Allahabad High Court
Subhash Chandra vs State Of U.P. And 4 Others on 27 August, 2025
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:149753 HIGH COURT OF JUDICATURE AT ALLAHABAD MATTERS UNDER ARTICLE 227 No. - 9874 of 2025 Court No. - 85 HON'BLE NAND PRABHA SHUKLA, J.
Heard learned counsel for the petitioner, learned A.G.A. for the State and perused the record.
The present petition under Article 227 of the Constitution of India has been filed with prayer to direct the court concerned to decide the Criminal Case No. 506 of 2015, under Section 323, 324, 504, 506 IPC (State Vs. Ramkripal & Others) arising out of Case Crime No. 205 of 2015, Police Station Maharajganj, District Jaunpur, pending in the court of Judicial Magistrate- I, Court No. 17, Jaunpur, within stipulated time.
It is submitted by learned counsel for the petitioner that the matter is pending consideration before the court concerned.
Expeditious disposal of a case is the right of every litigant and it is expected from every Court to endeavour to dispose of a case pending before it, expeditiously.
Learned A.G.A. has no objection in this regard.
Considering the facts and circumstances of the case and submission made by learned counsel for petitioner, it is expedient to direct the court concerned to make its endeavour to decide the case as expeditiously as possible without granting any unnecessary or long adjournments to either of the parties, if there is no other legal impediment.
With the aforesaid directions, the petition stands disposed of finally.
August 27, 2025 Nisha