Allahabad High Court
Kalpana Kumari vs State Of U.P. And Anothers on 8 May, 2023
Author: Manju Rani Chauhan
Bench: Manju Rani Chauhan
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:98690 Court No. - 68 Case :- APPLICATION U/S 482 No. - 11651 of 2023 Applicant :- Kalpana Kumari Opposite Party :- State Of U.P. And Anothers Counsel for Applicant :- Ashish Goyal Counsel for Opposite Party :- G.A. Hon'ble Mrs. Manju Rani Chauhan,J.
Heard Mr. Ashish Goyal, learned counsel for the applicant and Mr. Pankaj Srivastava, learned A.G.A. for the State.
This application under Section 482 Cr.P.C. has been filed by the applicant seeking direction to the court below to decide the Case No. 1733 of 2020 (State Vs. Rajneesh and others) arising out of Case Crime No. 352 of 2019, under sections 498A, 323 IPC and Section 3/4 D.P. Act, Police Station Jagdishpura, District Agra pending before the court of Additional Chief Judicial Magistrate, Agra, within stipulated period.
Without expressing any opinion on the merits of the case, this application is finally disposed of with a direction to the court below to decide the aforesaid case in accordance with law, as expeditiously as possible, without granting any unnecessary or long adjournments to either of the parties, preferably within a period of two years from the date of production of a certified copy of this order, if there is no other legal impediment.
Order Date :- 8.5.2023 Arti