Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 3, Cited by 0]

Allahabad High Court

Smt Preeti Devi vs State Of U.P. And Another on 1 March, 2023





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 52
 

 
Case :- APPLICATION U/S 482 No. - 42802 of 2022
 

 
Applicant :- Smt Preeti Devi
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Ram Govind
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shiv Shanker Prasad,J.
 

Heard learned counsel for the applicant, learned A.G.A., and perused material on record.

This application under Section 482 Cr.P.C. has been filed seeking direction to the Court below for early decision of Case No. 354/12/2018 (Preeti Devi and another Vs. Vipin Kumar), under Section 125 Cr.P.C., Police Station Thathiya, District Kannauj, pending in the court of Principal Judge, Family Court, Kannauj, within stipulated period.

Considering the fact that the trial has remained pending since 2018, 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 six months from the date of production of a certified copy of this order before it, if there is no other legal impediment.

Order Date :- 1.3.2023 Abhishek Singh