Allahabad High Court
Manish Gopal Urp Manish Agrawal vs State Of U.P. And Another on 3 March, 2020
Author: Manju Rani Chauhan
Bench: Manju Rani Chauhan
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 76 Case :- APPLICATION U/S 482 No. - 8222 of 2020 Applicant :- Manish Gopal Urp Manish Agrawal Opposite Party :- State of U.P. and Another Counsel for Applicant :- Vinod Singh Counsel for Opposite Party :- G.A. Hon'ble Mrs. Manju Rani Chauhan,J.
1. Heard Mr. Vinod Singh, 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 concerned court below for early decision of Complaint Case No. 3711 of 2018 (Manish Agrawal vs. Shyam Lal), under Section 138 N.I. Act, Police Station- Kotwali, District-Azamgarh, pending in the court of Additional Judge (J.D.)/Judicial Magistrate, Court No.13, Azamgarh.
3. Considering the facts of the case, without expressing any opinion on the merits of the applicant's case, this application U/s 482 Cr.P.C. is finally disposed of with a direction to the court below to decide aforesaid case in accordance with law without granting unnecessary adjournments to either of the parties, as expeditiously as possible, preferably within a period of six months from the date of production of certified copy of this order, if there is no legal impediment.
Order Date :- 3.3.2020 JK Yadav