Allahabad High Court
Sanjay Kumar Kanaujiya vs State Of U.P. & Another on 19 January, 2010
Author: Rajesh Chandra
Bench: Rajesh Chandra
Court No. - 42 Case :- APPLICATION U/S 482 No. - 32967 of 2009 Petitioner :- Sanjay Kumar Kanaujiya Respondent :- State Of U.P. & Another Petitioner Counsel :- Om Prakash Mishra (Nandan Respondent Counsel :- Govt. Advocate Hon'ble Rajesh Chandra,J.
This application under Section 482 Cr.P.C. has been filed with a prayer that the proceedings of case no. 2205 of 2007 State Vs. Sanjay Kumar Kanaujiya, under Section 4/25 Arms Act, P.S. Beejpur, District Sonbhadra, may be quashed As an interim measure it has been prayed that the further proceedings of the above said case no. 2205 of 2007 may be stayed till the disposal of this application. It has also been prayed that the court below may be directed to conclude the proceedings of the said case at an early date.
I have heard the learned counsel for the applicant. At the time of arguments a prayer has been made that a direction may be issued to the lower court to decide the case expeditiously.
The application under Section 482 is finally disposed of with this direction to the lower court that the case no. 2205/2007 shall be disposed of expeditiously and no unnecessary adjournments shall be allowed either to the prosecution or to the accused.
Order Date :- 19.1.2010 Naresh