Allahabad High Court
Hari Shanker Nigam vs State Of U.P. on 6 January, 2020
Author: Ali Zamin
Bench: Ali Zamin
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 86 Case :- APPLICATION U/S 482 No. - 48039 of 2019 Applicant :- Hari Shanker Nigam Opposite Party :- State of U.P. Counsel for Applicant :- Fakhruzzaman Counsel for Opposite Party :- G.A. Hon'ble Ali Zamin,J.
Heard learned counsel for the applicant, learned A.G.A. and perused the record.
The present application under Section 482 Cr.P.C. has been filed by the applicant with the prayer that direct the court below to expedite the trial as early as possible within a specific time in Case rime No.206 of 2015, arising out of Case No.139 of 2015 under Sections 279, 337, 504, 506, 427 IPC, Police Station-Kotwali Orai, District-Jalaun.
It is submitted that the compliant case was filed in the year 2015, statement of witness has been recorded and on 03.07.2019 argument was heard on the point of summoning but till now no order has been passed.
Learned A.G.A. has no objection.
Considering the submission of the parties and considering the matter is related to the year 2015 court below is directed to pass the order in accordance with law on the point of summoning by providing opportunity of hearing to the applicant as expeditiously as possible preferably within a period of three months from the date of production of the certified copy of this order.
Accordingly, the application is disposed of.
Order Date :- 6.1.2020 Pr/-