Allahabad High Court
Harish Chandra vs State Of U.P. And Another on 4 August, 2022
Author: Manju Rani Chauhan
Bench: Manju Rani Chauhan
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 81 Case :- APPLICATION U/S 482 No. - 23315 of 2022 Applicant :- Harish Chandra Opposite Party :- State of U.P. and Another Counsel for Applicant :- Radha Mohan Pandey Counsel for Opposite Party :- G.A. Hon'ble Mrs. Manju Rani Chauhan,J.
Heard Mr.Radha Mohan Pandey, learned counsel for the applicant and the learned A.G.A. for the State.
This application under Section 482 Cr.P.C. has been filed by the applicant to direct the Court below to expedite the trial of Complaint Case No. 140 of 2020, (Harish Chandra Vs. Rahul Kumar), under Section 138 N.I. Act, Police Station-Khiri, District-Prayagraj, pending in the Court of Judicial Magistrate, Court No.2, Allahabad, within stipulated period.
Considering the fact that the aforesaid case is pending since 2020. Without expressing any opinion on the merits of the case, this application is finally disposed of with a direction to the court below to decide the aforesaid case in accordance with law, as expeditiously as possible, without granting any unnecessary or long adjournments to either of the parties, preferably within a period of six months from the date of production of a certified copy of this order, if there is no other legal impediment.
Order Date :- 4.8.2022 Rahul.