Allahabad High Court
Bharat Bhushan Patel And 3 Others vs State Of U.P.And Another on 8 July, 2021
Author: Vivek Agarwal
Bench: Vivek Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 75 Case :- APPLICATION U/S 482 No. - 8451 of 2021 Applicant :- Bharat Bhushan Patel And 3 Others Opposite Party :- State Of U.P.And Another Counsel for Applicant :- Aadesh Kumar Srivastava Counsel for Opposite Party :- G.A. Hon'ble Vivek Agarwal,J.
Heard Sri Aadesh Kumar Srivastava, learned counsel for the applicants and learned AGA for the State.
Learned counsel for the applicant submits he is praying for expeditious trial and a direction to the learned court below i.e. court of Additional District Judge, Court No.15, Allahabad expeditiously decide S.T. No.216 of 2016 (State vs. Bharat Bhushan Patel and Others) arising out of Case Crime No.136 of 2012, under Sections 147, 452, 323, 504, 506, 341 and 354 IPC and Section 3(1)(10) of SC/ST (Prevention of Atrocities) Act, Police Station Sorao, District Allahabad.
This innocuous prayer is not opposed by the learned AGA.
This application is disposed off with a direction to the learned Additional District Judge, Court No.15, Allahabad to decide the S.T. No.216 of 2016 (State vs. Bharat Bhushan Patel and Others) arising out of Case Crime No.136 of 2012, under Sections 147, 452, 323, 504, 506, 341 and 354 IPC and Section 3(1)(10) of SC/ST (Prevention of Atrocities) Act, Police Station Sorao, District Allahabad, expeditiously, preferably within a period of one year from the date of receipt of certified copy of this order on its own merits.
Order Date :- 8.7.2021 Ravi/-