Allahabad High Court
Himanshu Kulshrestha vs State Of U.P. And 3 Others on 13 January, 2023
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 72 Case :- APPLICATION U/S 482 No. - 33067 of 2022 Applicant :- Himanshu Kulshrestha Opposite Party :- State Of U.P. And 3 Others Counsel for Applicant :- Piyush Dubey Counsel for Opposite Party :- G.A. Hon'ble Umesh Chandra Sharma,J.
Heard learned counsel for the applicant and learned AGA for the State.
This application has been filed by the applicant with a prayer to expedite the proceeding of Criminal Revision No. 38 of 2021 (Ashok Ved and Others Vs. State of U.P. and Another) under Section 420, 467, 468, 471 IPC, Police Station-Tundla, District- Firozabad, as expeditiously as possible within stipulated time.
After hearing the learned counsel for the applicant, learned A.G.A. and after perusing the averments as contained in the present application, this application is finally disposed of with a direction to the Court below to expedite/ conclude the proceeding Criminal Revision No. 38 of 2021 (Ashok Ved and Others Vs. State of U.P. and Another) under Section 420, 467, 468, 471 IPC, Police Station-Tundla, District- Firozabad, most expeditiously, strictly in accordance with law, after hearing the parties and without granting any unnecessary adjournment to either of the parties, if possible within a period of three months from the date of production of a certified copy of this order before it.
Order Date :- 13.1.2023 S.Verma