Allahabad High Court
Dr. Rajendra Kumar Saini vs Additional District Judge,Pasco- 2 ... on 12 January, 2021
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 28 Case :- MISC. SINGLE No. - 678 of 2021 Petitioner :- Dr. Rajendra Kumar Saini Respondent :- Additional District Judge,Pasco- 2 Lucknow Counsel for Petitioner :- Raghvendra Kumar Saini Hon'ble Dinesh Kumar Singh,J.
The present petition under Article 227 of the Constitution of India seeking direction to the revisional court to decide Criminal Revision No.463 of 2016, Dr. Rajendra Kumar Saini Vs.Arvind Kumar, pending in the court of Additional District Judge, POCSO-II, Lucknow.
The petitioner filed an application under Section 156(3) Cr.P.C. for direction to register an FIR on his complaint. However, the learned Magistrate dismissed the application vide order dad 9.8.2016. Aggrieved by the aforesaid order of rejection of his application under Section 156(3) C.P.C. the petitioner has filed revision petition, which is pending since long.
Learned counsel for he petitioner submits that the several dates have been fixed for pronouncement of the judgement and even the arguments were heard on 24.2.2020 an 26..2020, but despite the aforesaid proceedings, order has not been pronounced in the criminal revision.
Considering the aforesaid fact, it would be appropriate to direct the revisional court to decide Criminal Revision No.463 of 20167 pending before it in accordance with law, preferably, within a period of three months from the date a certified copy of this order is produced before it.
With the aforesaid observation and direction, the petition stands disposed of.
Order Date :- 12.1.2021 Rao/-