Allahabad High Court
Shiv Mohan Gupta vs State Of U.P. on 19 January, 2010
Author: Rajesh Chandra
Bench: Rajesh Chandra
Court No. - 42 Case :- APPLICATION U/S 482 No. - 33712 of 2009 Petitioner :- Shiv Mohan Gupta Respondent :- State Of U.P. Petitioner Counsel :- R.S.Pandey Respondent Counsel :- Govt. Advocate Hon'ble Rajesh Chandra,J.
This application under Section 482 Cr.P.C. has been filed with a prayer that the trial court may be directed to expedite the disposal of S.T. No. 483/2006 State of U.P. vs. Rajesh Kumar Gupta and others P.S. Jhusi District Allahabad pending in the court of Additional District Session Judge (Room no. 15) at Allahabad.
Learned counsel for the applicant pointed out that the sessions trial is pending in the Court since 2006 but the accused persons are lingering the case by taking adjournments on one or the other ground.
I considered over the matter. The case is under Section 304B I.P.C. etc. and is pending in the court since 2006.
The trial court is directed to expedite the disposal of the case at an early date. The court will not allow unnecessary adjournments to the accused persons specially when the prosecution witnesses are present in the court.
Order Date :- 19.1.2010 Naresh