Allahabad High Court
Chandra Pal Singh vs State Of U.P. And Another on 19 January, 2023
Author: Rahul Chaturvedi
Bench: Rahul Chaturvedi
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 67 Case :- APPLICATION U/S 482 No. - 571 of 2023 Applicant :- Chandra Pal Singh Opposite Party :- State Of U.P. And Another Counsel for Applicant :- Pradeep Kumar,Chandresh Kumar Chaurasiya Counsel for Opposite Party :- G.A. Hon'ble Rahul Chaturvedi,J.
Heard Shri Pradeep Kumar, learned counsel for the applicant and learned A.G.A. for the State. Perused the record.
The present application under Section 482 Cr.P.C. has been filed with the prayer to give direction to learned Chief Judicial Magistrate, District Bareilly to decide Misc. Case No.1357 of 2017 (Bhavna @ Arti Rastogi vs. Chandra Pal Singh), in Case Crime No.77/2017, under Sections 302, 376 I.P.C., Police Station-Quila, District-Bareilly, pending before him in respect of Final Report No.01/2017 dated 30.5.2017 within time bound period as fixed by this Court.
The only prayer made by learned counsel for the applicant is that a direction may be given to the court concerned to decide the Final Report No.01 of 2017 dated 30.5.2017 pending in the court of Chief Judicial Magistrate, Bareilly.
Keeping in view the facts and circumstances of the case, it is directed that if there is no other legal impediment in deciding the final report, the court below concerned shall make all necessary efforts to decide the aforesaid final report within next four weeks strictly in accordance with law.
With the aforesaid directions, this 482 Cr.P.C. application is finally disposed off.
Order Date :- 19.1.2023 M. Kumar