Allahabad High Court
Himanshu Kulshrestha vs State Of U.P. And Another on 22 February, 2023
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 71 Case :- APPLICATION U/S 482 No. - 33077 of 2022 Applicant :- Himanshu Kulshrestha Opposite Party :- State of U.P. and Another Counsel for Applicant :- Piyush Dubey Counsel for Opposite Party :- G.A. Hon'ble Manish Kumar Nigam,J.
Heard learned counsel for the petitioner and perused the record.
It has been submitted by learned counsel for the applicant that Criminal Revision No. 27 of 2021 (Sudhanshu Kulshreshtha vs. State of U.P. and another, under Sections 420, 467, 468, 471 IPC, P.S. Tundla, District Firozabad was filed by opposite party no. 2, in which an interim order dated 23.04.2021 has been passed by the Sessions Judge Firozabad. It has been further contended by learned counsel for the applicant that the aforesaid revision filed in the year 2021 is still pending. He prayed that the same may be decided, expeditiously.
Considering the facts and circumstances of the case, without expressing any opinion on the merits of the case, the present application stands disposed of finally with a direction to the Session Judge Firozabad, to consider and decide the aforementioned case, in accordance with law, expeditiously, preferably within a period of two months from the date of production of a certified copy of this order after giving opportunity of hearing to the parties concerned and without granting unnecessary adjournments to either of the parties provided that there is no other legal impediment.
Order Date :- 22.2.2023 v.k.updh.