Allahabad High Court
Nand Ji Pathak vs State Of U.P. And Another on 10 September, 2025
Author: Shekhar Kumar Yadav
Bench: Shekhar Kumar Yadav
HIGH COURT OF JUDICATURE AT ALLAHABAD ?HIGH COURT OF JUDICATURE AT ALLAHABAD APPLICATION U/S 529 BNSS No. - 3250 of 2025 Court No. - 83 HON'BLE SHEKHAR KUMAR YADAV, J.
1. Heard learned counsel for the applicant and learned Additional Government Advocate for the State.
2. By means of this application, the only prayer made by the applicant is that a direction be issued to the Additional Civil Judge, (J.D.) Ist, Mirzapur to decide the Case No. 1259 of 2011, (State Vs. Ram Adhar & others), arising out of Case Crime no. 230 of 2010, Under Section 406, 409, 384, 379 IPC , P.S.- G.R.P. District Mirzapur within a short stipulated period.
3. Considering the facts of the case but without expressing any opinion on the merits of the applicant's case, this application U/s 529 B.N.S.S. is finally disposed of with a direction to the court below concerned to decide the aforesaid case in accordance with law without granting unnecessary adjournments to either of the parties as expeditiously as possible, if there is no legal impediment.
September 10, 2025 A.