Allahabad High Court
Jai Vijay Vikram Singh Rana vs State Of U.P. And 2 Others on 20 July, 2022
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 82 Case :- APPLICATION U/S 482 No. - 17971 of 2022 Applicant :- Jai Vijay Vikram Singh Rana Opposite Party :- State Of U.P. And 2 Others Counsel for Applicant :- Daya Shankar Vishwakarama Counsel for Opposite Party :- G.A. Hon'ble Brij Raj Singh,J.
Heard learned counsel for the applicant and the learned A.G.A. for the State.
The present 482 Cr.P.C. application has been filed with a prayer for direction being issued to the Additional Chief Judicial Magistrate, Court No. 4, Allahabad to decide the Complaint Case No. 480 of 2019 [New No. 2117 of 2022] (Jai Vijay Vikram Singh Rana Vs. Smt. Shiwali and Another), filed under Section 156(3) Cr.P.C. and to record the statement of complainant and witnesses forthwith under Section 200 & 202 Cr.P.C., expeditiously and within a stipulated period.
Submission of the counsel for the applicant is that the aforesaid complaint case is pending since 2019 but no substantial progress has taken place.
In view of the aforesaid facts, I hereby direct the aforesaid concerned Magistrate, before whom the aforesaid complaint case is pending, to decide the case within a period of eight months from the date of production of a certified copy of this order.
The application stands disposed of.
Order Date :- 20.7.2022 Arun K. Singh