Allahabad High Court
Santosh Singh And 6 Others vs State Of U.P. on 22 February, 2023
Author: Rajiv Gupta
Bench: Rajiv Gupta
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 1 Case :- APPLICATION U/S 482 No. - 4104 of 2023 Applicant :- Santosh Singh And 6 Others Opposite Party :- State of U.P. Counsel for Applicant :- Yadvendra Kumar Yadav,Poonam Yadav Counsel for Opposite Party :- G.A. Hon'ble Rajiv Gupta,J.
Heard learned counsel for the applicants and the learned AGA for the State.
The present application u/s 482 Cr.P.C. has been filed with a prayer to direct the FTC, Junior Division- 1st, Varanasi to decide Case No. 915 of 2019 (State Vs. Santosh Singh and others) arising out of Case Crime No. 3 of 2019, under Sections 498A, 323, 495, 504, 506 IPC and 3/4 of D.P. Act, P.S. Mahila Thana, District- Varanasi expeditiously within stipulated period.
Learned counsel for the applicant has submitted that applicant is the accused in the instant case and charges in the said case have already been framed on 11.2.2021, however, since then the trial has been pending and lingering-on, on one pretext or the other and has not yet been concluded.
In view of the above, the FTC, Junior Division- 1st, Varanasi is expected to make all endeavours to decide the aforesaid trial expeditiously, preferably within a period of one year from the date of filing of certified copy of this order after giving opportunity of hearing to both the parties without giving any unnecessary adjournments to either parties and there is no other legal impediment in concluding the aforesaid trial.
With the aforesaid observations, this application u/s 482 Cr.P.C. is finally disposed of.
Order Date :- 22.2.2023 KU