Allahabad High Court
Smt. Prakashwati vs State Of U.P. & Others on 8 July, 2010
Author: Vinod Prasad
Bench: Vinod Prasad
Court No. - 54 Case :- APPLICATION U/S 482 No. - 22463 of 2010 Petitioner :- Smt. Prakashwati Respondent :- State Of U.P. & Others Petitioner Counsel :- Sanjay Kumar Respondent Counsel :- Govt. Advocate Hon'ble Vinod Prasad,J.
Heard learned counsel for the applicant and the learned A.G.A. The applicant, through the present application under Section 482 Cr.P.C., has invoked the inherent jurisdiction of this court with the prayer to direct the trial court to decide case no. 288 of 2010 (Smt. Prakashwati Vs. Rahula Gupta and others), under Section 156 (3) Cr.P.C., Police Station Gajraula, District J.P. Nagar expeditiously. Looking to the facts of the case and also the fact that the trial is lingering on since long, it is hereby directed that the trial court will make an endeavour to decide the aforesaid trial as expeditiously as possible without unnecessary adjournments and if possible within two weeks from the date of receipt of the certified copy of this order.
With the aforesaid direction this application is finally disposed off. Order Date :- 8.7.2010 Salim