Allahabad High Court
Ishan Singhal vs State Of U.P. And 4 Others on 10 June, 2022
Author: Shekhar Kumar Yadav
Bench: Shekhar Kumar Yadav
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 52 Case :- APPLICATION U/S 482 No. - 14606 of 2022 Applicant :- Ishan Singhal Opposite Party :- State Of U.P. And 4 Others Counsel for Applicant :- Mohit Gautam Counsel for Opposite Party :- G.A. Hon'ble Shekhar Kumar Yadav,J.
Heard learned counsel for the applicant and learned A.G.A. for the State.
The only prayer made by the applicant is that a direction be issued to the Judicial Magistrate, Mathura to decide Case No.147 of 2019 (State vs. Deepak Gupta and others), Case Crime No. 189 of 2018, under Section 420, 467, 468, 471 IPC, P.S. Mahavan, District Mathura within a definite period.
Considering the facts of the case, without expressing any opinion on the merits of the applicant's case, this application U/s 482 Cr.P.C. is finally disposed of with a direction to the court below to decide aforesaid case in accordance with law without granting unnecessary adjournments to either of the parties as expeditiously as possible preferably within a period of six months from the date of production of certified copy of this order, if there is no legal impediment.
Order Date :- 10.6.2022 A.