Allahabad High Court
Suresh Chandra Shukla vs State Of U.P. And 3 Others on 6 February, 2023
Author: Samit Gopal
Bench: Samit Gopal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 69 Case :- APPLICATION U/S 482 No. - 2797 of 2023 Applicant :- Suresh Chandra Shukla Opposite Party :- State Of U.P. And 3 Others Counsel for Applicant :- Sanjay Pandey,Rakesh Kumar Mathur Counsel for Opposite Party :- G.A. Hon'ble Samit Gopal,J.
List revised.
Heard Shri Rakesh Kumar Mathur, learned counsel for the applicant, Shri S.B. Maurya, learned counsel for the State and perused the material brought on record.
The present application under Section 482 Cr.P.C. has been filed by the applicant- Suresh Chandra Shukla with the prayer to allow the present application and direct the court below to decide Criminal Case No. 92 of 2012 (State of U.P. Vs. Mahesh Narayan and others) under Sections 498-A, 323, 504, 506 I.P.C. and 3/4 Dorwy Prohibition Act, Police Station Handia, District Allahabad pending before the Additional Chief Judicial Magistrate, Court No. VIIIth, District Allahabad within stipulated period which deems fit and proper to secure the ends of justice.
Learned counsel for the applicant argued that the applicant is the complainant of the present case. It is argued that marriage of the daughter of the applicant was solemnized with Praveen Kumar Mishra / opposite party no.4 on 28.06.2007. It is argued that the opposite party nos. 2 & 3 are father-in-law and mother-in-law of the daughter of the applicant. It is argued that the present dispute is matrimonial dispute. It is further argued that the trial is lingering on just because of non co-operation of the opposite parties and, as such, appropriate direction be issued for disposal of trial in time bound manner.
Per contra, learned counsel for the State opposed the prayer made in the present matter by arguing that no such specific reasons have been made out for giving any direction for expediting the trial of the case and as such the application be dismissed.
After hearing the learned counsel for the parties and perusing the records, it is evident that there is no specific reason for expediting the same. However, the applicant who is the complainant may file an application for expediting the trial before the court concerned within two weeks from today which may as per its load of work, diary and pendency of cases pass appropriate orders on the same within two weeks.
It is made clear that this Court has not passed any direction for expediting the trial.
The present application is disposed of.
Order Date :- 6.2.2023 AS Rathore (Samit Gopal,J.)