Allahabad High Court
Mithilesh Kumar Singh vs State Of U.P. And 3 Others on 7 June, 2022
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 50 Case :- APPLICATION U/S 482 No. - 7796 of 2022 Applicant :- Mithilesh Kumar Singh Opposite Party :- State Of U.P. And 3 Others Counsel for Applicant :- Madan Gopal Sharma,Aditya Sharma Counsel for Opposite Party :- G.A. Hon'ble Syed Aftab Husain Rizvi,J.
Heard Sri Aditya Sharma, learned counsel for the applicant, learned A.G.A. for the State and perused the record.
The only prayer made by the applicant is that a direction be issued to the Additional Chief Judicial Magistrate, Chandauli to decide the Case crime No. 364 of 2011, case no.334 of 2015 (State vs. Matru and ors) under sections 323, 504, 506, 325 IPC, P.S. Alinagar District Chandauli within the stipulated period.
Considering the facts and circumstances of the case and without expressing any opinion on the merits of the case, this application under section 482 Cr.P.C. is finally disposed off with a direction to the Additional Chief Judicial Magistrate, Chandauli to decide the Case crime No. 364 of 2011, case no.334 of 2015 (State vs. Matru and ors) under sections 323, 504, 506, 325 IPC, P.S. Alinagar District Chandauli in accordance with law without granting unnecessary adjournments to either of the parties as expeditiously as possible preferably within a period of eight months from the date of production of certified copy of this order, if there is no legal impediment.
Order Date :- 7.6.2022 C. MANI