Allahabad High Court
Smt. Mithlesh Kumari vs State Of U.P. And Another on 19 August, 2019
Author: Rajiv Joshi
Bench: Rajiv Joshi
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 72 Case :- APPLICATION U/S 482 No. - 31348 of 2019 Applicant :- Smt. Mithlesh Kumari Opposite Party :- State Of U.P. And Another Counsel for Applicant :- Lokendra Pratap Singh,Ashutosh Pratap Singh Counsel for Opposite Party :- G.A. Hon'ble Rajiv Joshi,J.
1. Heard learned counsel for the applicant and learned A.G.A for the State as also perused the record.
2. This application under Section 482 Cr.P.C. has been filed seeking direction to the court below for early decision of Case No. 2681 of 2016 (Smt. Mithlesh Kumari Vs. Sarvesh Yadav), under Section- 138 of Negotiable Instrument Act, P.S. Tundla, District Firozabad, pending before the Additional Chief Judicial Magistrate, Shikohabad, Firozabad.
3. It is contended by learned counsel for the applicant that evidence in the trial had already been started.
4. Considering the fact that the trial has remained pending since 2016, 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 six months from the date of production of a certified copy of this order, if there is no other legal impediment.
Order Date :- 19.8.2019 Noman