Allahabad High Court
Ramchandra Gupta vs State Of U.P. And Another on 7 February, 2025
Author: Saurabh Srivastava
Bench: Saurabh Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:18537 Court No. - 79 Case :- MATTERS UNDER ARTICLE 227 No. - 275 of 2025 Petitioner :- Ramchandra Gupta Respondent :- State of U.P. and Another Counsel for Petitioner :- Subhash Chandra Pandey Counsel for Respondent :- G.A. Hon'ble Saurabh Srivastava,J.
1. Heard learned counsel for the petitioner and the learned AGA.
2. The instant petition has been preferred with the following prayer:
I. to direct the concerned learned trial court to decide the Session Trial No.128 of 2022 (State vs. Ramchandra Gupta and another) under Section 376D, 506 IPC pending only for pronounce of judgment in the court of Additional Sessions Judge/Fast Track Court, No.01 Bhadohi at Gyanpur arising out of Case crime no.018 of 2020, under Section 376D and 506 IPC, Police Station Bhadohi, District Bhadohi within a specific period as fixed by this Hon'ble court.
3. Learned counsel for the petitioner submitted that the matter is pending for delivery of judgment since 28.5.2024 before learned Fast Track Court. Learned counsel for the petitioner further submitted that if it is fast track proceeding then what proceedings can be presumed by normal court which is not having the special jurisdiction for convening the matter in fast manner. The argument raised by learned counsel for the petitioner seems to be justified and as such learned court of Additional Sessions Judge/Fast Track Court No.01, Bhadohi at Gyanpur/concerned court is hereby directed to pronounce the judgment on the next date whatsoever has already been fixed in the matter.
4. With the aforesaid directions, writ petition stands disposed of.
Order Date :- 7.2.2025 Rakesh