Allahabad High Court
Anuj Kumar vs State Of U.P. Thru. Prin. Secy. Home ... on 8 August, 2023
Author: Rajeev Singh
Bench: Rajeev Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2023:AHC-LKO:52190 Court No. - 12 Case :- APPLICATION U/S 482 No. - 7671 of 2023 Applicant :- Anuj Kumar Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Deptt., Lko. And Others Counsel for Applicant :- Jyoti Rajpoot,Sachida Nand Counsel for Opposite Party :- G.A. Hon'ble Rajeev Singh,J.
1. Heard learned counsel for the applicant as well as learned AGA and perused the record.
2. The present application has been filed for quashing the summoning order dated 21.10.2021, charge-sheet as well as trial proceedings of Case No.4445 of 2021 arising out of Case Crime No.322 of 2020 U/s 323, 504, 506 I.P.C., Police Station- Kotwali, District- Sitapur (State vs. Anuj) pending before learned Chief Judicial Magistrate, Sitapur.
3. After arguing at length, learned counsel for the applicant requests that trial court may be directed to decide the proceedings of Case No.4445 of 2021 arising out of Case Crime No.322 of 2020 U/s 323, 504, 506 I.P.C., Police Station- Kotwali, District- Sitapur (State vs. Anuj) pending in the court of learned Chief Judicial Magistrate, Sitapur expeditiously.
4. Learned AGA has no objection on aforesaid request advanced by learned counsel for the applicant.
5. In view of the above, without entering into merits of the case, I hereby direct Chief Judicial Magistrate, Sitapur to decide the proceedings of Case No.4445 of 2021 arising out of Case Crime No.322 of 2020 U/s 323, 504, 506 I.P.C., Police Station- Kotwali, District- Sitapur (State vs. Anuj) pending before him expeditiously in accordance with law.
6. In view of the aforesaid terms, the application U/s 482 CrPC stands disposed of.
Order Date :- 8.8.2023 Arpan