Allahabad High Court
Tulsi Ram Yadav vs State Of U.P. And 4 Ors on 2 December, 2019
Author: Rajul Bhargava
Bench: Rajul Bhargava
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 66 Case :- APPLICATION U/S 482 No. - 41899 of 2019 Applicant :- Tulsi Ram Yadav Opposite Party :- State Of U.P. And 4 Ors Counsel for Applicant :- Hitesh Pachori Counsel for Opposite Party :- G.A. Hon'ble Rajul Bhargava,J.
Heard Sri Hitesh Pachori, learned counsel for the applicant, learned A.G.A. for the State and perused the record.
The present application under Section 482 Cr.P.C. has been filed by the applicant with the prayer to direct the Court below to conclude the proceedings of Case No. 422 of 2015 (State of U.P. Vs. Surajbhan and others), arising out of Case Crime No. 811 of 2014, under Sections 419, 420, 467, 471 I.P.C., P.S. Tajganj, District Agra, pending in the Court of Additional Chief Judicial Magistrate, Agra, within a stipulated period.
It is contended by learned counsel for the applicant that the applicant is the first informant in the aforesaid case in which after investigation congnizance was taken on the charge-sheet on 12.6.2015. Charges have been framed against opposite party nos. 2 to 5 on 9.12.2016. The trial is going on at a snails pace and the court is very liberal in granting adjournments to opposite parties on account of which the applicant is facing great hardships.
In the peculiar facts and circumstances of the case, the trial Court is directed to adopt all stern action for securing attendance of the witnesses and expedite the aforesaid trial and conclude the same expeditiously strictly in accordance with law, preferably within a period of nine months from the date of production of a certified copy of the order, if there is no legal impediment.
With the aforesaid observations, the present application under Section 482 Cr.P.C. application is finally disposed of.
Order Date :- 2.12.2019 Vikas