Allahabad High Court
Ram Autar Dohrey vs State Of U.P. And Others on 18 January, 2010
Author: Ravindra Singh
Bench: Ravindra Singh
Court No. - 54 Case :- APPLICATION U/S 482 No. - 1109 of 2010 Petitioner :- Ram Autar Dohrey Respondent :- State Of U.P. And Others Petitioner Counsel :- S.S. Yadav Respondent Counsel :- Govt. Advocate Hon'ble Ravindra Singh,J.
Heard learned counsel for the applicant and learned AGA. This application has been filed by the applicant with a prayer to expedite the trial of Case .No.2307 of 2005, under sections 323, 324, 427 and 504 I.P.C., .P.S.Dibiyapur, District-Auraiya, pending in the court of CJM, District-Auraiya.
Considering the facts and circumstances of the case, it is directed that the proceedings of the above mentioned case shall be expedited without granting unnecessary adjournment to either of the parties, in case the proceedings are not stayed by any other court.
With the above direction the application is finally disposed of.
Order Date :- 18.1.2010 PKC