Allahabad High Court
Dharmendra Kumar Kesarwani vs State Of U.P. And 4 Others on 11 October, 2023
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:196162 Court No. - 82 Case :- APPLICATION U/S 483 No. - 1200 of 2023 Applicant :- Dharmendra Kumar Kesarwani Opposite Party :- State Of U.P. And 4 Others Counsel for Applicant :- A.K. Mishra,Sati Shanker Tripathi Counsel for Opposite Party :- G.A. Hon'ble Shiv Shanker Prasad,J.
Learned counsel for the applicant is permitted to carryout necessary corrections in the prayer clause during the course of the day.
Heard learned counsel for the applicant and learned A.G.A for the State as also perused the record.
This application under Section 483 Cr.P.C. has been filed seeking direction to the court below for committal of the Complaint Case No. 34 of 2014 (Dharmendra Kumar Kesarwani Vs. Devendra Kumar Kesarwani and Others), under Sections 147, 148, 323, 452, 504, 506, 308 I.P.C., Police Station - Kydganj, District - Prayagraj, pending in the Court of learned Additional Chief Judicial Magistrate, Court No. 5, Allahabad.
Considering the fact that the case has remained pending since 2014. Without expressing any opinion on the merits of the case, this application is finally disposed of with a direction to the court below to commit 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 three months from the date of production of a certified copy of this order, if there is no other legal impediment.
Order Date :- 11.10.2023 SK Srivastava