Allahabad High Court
Informant/Victim Of Case Crime No. 692 ... vs State Of U.P. And 3 Others on 24 October, 2024
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:171045 Court No. - 83 Case :- APPLICATION U/S 529 BNSS No. - 1900 of 2024 Applicant :- Informant/Victim Of Case Crime No. 692 Of 2021 Opposite Party :- State Of U.P. And 3 Others Counsel for Applicant :- Akhil Srivastava Counsel for Opposite Party :- G.A. Hon'ble Ms. Nand Prabha Shukla,J.
Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.
This application under Section 483 Cr.P.C. has been filed to direct the Court of Additional Session Judge/Special Judge, POCSO Act, Fatehpur to expedite the S.S.T. No.23 of 2022 (State v. Dr. Junaid Khan) arising out from Case Crime No.692 of 2021, under Sections 363, 366, 376, 328, 354D(2), 420 I.P.C and Section 3/5 U.P. Prohibition of Unlawful Religious Conversion Ordinance 2020 as well as 3/4 of POCSO Act, Police Station Kotwali, District Fatehpur within stipulated time.
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. for the State has no objection in this regard.
Considering the facts and circumstances of the case and submission made by learned counsel for the applicant, it is expedient to direct the court concerned to make its endeavour to decide the aforesaid case as expeditiously as possible, without granting any unnecessary adjournments to either of the parties, in accordance with law, if there is no other legal impediment.
With the aforesaid directions, the application is disposed of.
Order Date :- 24.10.2024 A.N. Mishra