Allahabad High Court
Krishna vs State Of U.P. And Another on 2 May, 2024
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:79166 Court No. - 91 Case :- APPLICATION U/S 482 No. - 14410 of 2024 Applicant :- Krishna Opposite Party :- State of U.P. and Another Counsel for Applicant :- Dharmendra Kumar Mishra Counsel for Opposite Party :- G.A. Hon'ble Prashant Kumar,J.
1. Heard Sri Dharmendra Kumar Mishra, learned counsel for the applicant and Sri S.K. Chandraul, learned A.G.A. for the State.
2.The instant application under Section 482 Cr.P.C. has been filed seeking a direction on Civil Judge (J/D)/Judicial Magistrate, Khurja, Bulandshahar to decide the Case No. 567 of 2016 arising out of Case Crime No. 126 of 2015 related to charge sheet dated 26.08.2015 (State of U.P. Vs. Deepu and others) under Sections 147, 148, 323, 504, 506 I.P.C., Police Station Pahasu, District Bulandshahar, expeditiously.
3. Learned counsel for applicant submits that grievance of applicant would sufficiently be met in case, the aforesaid matter is considered and decided in a time bound manner.
4. Learned A.G.A. submits that no useful purpose would be served in keeping this application pending and an appropriate direction may be issued to the Court concerned to consider the grievance of the applicants.
5. In view thereof, without entering into the merits of the case, the Court concerned is directed to decide the decide Case No. 567 of 2016 arising out of Case Crime No. 126 of 2015 related to charge sheet dated 26.08.2015 (State of U.P. Vs. Deepu and others) under Sections 147, 148, 323, 504, 506 I.P.C., Police Station Pahasu, District Bulandshahar, as expeditiously as possible, preferably within a period of 18 months from the date a certified copy of this order is produced before it after affording proper opportunity of hearing to all the concerned parties, if there is no other legal impediment.
6. With the aforesaid directions, this application u/s 482 Cr.P.C. is disposed of.
Order Date :- 2.5.2024 Rmk.