Allahabad High Court
Chandrakesh @ Guddu Chaurasia vs State Of U.P. And Another on 7 July, 2021
Author: Raj Beer Singh
Bench: Raj Beer Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 71 Case :- APPLICATION U/S 482 No. - 6204 of 2021 Applicant :- Chandrakesh @ Guddu Chaurasia Opposite Party :- State of U.P. and Another Counsel for Applicant :- Nitesh Kumar Srivastava Counsel for Opposite Party :- G.A. Hon'ble Raj Beer Singh,J.
Case is taken up through video conferencing.
Heard learned counsel for the applicant and learned A.G.A. for the State.
By means of the present application under Section 482 Cr.P.C., the applicant has sought for a suitable direction to the learned Judicial Magistrate, Court No.11, Deoria, to consider and decide the Case No. 1618 of 2012 (State Vs. Chandrakesh @ Guddu Chaurasia and another), Case Crime No. 671 of 2012 under Sections 323, 325, 452 I.P.C. Police Station Rudrapur, District Deoria, within time stipulated by this Court.
It was submitted by learned counsel for the applicant that applicant is accused in the above stated case, which was initiated in the year 2012 but not a single witness has been examined so far and thus appropriate direction may be issued to the concerned Court below for expeditious disposal of the case.
Perusal of the report of concerned Court below shows that charge has already been framed against the accused and process is being issued to the witnesses and that efforts are being made to conclude the case expeditiously.
In view of aforesaid, no useful purpose would be served in keeping the application pending, which is finally disposed of with a direction to the Judicial Magistrate, Court No.11, Deoria, to consider and decide the Case No. 1618 of 2012 (State Vs. Chandrakesh @ Guddu Chaurasia and another), Case Crime No. 671 of 2012 under Sections 323, 325, 452 I.P.C. Police Station Rudrapur, District Deoria, expeditiously, in accordance with law, preferably within a period of nine months from the date, Court assumes normal functioning after Covid-19 Pandemic impact is over, provided there is no legal impediment.
Order Date :- 7.7.2021 S.Ali