan, learned counsel for the petitioner and Shri G.P. Singh, learned A.G.A. for the State respondents.
Present writ petition is preferred with request to issue direction to the Commissioner, Varanasi Division, Varanasi (respondent no.2) to decide Criminal Appeal No.C202214000002158 of 2022 (Sahbaj vs. State of UP through Collector, Ghazipur) pending before him under Section 6A of U.P. Control of Goondas Act, 1970, Police Station Saidpur, District Ghazipur filed against order dated 28.10.2022 passed by the District Magistrate, Ghazipur (respondent no.3) externing the petitioner for six months from the local limit of District Ghazipur.
Learned A.G.A. fairly states that in case the appeal is still pending and has not been disposed of, the same shall be considered and decided expeditiously.
In view of the above, without expressing any opinion on the merits of the issue and considering the facts and circumstances of the case, the writ petition is disposed of with direction to the Appellate Authority to decide the stay application within next three weeks. The appeal in question may be also decided expeditiously.
Order Date :- 9.12.2022 RKP