Allahabad High Court
Sandhya Sharma vs State Of U.P. And 8 Others on 1 November, 2022
Author: Sanjay Kumar Pachori
Bench: Sanjay Kumar Pachori
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 65 Case :- APPLICATION U/S 483 No. - 182 of 2022 Applicant :- Sandhya Sharma Opposite Party :- State Of U.P. And 8 Others Counsel for Applicant :- Ravikant Shukla Counsel for Opposite Party :- G.A. Hon'ble Sanjay Kumar Pachori,J.
Heard Sri Ravikant Shukla, learned counsel for the applicant, learned A.G.A. and perused material on record.
The present application under Section 483 Cr.P.C. has been filed by the applicant with a prayer to issue a direction to the Additional Chief Metropolitan Magistrate-1st, Kanpur Nagar to decide the Complaint Case No. 14325 of 2020 (Sandhya Sharma Vs. Sanjay Kumar Sharma and others) under Section 12 of Protection of Women from Domestic Violence Act, 2005, registered at Police Station Kalyanpur, District Kanpur Nagar within stipulated period.
Considering the fact that the Complaint Case under Section 12 of Protection of Women from Domestic Violence Act, 2005 is pending since 12.10.2020, 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, preferably within a period of two months after production of certified copy of the order, without granting any unnecessary or long adjournments to either of the parties, if there is no other legal impediment.
With the aforesaid directions, the application stands disposed of finally.
Order Date :- 1.11.2022 T. Sinha