Allahabad High Court
Smt. Madhumala Sahu vs The State Of Up And Another on 11 November, 2019
Author: Karuna Nand Bajpayee
Bench: Karuna Nand Bajpayee
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 64 Case :- APPLICATION U/S 482 No. - 40383 of 2019 Applicant :- Smt. Madhumala Sahu Opposite Party :- The State Of Up And Another Counsel for Applicant :- Dewarshi Kumar Rai Counsel for Opposite Party :- G.A. Hon'ble Karuna Nand Bajpayee,J.
This application under section 482 Cr.P.C. has been filed seeking direction to the learned Additional Family Court to pass appropriate orders upon the application dated 11.07.2019 filed in Case No.125(3) Cr.P.C. filed in application dated 13.05.2019 Case No.175 of 2019 (Smt. Madhumala Shahu vs. Mohanlal) under Section 125(3), Police Station Babupurawa, District Kanpur Nagar and expedite the proceedings of the aforesaid case within stipulated period of time, pending in the court of Additonal Family Court, Kanpur Nagar.
It has been made to appear by the counsel that there are some applications dated 13.05.2019 and 11.07.2019 moved in the court below but no orders have been passed upon the same so far. Some direction to expedite the disposal of the application has been sought by the counsel.
In the absence of complete record this Court is not in a position to know the exact status of proceedings or the reasons for non-disposal of such application, if there is any.
However, this application stands disposed of with the direction that if any such applications dated 13.05.2019 and 11.07.2019 pending in the court below and no adequate orders have been passed upon the same so far, the court below shall look into the same and pass appropriate orders in accordance with law as it may deem fit at the earliest.
Order Date :- 11.11.2019 Pr/-