Allahabad High Court
Smt. Inddu Sharma vs State Of U.P. And 3 Others on 7 January, 2021
Author: Raj Beer Singh
Bench: Raj Beer Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 80 Case :- APPLICATION U/S 482 No. - 169 of 2021 Applicant :- Smt. Inddu Sharma Opposite Party :- State Of U.P. And 3 Others Counsel for Applicant :- Bindeshwari Prasad Mishra Counsel for Opposite Party :- G.A. Hon'ble Raj Beer Singh,J.
Heard learned counsel for the applicant and learned A.G.A. for the State.
By means of the present application under Section 482 Cr.P.C., the applicant has sought for a suitable direction to the Session Judges, Mathura to consider and decide Criminal Revision No. 386 of 2019 (Smt. Indu Sharma Vs. Suresh Chand Sharma and others), within time stipulated by this Court.
It was submitted by learned counsel for the applicant that the applicant has filed thecriminal revision on 06.09.2019 against the order dated 28.08.2019 whereby complaint under Section 203 Cr.P.C. has been rejected, but the same has not been decided so far due to which, applicant is suffering irreparable loss. Learned counsel further submits that a direction may be issued to the concerned Court to decide the same within specific time.
No useful purpose would be served in keeping the application pending, which is finally disposed of with a direction to Sessions Judge, Mathura to consider and decide Criminal Revision No. 386 of 2019 (Smt. Indu Sharma Vs. Suresh Chand Sharma and others), expeditiously, in accordance with law, preferably within a period of six months from the date, Court assumes normal functioning after Covid-19 Pandemic impact is over, provided there is no legal impediment.
Order Date :- 7.1.2021 S.Ali