Allahabad High Court
Nand Lal Pal vs State Of U.P. And 3 Others on 9 July, 2025
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:108289 Court No. - 85 Case :- MATTERS UNDER ARTICLE 227 No. - 6596 of 2025 Petitioner :- Nand Lal Pal Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Amrendra Kumar Pal,R.B.Pal Counsel for Respondent :- G.A. Hon'ble Ms. Nand Prabha Shukla,J.
Heard learned counsel for the petitioner, learned A.G.A. for the State and perused the record.
The present petition under Article 227 of the Constitution of India has been filed with prayer to direct the court concerned to decide Sessions Trial No. 91 of 2021 (State Vs. Pintu @ Shailendra) alongwith connected Sessions Trial No. 260 of 2022 (State Vs. Vijay Kole) and Sessions Trial No. 1993 of 2024 (State Vs. Nasudi @ Ramkesh) arising out of Case Crime No. 751 of 2020 under Sections 364(A), 302, 201 IPC, Police Station Handia, District-Prayagraj pending before Additional District Judge, Court No. 9, Prayagraj, expeditiously within a stipulated period.
It is submitted by learned counsel for the petitioner that the matter is pending consideration before the court concerned.
Expeditious disposal of a case is the right of every litigant and it is expected from every Court to endeavour to dispose of a case pending before it, expeditiously.
Learned A.G.A. has no objection in this regard.
Considering the facts and circumstances of the case and submission made by learned counsel for petitioner, it is expedient to direct the court concerned to make its endeavour to decide the case as expeditiously as possible without granting any unnecessary or long adjournments to either of the parties, if there is no other legal impediment.
With the aforesaid directions, the petition stands disposed of finally.
Order Date :- 9.7.2025 Aditya Tripathi