Allahabad High Court
Madhav Singh vs State Of U.P.And 5 Others on 15 October, 2019
Author: Karuna Nand Bajpayee
Bench: Karuna Nand Bajpayee
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 64 Case :- APPLICATION U/S 482 No. - 37112 of 2019 Applicant :- Madhav Singh Opposite Party :- State Of U.P. And 5 Others Counsel for Applicant :- Dharmendra Singh Counsel for Opposite Party :- G.A. Hon'ble Karuna Nand Bajpayee,J.
This application u/s 482 Cr.P.C. has been filed seeking the direction to expedite the Misc. Case No. 445 of 2019 (Madhav Singh Vs. Smt. Babita, Gram Pradhan and Others), under Sections 420, 467, 468, 471, 120-B and 409 I.P.C., Police Station Mgorra, District Mathura, pending in the court of learned Chief Judicial Magistrate, Mathura.
Heard learned counsel for applicant and learned A.G.A. Perused the record.
It has been pointed out that there is some application dated 26.03.2019 moved on behalf of the applicants before the court below and no orders have been passed upon the same. Some direction to expedite the disposal of the application has been sought by the counsel.
In the absence of complete record, this Court is not in position to know the exact status of the proceedings of the case or the reasons why appropriate orders have not been passed so far upon the application which has been moved before the court below. At any rate, this application stands disposed of with the direction that if there is any such application dated 26.03.2019 moved as aforesaid, the court below shall look into the same and shall pass appropriate orders in accordance with law as it may deem fit and proper.
Order Date :- 15.10.2019 P.S.Parihar