Allahabad High Court
Priti Prabha And Another vs State Of U.P. And Another on 28 September, 2020
Author: Raj Beer Singh
Bench: Raj Beer Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 87 Case :- APPLICATION U/S 482 No. - 8993 of 2020 Applicant :- Priti Prabha And Another Opposite Party :- State of U.P. and Another Counsel for Applicant :- Lavkush Kumar Bhatt Counsel for Opposite Party :- G.A. Hon'ble Raj Beer Singh,J.
Heard learned counsel for the applicants and learned A.G.A. for the State.
By means of the present application under Section 482 Cr.P.C., the applicants have sought for a suitable direction to the learned Principal Judge, Family Court, Farrukhabad to consider and decide the Misc. Case No. 302/11 of 2017 under Section 128 Cr.P.C. within time stipulated by this Court.
It was submitted by learned counsel for the applicants that applicants have filed a miscellaneous case under Section 128 Cr.P.C. in the year 2017 but the same has not been decided so far due to which, applicants are suffering irreparable loss. Learned counsel further submits that a direction may be issued to the concerned Court to decide the same within specific time.
No useful purpose would be served in keeping the application pending, which is finally disposed of with a direction to Principal Judge, Family Court, Farrukhabad to consider and decide the Misc. Case No. 302/11 of 2017 under Section 128 Cr.P.C. expeditiously, in accordance with law, preferably within a period of six months from the date, Court assumes normal functioning after Covid-19 Pandemic impact is over, provided there is no legal impediment.
The party may file computer generated copy of this order downloaded from the official website of High Court Allahabad, self attested by the applicants.
The concerned Court/Authority/Official shall verify the authenticity of such computerized copy of the order from the official website of High Court Allahabad and shall make a declaration of such verification in writing.
Order Date :- 28.9.2020 Mohit