Allahabad High Court
Saran Deep Kaur Sandhu vs State Of U.P.And Another on 14 January, 2020
Author: Umesh Kumar
Bench: Umesh Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 88 Case :- APPLICATION U/S 482 No. - 1688 of 2020 Applicant :- Saran Deep Kaur Sandhu Opposite Party :- State Of U.P.And Another Counsel for Applicant :- Shri Ram (Rawat),Indra Deo Mishra,Shushil Kumar Mishra Counsel for Opposite Party :- G.A. Hon'ble Umesh Kumar,J.
Heard learned counsel for the applicant and learned A.G.A. for the State.
This application under Section 482, Cr.P.C. has been filed seeking a suitable direction for the Chief Judicial Magistrate, Rampur to conclude the trial of case no. 248 of 2018 (Crime No. 725 of 2017) under Section 325, 323, 427, I.P.C., P.S. Bilaspur, District Rampur, expeditiously, preferably within stipulated time.
After hearing learned counsel for the applicant, learned A.G.A. and after perusing the averments as contained in the present application, this application is finally disposed of with a direction to the Chief Judicial Magistrate, Rampur to conclude the trial of case no. 248 of 2018 (Crime No. 725 of 2017) under Section 325, 323, 427, I.P.C., P.S. Bilaspur, District Rampur expeditiously, in accordance with law, after hearing the parties and without granting any unnecessary adjournment to either the parties, if possible within a period of one year from the date of production of a certified copy of this order before him.
With the above observation, this application stands decided.
Order Date :- 14.1.2020 Chandan