Allahabad High Court
Kanchan Srivastava vs State Of U.P. And Another on 22 August, 2019
Author: Karuna Nand Bajpayee
Bench: Karuna Nand Bajpayee
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 64 Case :- APPLICATION U/S 482 No. - 32056 of 2019 Applicant :- Kanchan Srivastava Opposite Party :- State Of U.P. And Another Counsel for Applicant :- Akhil Kumar Srivastava,Madan Mohan Lal Counsel for Opposite Party :- G.A. Hon'ble Karuna Nand Bajpayee,J.
This application u/s 482 Cr.P.C. has been filed seeking the direction to expedite the proceedings of Misc. Criminal Case No. 599 of 2015 (Kanchan Srivastava Vs. Manish Srivastava), under Section 128 Cr.P.C., Police Station Kotwali, District Ghazipur, pending in the court of Principal Judge Family Court, Ghazipur.
Heard applicant's counsel and learned A.G.A. for the State. Record has been perused.
In the facts and circumstances of the case the lower court concerned is directed to expedite and conclude the proceeding of the aforesaid case at the earliest without granting any unnecessary adjournment to either of the parties, unless there is some legal impediment or unless there is any order passed by the higher court staying the proceedings of the case.
With the aforesaid observation this application is disposed off.
Order Date :- 22.8.2019 P.S.Parihar