Allahabad High Court
Sachin Kumar Srivastava vs State Of U.P. & Others on 2 August, 2019
Author: Rajeev Singh
Bench: Rajeev Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 11 Case :- U/S 482/378/407 No. - 5506 of 2019 Applicant :- Sachin Kumar Srivastava Opposite Party :- State Of U.P. & Others Counsel for Applicant :- Anuj Dayal Counsel for Opposite Party :- Govt. Advocate Hon'ble Rajeev Singh,J.
Heard learned counsel for the parties.
The present application has been filed for directing the learned Chief Judicial Magistrate, District Faizabad to expedite and decide the trial of Case No.9486 of 2014 (State of U.P. vs. Asha Agarwal & Anr.), arising out of Crime No.361 of 2014, under Section 406 IPC, Police Station Kotwali Ayodhya, District Faizabad, pending before the learned court within stipulated period of time.
Learned counsel for the applicant submitted that FIR No.361 of 2014, under Section 406 IPC, Police Station Kotwali Ayodhya, District Faizabad was registered on 12.07.2014 and after investigation, the charge sheet was filed by the Investigating Officer and the learned court below took cognizance on the charge sheet and the trial is pending since last five years and the accused-persons are enjoying the liberty of bail without co-operating in the trial, hence a direction of this Court for expediting the trial is necessary.
Considering the aforementioned facts and circumstances of the case, learned Chief Judicial Magistrate, District Faizabad is directed to conclude the trial of Case No.Case No.9486 of 2014 (State of U.P. vs. Asha Agarwal & Anr.), expeditiously, if possible within a period of six months from the date of production of certified copy of this order.
With the above directions, the application stands disposed of.
Order Date :- 2.8.2019 Ravi Kant