Allahabad High Court
Netrapal Singh And Another vs State Of U.P. & Another on 26 July, 2010
Court No. - 45 Case :- APPLICATION U/S 482 No. - 19218 of 2010 Petitioner :- Netrapal Singh And Another Respondent :- State Of U.P. & Another Petitioner Counsel :- Jai Singh Parihar Respondent Counsel :- Govt. Adovcate Hon'ble Rajesh Dayal Khare, J.
Heard learned counsel for the applicants and learned A.G.A. for the State.
The present petition under Section 482 Cr.P.C. has been filed for a direction to the Court below to connect and decide Case No.3857 of 2007 State Vs. Netrapal and others under Sections 323, 325, 504 IPC, along with Case No.537 of 2007 Narain Singh Vs. Rajendra Singh and others, under Sections 147, 149, 323, 452, 504, 506, 427 IPC, pending before the Additional Chief Judicial Magistrate-I, Agra, which is stated to be a cross case.
It is contended by the learned counsel for the applicants that the applicants have already moved an application before the Additional Chief Judicial Magistrate-I, Agra for the said purpose on 26.4.2010, copy of which has been filed as Annexure-5 to the affidavit accompanying the present application.
No useful purpose would be served in keeping the petition pending, which is finally disposed of with a direction to the Additional Chief Judicial Magistrate-I, Agra to consider and decide the pending application dated 26.4.2010, if not already decided, as expeditiously as possible, in accordance with law, after hearing the concerned parties, preferably within a period of three months from the date of production of certified copy of this order before the concerned court below.
Order Date :- 26.7.2010 Hasnain