Allahabad High Court
Ramesh Kumar Pandey vs State Of U.P. And Another on 8 August, 2019
Author: Karuna Nand Bajpayee
Bench: Karuna Nand Bajpayee
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 64 Case :- APPLICATION U/S 482 No. - 30875 of 2019 Applicant :- Ramesh Kumar Pandey Opposite Party :- State Of U.P. And Another Counsel for Applicant :- Vishal Shukla Counsel for Opposite Party :- G.A. Hon'ble Karuna Nand Bajpayee,J.
This application u/s 482 Cr.P.C. has been filed seeking the direction to expedite the proceedings of Case No. 22011 of 2007 (State Vs. Satesh Chandra Mishra), arising out of Case Crime No. 166 of 2007, under Sections 420, 467, 468, 406 and 506 I.P.C., Police Station Rail Bazar, District Kanpur Nagar.
Heard applicant's counsel and learned A.G.A. for the State. Record has been perused.
In the facts and circumstances of the case the lower court concerned is directed to expedite and conclude the proceeding of the aforesaid case at the earliest without granting any unnecessary adjournment to either of the parties, unless there is some legal impediment or unless there is any order passed by the higher court staying the proceedings of the case.
With the aforesaid observation this application is disposed off.
Order Date :- 8.8.2019 P.S.Parihar