Allahabad High Court
Bablue Singh @ Ram Janam Singh vs State Of U.P. And Another on 23 July, 2019
Author: Karuna Nand Bajpayee
Bench: Karuna Nand Bajpayee
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 64 Case :- APPLICATION U/S 482 No. - 28547 of 2019 Applicant :- Bablue Singh @ Ram Janam Singh Opposite Party :- State Of U.P. And Another Counsel for Applicant :- Devendra Kumar Singh 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 Principal Judge, Family Court, Gorakhpur to decide the recall application dated 22.6.2019 filed under Section 126(2) Cr.P.C. in Case No. 562 of 2014 ( Smt. Parvati Singh vs. Bablue Singh, under section 125 Cr.P.C., Police Station- Pipraich, District- Gorakhpur, within stipulated period of time.
It has been made to appear by the counsel that there is some application dated 22.6.2019 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 there is any such application dated 22.6.2019 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 expeditiously.
The application stands disposed of with the aforesaid observations.
Order Date :- 23.7.2019/Naresh