Allahabad High Court
Anurag vs State Of U.P. on 8 December, 2020
Author: Dinesh Pathak
Bench: Dinesh Pathak
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 88 Case :- APPLICATION U/S 482 No. - 16563 of 2020 Applicant :- Anurag Opposite Party :- State of U.P. Counsel for Applicant :- Purushottam Dixit Counsel for Opposite Party :- G.A. Hon'ble Dinesh Pathak,J.
Heard learned counsel for the applicant and learned A.G.A. for State of U.P. Applicant has invoked the jurisdiction of this Court under Section 482 Cr.P.C. with a prayer for earlier disposal of application dated 29.11.2019 pending before the Chief Judicial Magistrate, Aligarh in Case Crime No. 158 of 2019, under Sections 396 and 412 IPC, P.S. Harduwaganj, District-Aligarh, by which he has prayed for permission to sale of 590 compressors which are custodia legis.
It is submitted that more than one year has passed in filing the aforesaid application, but the said application could not be decided for one or the other reason. It is further submitted that compressors are containing liquid which is perishable item and likely to be destroyed.
In view of the aforesaid, learned court below is hereby directed to make sincere efforts to decide the aforesaid application expeditiously preferably within a period of three months from the date of filing of a copy of this order strictly in accordance with law, without granting any unnecessary adjournment to the parties .
The application is disposed of.
Order Date :- 8.12.2020 A.Kr.