Allahabad High Court
Syed Mustaque Husain vs State Of U.P. & Anr. on 20 September, 2019
Author: Rajeev Singh
Bench: Rajeev Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 11 Case :- U/S 482/378/407 No. - 6310 of 2019 Applicant :- Syed Mustaque Husain Opposite Party :- State Of U.P. & Anr. Counsel for Applicant :- Amit Tripathi,Syed Ahmad Mehdi Counsel for Opposite Party :- Govt. Advocate Hon'ble Rajeev Singh,J.
Supplementary affidavit filed on behalf of the applicant is taken on record.
Heard, learned counsel for applicant, learned A.G.A. and perused the record.
This application under Section 482 Cr.P.C has been filed for directing the Subordinate District Ambedkar Nagar to decide Case No.2423 of 2001 arising out of Case Crime No.59 of 2001, under Sections 452, 323, 324, 504 and 506 I.P.C. Police Station Jalalpur, District Ambedkar Nagar.
Learned counsel for the applicant contended that on the written complaint of opposite party No.2, FIR No.59 of 2001 was lodged and thereafter, chargesheet was filed and court below took cognizance and the case was registered as Criminal Case No.2423 of 2001. Learned counsel for the applicant has submitted that the applicant is appearing before the court below but merely adjournment are being given, as a result, he is being victimized, even he is an accused in aforesaid case. Therefore, the present application (u/s 482 Cr.P.C.) is filed for kind indulgence of this Court.
Learned AGA has no objection to issue a direction for expeditious disposal of above case.
In view of above, it is provided that the Court below shall decide the aforesaid case expeditiously preferably within a period of six months from the date of production of certified copy of this order, without granting any unnecessary adjournment to any party and if adjournment is inevitable that may be subject to heavy cost and for short dates.
With the aforesaid observation/direction, this application is finally disposed of.
Order Date :- 20.9.2019 Amit/-