Allahabad High Court
Dinesh Kumar vs State Of U.P. And Another on 6 February, 2020
Author: Raj Beer Singh
Bench: Raj Beer Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 64 Case :- APPLICATION U/S 482 No. - 4507 of 2020 Applicant :- Dinesh Kumar Opposite Party :- State of U.P. and Another Counsel for Applicant :- Pankaj Sharma,Prashant Sharma Counsel for Opposite Party :- G.A. Hon'ble Raj Beer Singh,J.
Heard learned counsel for the applicant and learned A.G.A. for the State.
By means of the present application under Section 482 Cr.P.C., the applicant has sought for a suitable direction to the learned Additional Judicial Magistrate, Hathras to consider and decide Case no. 506 of 2011 (State Vs. Dinesh Kumar) arising out of Case Crime No. 86 of 2011 under Section 3/7 Essential Commodities Act, Police Station Kotwali Hathras, District Hathras, within the time stipulated by this Court.
It was submitted by learned counsel for the applicant that charge sheet in the instant case was filed in the year 2011 and the applicant is facing trial since 2011 but the proceedings of the aforesaid case have not been concluded so far. It was further submitted that suitable direction may be issued to the concerned Court below to decide the proceedings of the aforesaid case expeditiously.
No useful purpose would be served in keeping the petition pending, which is finally disposed of with a direction to learned Additional Judicial Magistrate, Hathras to consider and decide Case no. 506 of 2011 (State Vs. Dinesh Kumar) arising out of Case Crime No. 86 of 2011 under Section 3/7 Essential Commodities Act, Police Station Kotwali Hathras, District Hathras, expeditiously, in accordance with law, without granting unnecessary adjournment to either of the parties, preferably within a period of six months from the date of production of a certified copy of the order before it, in case the proceedings of the aforesaid case, is not stayed by any Court.
Order Date :- 6.2.2020 S.Ali