Allahabad High Court
Mohd. Rizvan vs State Of U.P. Thru. The Prin. Secy. ... on 10 September, 2024
Author: Saurabh Lavania
Bench: Saurabh Lavania
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2024:AHC-LKO:62416 Court No. - 13 Case :- APPLICATION U/S 483 No. - 604 of 2024 Applicant :- Mohd. Rizvan Opposite Party :- State Of U.P. Thru. The Prin. Secy. Deptt. Of Home,Lko. Counsel for Applicant :- Farooq Ayoob,Mansi Gupta Counsel for Opposite Party :- G.A. Hon'ble Saurabh Lavania,J.
Heard learned counsel for the applicant, learned Government Advocate for the State of U.P. and perused the record.
The instant application has been preferred for the following main relief:-
"WHEREFORE, it is most respectfully prayed that this Hon'ble court may graciously be pleased to direct the instant petition under section 483 Cr.P.C/529 B.N.S.S is being filed for a direction to the Special Judge (Gangster Act), Court No. 9, District- Barabanki to decided the case no. 383/2024 U/S 16(2), 17 U.P. Gangster Act & Rule- 53 of U.P. Gangster Rules, 2021 on dated 06.08.2024 (Mohd. Rizvan and others V/S State of U.P.) which is pending before the Special Judge (Gangster Act), Court No. 9, District- Barabanki."
Considering the facts and circumstances of the case indicated in the application including the period of pendency of the case in issue, the present application is disposed of with a direction to the Court concerned to make all endeavour for concluding the proceedings of the case in issue, expeditiously, as according to various pronouncements of the Hon'ble Apex Court including the judgment(s) passed in the case of Maneka Gandhi Versus Union of India and Another (1978) 1 SCC 248, Hussainara Khatoon Versus Home Secretary, State of Bihar (1980) 1 SCC 81, Kadra Pahadiya and Others Versus State of Bihar (1981) 3 SCC 671, the right to speedy trial/disposal of the case is implicit under Article 21 of the Constitution of India.
With the aforesaid, the instant application is disposed of.
Order Date :- 10.9.2024 Vinay/-