Allahabad High Court
Smt. Sanju Yadav vs State Of U.P. And 5 Others on 12 April, 2023
Author: Manju Rani Chauhan
Bench: Manju Rani Chauhan
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 68 Case :- APPLICATION U/S 482 No. - 12745 of 2023 Applicant :- Smt. Sanju Yadav Opposite Party :- State Of U.P. And 5 Others Counsel for Applicant :- Kamlesh Kumar Tiwari Counsel for Opposite Party :- G.A. Hon'ble Mrs. Manju Rani Chauhan,J.
Heard Mr. Kamlesh Kumar Tiwari, learned counsel for the applicant and Mr. Pankaj Srivastava, learned A.G.A. for the State.
This application under Section 482 Cr.P.C. has been filed by the applicant seeking direction to the court below to decide the Case No. 108361 of 2021 (Sanju Yadav Vs. Upendra Yadav and others), under section 12 of Domestic violence Act, Police Station Sahjanawa, District Gorakhpur, pending before the Additional Chief Judicial Magistrate, (S.D.)/F.T.C., Gorakhpur, within stipulated period.
Without expressing any opinion on the merits of the case, this application is finally disposed of with a direction to the court below to decide the aforesaid case in accordance with law, as expeditiously as possible, without granting any unnecessary or long adjournments to either of the parties, preferably within a period of two months from the date of production of a certified copy of this order, if there is no other legal impediment.
Order Date :- 12.4.2023 Arti