Allahabad High Court
Banwari Lal Kanchhal vs State Of U.P. Thru. Addl. Chief ... on 1 August, 2023
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2023:AHC-LKO:50433 Court No. - 16 Case :- APPLICATION U/S 482 No. - 7426 of 2023 Applicant :- Banwari Lal Kanchhal Opposite Party :- State Of U.P. Thru. Addl. Chief Secy./Prin. Secy. Home Lko. Counsel for Applicant :- Nadeem Murtaza,Amit Jaiswal Ojus Law Counsel for Opposite Party :- G.A. Hon'ble Subhash Vidyarthi,J.
1. Heard Sri Nadeem Murtaza, learned counsel appearing for the applicant and Sri Rao Narendra Singh, learned Additional Government Advocate-I.
2. Present application under Section 482/483 Cr.P.C. has been filed seeking a direction to the Sessions Judge, Lucknow for expeditious disposal of pending application for stay of conviction and sentence filed in Criminal Appeal No.46 of 2023.
3. Aforesaid application was filed along with memo of appeal on 01.03.2023, and it is pending consideration of the appellate Court.
4. In view of the aforesaid circumstance, learned Sessions Judge, Lucknow is directed to dispose of the application for stay of conviction and sentence filed in Criminal Appeal No.46 of 2023, expeditiously, after giving a suitable opportunity to the State to file objection against the application, in accordance with law.
5. The application stands disposed of with aforesaid direction.
(Subhash Vidyarthi, J.) Order Date :- 1.8.2023 prateek