Allahabad High Court
Dr. Udaiveer Singh vs State Of U.P. And 3 Ors. on 16 November, 2019
Author: Umesh Kumar
Bench: Umesh Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 85 Case :- MATTERS UNDER ARTICLE 227 No. - 8389 of 2019 Petitioner :- Dr. Udaiveer Singh Respondent :- State Of U.P. And 3 Ors. Counsel for Petitioner :- Santosh Tripathi,Mandvi Tripathi Counsel for Respondent :- G.A. Hon'ble Umesh Kumar,J.
Heard Sri Santosh Tripathi, learned counsel for the petitioner, learned A.G.A. and perused the record.
The present matter under Article 227 of the Constitution of India has been filed praying for a direction to the court below to commit the trial of the case no. 707 of 2018 arising out of Case Crime No. 80 of 2018 (State of U.P. Vs. Abid Dabas and others) under section 386 I.P.C., pending in the court of learned Additional Chief Judicial Magistrate Vth, Ghaziabad to the Court of Session so that trial of Case No. 707 of 2018 under Section 386 I.P.C. pending in the court of learned Additional Chief Judicial Magistrate Vth Ghaziabad be conducted simultaneously along with Session Trial No. 335 of 2018 under Section 307 and 506 I.P.C. pending in the Court of learned Additional Sessions Judge, Court no.13, Ghaziabad.
After hearing learned counsel for the petitioner, learned A.G.A. and perusing the averments contained in in the petition, this petition is disposed of finally with the direction to the court below that trial of case no. 707 of 2018 under section 386 I.P.C. pending in the court of learned Additional Chief Judicial Magistrate shall be conducted simultaneously along with Sessions Trial Nol. 335 of 2018 under section 307 and 506 I.P.C. pending in the Court learned Additional Sessions Judge, Court no. 13, Ghaziabad and the same be disposed of in accordance with law With the aforesaid observations / directions, matter under Article 227 of Constitution of India stands disposed of finally.
Order Date :- 16.11.2019 aks