Allahabad High Court
Azad And 2 Others vs State Of U.P And Another on 31 January, 2023
Author: Shekhar Kumar Yadav
Bench: Shekhar Kumar Yadav
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 68 Case :- APPLICATION U/S 482 No. - 37650 of 2022 Applicant :- Azad And 2 Others Opposite Party :- State Of U.P And Another Counsel for Applicant :- Nandini Mishra Counsel for Opposite Party :- G.A. Hon'ble Shekhar Kumar Yadav,J.
Heard learned counsel for the applicants, learned A.G.A. for the State and perused the record.
The contention of the learned counsel for the applicants is that the applicants are accused in this case. The FIR of the alleged incident has been lodged against the applicants alleging the false allegation. The matter is pending since 2015.
The only prayer made by the applicants is that a direction be issued to the District Judge,Gautam Budh Nagar to decide the S.T. No. 1307 of 2020, (State Vs. Azad and others) arising out of Case Crime No. 199 of 2015, under sections 147, 148, 427, 34 IPC, P.S. Ecoteck-3, District Gautam Budh Nagar within a stipulated period.
Considering the facts of the case, without expressing any opinion on the merits of the applicant's case, this application U/s 482 Cr.P.C. is finally disposed of with a direction to the the District Judge, Gautam Budh Nagar to decide the S.T. No. 1307 of 2020, (State Vs. Azad and others) arising out of Case Crime No. 199 of 2015, under sections 147, 148, 427, 34 IPC, P.S. Ecoteck-3, District Gautam Budh Nagar in accordance with law without granting unnecessary adjournments to either of the parties as expeditiously as possible preferably within a period of six months from the date of production of certified copy of this order.If there is no legal impediment.
Order Date :- 31.1.2023 A.