Allahabad High Court
Bharat Bhujel vs State Of U.P. And Another on 3 January, 2023
Author: Rajiv Gupta
Bench: Rajiv Gupta
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 65 Case :- APPLICATION U/S 482 No. - 41012 of 2022 Applicant :- Bharat Bhujel Opposite Party :- State of U.P. and Another Counsel for Applicant :- Kuwar Ritesh Kumar Counsel for Opposite Party :- G.A. Hon'ble Rajiv Gupta,J.
Heard learned counsel for the applicant, learned AGA for the State and perused the record.
This application under Section 482 CrPC has been filed by the applicant with a prayer to direct the learned Vth Additional Sessions Judge, Ghazipur to decide the Session Trial No.62 of 2019 (State Vs. Sesram Thakur and others), under Section 302 and 201 IPC, arising out of Case Crime No.194 of 2017, Police Station- Nandganj, District- Ghazipur, within stipulated period.
Learned counsel for the applicant has submitted that applicant is an accused in the instant case and charges have been framed against him on 06.06.2019. However, the trial of the said case has not yet been concluded and has been lingering-on, on one pretext or the other.
In view of the above, learned court below is directed to make all endeavours to conclude the aforesaid trial as expeditiously as possible, preferably within a period of one year from the date of filing of certified copy of this order without giving any unnecessary adjournments to either parties, if there is no other legal impediment in concluding the trial.
With the aforesaid direction, this application under Section 482 Cr.P.C. is finally disposed of.
Order Date :- 3.1.2023 Ashutosh Pandey