Allahabad High Court
Anisha vs State Of U.P. And 2 Others on 15 September, 2025
Author: Shekhar Kumar Yadav
Bench: Shekhar Kumar Yadav
HIGH COURT OF JUDICATURE AT ALLAHABAD Neutral Citation No. - 2025:AHC:163251 HIGH COURT OF JUDICATURE AT ALLAHABAD APPLICATION U/S 529 BNSS No. - 3338 of 2025 Anisha .....Applicant(s) Versus State Of U.P. And 2 Others .....Opposite Party(s) Counsel for Applicant(s) :
Abhishek Kumar Saroj, Nagendra Bahadur Singh Counsel for Opposite Party(s) :
G.A. Court No. - 83 HON'BLE SHEKHAR KUMAR YADAV, J. 1. Heard learned counsel for the applicant and learned Additional Government Advocate for the State.
2. By means of this application, the only prayer made by the applicant is that a direction be issued to the court of learned Judicial Magistrate-I, Court No.17, Jaunpur to decide the Case No. 1927 of 2020 (Anisha Vs State) arising out of Case Crime No.0123 of 2020, under section 313, 323, 504 and 376-D I.P.C., Police Station- Maharajganj, District- Jaunpur, pending in the Court of Learned Judicial Magistrate-1, Court No.17, Jaunpur, expeditiously within a short stipulated period.
3. Considering the facts of the case but without expressing any opinion on the merits of the applicant's case, this application U/s 529 B.N.S.S. is finally disposed of with a direction to the court concerned to decide the aforesaid case in accordance with law without granting unnecessary adjournments to either of the parties as expeditiously as possible, if there is no legal impediment.
(Shekhar Kumar Yadav,J.) September 15, 2025 Krishna*