Allahabad High Court
Santosh Kumar vs State Of Up And 3 Ors on 16 September, 2019
Author: Bachchoo Lal
Bench: Bachchoo Lal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 41 Case :- APPLICATION U/S 482 No. - 33367 of 2019 Applicant :- Santosh Kumar Opposite Party :- State Of Up And 3 Ors Counsel for Applicant :- Ajay Kumar Srivastava Counsel for Opposite Party :- G.A. Hon'ble Bachchoo Lal,J.
Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.
The only prayer made by the applicant is that a direction be issued to the A.C.J.M.-5th, Jaunpur to decide the Case No. 124 of 2018 (Santosh Kumar Vs. Nandini Devi and others), under section 340 Cr.P.C., P.S. Chandvak, District Jaunpur within an stipulated period.
Considering the facts and circumstances of the case and without expressing any opinion on the merits of the case, this application under section 482 Cr.P.C. is finally disposed of with a direction to the A.C.J.M.-5th, Jaunpur to decide the Case No. 124 of 2018 (Santosh Kumar Vs. Nandini Devi and others), under section 340 Cr.P.C., P.S. Chandvak, District Jaunpur expeditiously in accordance with law.
Order Date :- 16.9.2019 Masarrat