Allahabad High Court
Smt. Hema Rani @ Heema Fatima @ Guddo vs State Of U.P. And Another on 11 December, 2019
Author: Narendra Kumar Johari
Bench: Narendra Kumar Johari
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 85 Case :- APPLICATION U/S 482 No. - 45801 of 2019 Applicant :- Smt. Hema Rani @ Heema Fatima @ Guddo Opposite Party :- State of U.P. and Another Counsel for Applicant :- Pradeep Chauhan,Ikshwaku Srivastava Counsel for Opposite Party :- G.A. Hon'ble Narendra Kumar Johari,J.
The present application u/s 482 Cr.P.C. has been filed with a prayer to direct the Court below i.e. Court of Family Judge, IIIrd, Jaunpur to decide the Case No.371 of 2019 "Smt. Hema Rani Vs. Sabi Abbas" under Section 125 Cr.P.C., Police Station Kotwali, District Jaunpur expeditiously.
Heard learned counsel for the applicant as well as learned A.G.A for the State and perused the record.
Learned counsel for the applicant has submitted that the applicant is wife. She has no means to maintain herself and her condition has become like a beggar. Any how she has managed to file an application under Section 125 Cr.P.C. against opposite party no. 2. She is facing great hardship for her livelihood.
Opposite party no. 2 has appeared in the present case.
Therefore, considering the pathetic condition of applicant, it is directed that Case No.371 of 2019 "Smt. Hema Rani Vs. Sabi Abbas" under Section 125 Cr.P.C., Police Station Kotwali, District Jaunpur, be decided expeditiously by the court concerned in accordance with law and without granting any unnecessary adjournments to either party.
With the above observations/directions, application u/s 482 Cr.P.C. is disposed of.
Order Date :- 11.12.2019 SK Goswami