Allahabad High Court
Smt. Vandana Agrawal vs State Of U.P. And Another on 27 May, 2022
Author: Suresh Kumar Gupta
Bench: Suresh Kumar Gupta
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 90 Case :- APPLICATION U/S 482 No. - 12618 of 2022 Applicant :- Smt. Vandana Agrawal Opposite Party :- State of U.P. and Another Counsel for Applicant :- Ajay Dubey Counsel for Opposite Party :- G.A. Hon'ble Suresh Kumar Gupta,J.
Heard learned counsel for the applicant and learned AGA for the State-respondent.
Notice on behalf of the State-respondent has been accepted by learned AGA.
In view of the order proposed to be passed, issuance of notice to private respondent(s) is dispensed with.
This application u/s 482 CrPC has been filed by the applicant seeking a direction to the Civil Judge (J.D.)/1st F.T.C., Agra to conclude and decide the trial bearing Case No. 738 of 2015 U/s 12 Protection of Women from Domestic Violence Act, 2005 pending before him, expeditiously.
Learned counsel for the applicant submits that only prayer of the applicant is that a direction may be issued to decide the aforesaid case expeditiously.
Learned AGA has no objection to the innocuous prayer of the applicant.
In view of the above, without entering into merits of the case, I hereby direct the Civil Judge (J.D.)/1st F.T.C., Agra to conclude and decide the trial bearing Case No. 738 of 2015 U/s 12 Protection of Women from Domestic Violence Act, 2005 expeditiously in accordance with law preferably, within a period of six months from the date a certified copy of this order is produced before him, if there is no legal impediment.
In view of the aforesaid terms, this application is disposed of at the admission stage.
Order Date :- 27.5.2022 Shravan