Allahabad High Court
Smt Guddi Devi vs State Of U.P. And 3 Others on 19 November, 2024
Author: Dinesh Pathak
Bench: Dinesh Pathak
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:180776 Court No. - 76 Case :- APPLICATION U/S 482 No. - 38977 of 2024 Applicant :- Smt Guddi Devi Opposite Party :- State Of U.P. And 3 Others Counsel for Applicant :- Dharmendra Kumar Nirankari,Ranjeet Sonker Counsel for Opposite Party :- G.A. Hon'ble Dinesh Pathak,J.
1. Heard learned counsel for the applicant and the learned A.G.A.
2. The applicant has invoked the inherent jurisdiction of this Court under Section 482 Cr.P.C. beseeching expeditious disposal of Sessions Trial No.04 of 2019 (State vs. Pradeep & Others) arising out of Case Crime No.358 of 2017 under Section 308, 504, 506 323, 452 I.P.C. & Section 3 (2) Va SC/ST Act, Police Station Nawabganj, District Allahabad.
3. It is submitted that in pursuance of the order passed in application under Section 156(3) Cr.P.C., an F.I.R. being Case Crime No.0358 dated 08.08.2017 has been lodged on behalf of Ganpat Lal (husband of the present applicant). After due investigation, the Investigating Officer has submitted the charge-sheet dated 28.10.2017. Learned court has taken cognizance on 07.01.2019 but till date, charges have not been framed. The accused are throughout avoiding the court proceeding and pendency of the trial encompass prejudice and operation to the present applicant.
4. Learned A.G.A. has no objection, if a direction is issued to the authority concerned to decide the aforesaid matter at the earliest.
5. In this conspectus as above, no useful purpose would be served to keep this matter pending. Therefore, this court deems it appropriate to finally dispose of the present application, without making any observation on the merits of the case, as mentioned in the instant application, with a direction to the Additional Sessions Judge/Special Judge (SC/ST Act), Prayagraj to decide the aforesaid matter strictly in accordance with law, by means of a reasoned and speaking order, after affording opportunity of hearing to the parties concerned and without granting any unnecessary adjournments to either of the parties, as early as possible.
6. With the aforesaid direction, this petition is finally disposed off.
Order Date :- 19.11.2024 VR