Allahabad High Court
Bikau Chaurasiya vs State Of U.P. And 4 Others on 6 July, 2022
Author: Manju Rani Chauhan
Bench: Manju Rani Chauhan
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 81 Case :- APPLICATION U/S 482 No. - 4290 of 2022 Applicant :- Bikau Chaurasiya Opposite Party :- State Of U.P. And 4 Others Counsel for Applicant :- Dinesh Kumar Yadav,Atmaram Nadiwal Counsel for Opposite Party :- G.A. Hon'ble Mrs. Manju Rani Chauhan,J.
Heard learned counsel for the applicant and learned A.G.A for the State as also perused the record.
This application under Section 482 Cr.P.C. has been filed seeking direction to the court below for early decision of Criminal Case No. 1747 of 2016 (State Vs. Jay Prakash Chaurasiya and others) arising out of Case Crime No. 162 of 2016 under Sections 323, 504, 325 I.P.C., Police Station-Kotwali, District-Maharajganj pending in the Court of Chief Judicial Magistrate, Maharajganj.
Considering the fact that the trial has remained pending since 2016, without expressing any opinion on the merits of the case, this application is finally disposed of with a direction to the court below to decide the aforesaid case in accordance with law, as expeditiously as possible, without granting any unnecessary or long adjournments to either of the parties, preferably within a period of one year from the date of production of a certified copy of this order, if there is no other legal impediment.
Order Date :- 6.7.2022 Madhurima