Allahabad High Court
Yogendra Pal vs State Of Up And 3 Others on 17 November, 2025
HIGH COURT OF JUDICATURE AT ALLAHABAD Neutral Citation No. - 2025:AHC:204513 HIGH COURT OF JUDICATURE AT ALLAHABAD MATTERS UNDER ARTICLE 227 No. - 11302 of 2025 Yogendra Pal .....Petitioner(s) Versus State Of Up And 3 Others .....Respondent(s) Counsel for Petitioner(s) : Ajai Kumar Srivastava, Juhi Srivastava Counsel for Respondent(s) : G.A. Court No. - 45 HON'BLE DEVENDRA SINGH-I, J.
1. Supplementary affidavit filed today is taken on record.
2. Heard learned counsel for the parties and perused the record.
3. By means of the present petition, the petitioner has sought for a suitable direction to the learned 1st Addl. Chief Judicial Magistrate, Mirzapur to decide the Complaint Case No. 41 of 2021, (Yogendra Pal Vs. Kuldeep Yadav and others), under Sections 419, 420, 467, 468, 471, 406, 323, 504, 506 and 307 IPC, P.S. Lalganj, Mirzapur, District Mirzapur within stipulated time.
4. Learned counsel for the petitioner submits that the proceeding of this case is pending since 2021 but no effective progress has been made so far. Learned counsel further submits that a direction may be issued to the concerned Court to decide the same within some specific time frame.
5. The instant application is disposed of with a direction to learned 1st Addl. Chief Judicial Magistrate, Mirzapur to decide the Complaint Case No. 41 of 2021, (Yogendra Pal Vs. Kuldeep Yadav and others), under Sections 419, 420, 467, 468, 471, 406, 323, 504, 506 and 307 IPC, P.S. Lalganj, Mirzapur, District Mirzapur, expeditiously as possible strictly in accordance with law.
(Devendra Singh-I,J.) November 17, 2025 S. Singh