Allahabad High Court
Gopal Das Lalwani vs State Of U.P. And 2 Others on 30 June, 2021
Author: Samit Gopal
Bench: Samit Gopal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 43 Case :- APPLICATION U/S 482 No. - 5880 of 2021 Applicant :- Gopal Das Lalwani Opposite Party :- State Of U.P. And 2 Others Counsel for Applicant :- Ashish Goyal Counsel for Opposite Party :- G.A. Hon'ble Samit Gopal,J.
The matter has been taken up through Video Conferencing.
Heard Sri Ashish Goyal, learned counsel for the applicant and Sri Ravi Prakash Bhatt, learned A.G.A. for the State through video conferencing and perused the material on record.
This application under Section 482 Cr.P.C. has been filed by the applicant Gopal Das Lalwani with the prayer to direct the court of Additional Chief Judicial Magistrate, Court No.11, Agra to decide the Misc. Case No.70 of 2013 (Gopal Das Lalwani Vs. Bhgwan Das) pending before it u/s 120-B, 406, 420, 467, 468, 504, 506 I.P.C., P.S. Chatta, District Agra, expeditiously if possible within a stipulated period of time which Court may deem fit and proper.
Learned counsel for the applicant argued that initially FIR was registered which was investigated and final report was submitted against which protest petition was filed which was accepted by the concerned court after which the said order was challenged in a revision and the said revision was allowed and the matter was remanded back and since then the matter is pending before the trial court. It is argued that the revision has been allowed vide judgement and order dated 13.5.2016 and since then the matter is pending before the trial court and appropriate direction be issued for expediting the same within the stipulated period of time.
Learned A.G.A. though opposed the application under Section 482 Cr.P.C. but did not dispute the proposition for expeditious disposal of the said case before the trial court.
Heard learned counsel for the parties and perused the material on record. It is apparent that the matter is pending before the trial court after being remanded by the revisional court vide judgement and order dated 13.5.2016. The trial court is thus expected to decide the same as expeditiously as possible without granting any undue adjournment to either of the parties and by fixing short dates.
The applicant is obliged to submit a copy of this order before the trial court and bring it to the notice of the court concerned.
With the aforesaid direction, the present 482 Cr.P.C. application stands disposed off.
(Samit Gopal, J.) Order Date :- 30.6.2021 Gaurav