Allahabad High Court
Dev Sharan Shukla @ D.S. Shukla vs State Of U.P. And Another on 29 January, 2010
Author: Ravindra Singh
Bench: Ravindra Singh
Court No. - 54 Case :- APPLICATION U/S 482 No. - 2471 of 2010 Petitioner :- Dev Sharan Shukla @ D.S. Shukla Respondent :- State Of U.P. And Another Petitioner Counsel :- Lal Mani Singh Respondent Counsel :- Govt. Advocate Hon'ble Ravindra Singh,J.
Heard learned counsel for the applicant and learned A.G.A. This application has been filed with a prayer that suitable direction may be issued to expedite the proceedings of S.T.No. 1247 of 2006, arising out of Case Crime No. 142 of 2006, under Sections 302/34/201 I.P.C., Police Station Sachendi, District Kanpur Nagar pending in the court of Special Judge S.C./S.T. Act, Kanpur Nagar.
Considering the facts and circumstances of the case, it is directed that the proceedings of the above mentioned case shall be expedited without granting unnecessary adjournment to either of the parties, in case the proceedings are not stayed by any other court.
With the above direction the application is finally disposed of. Order Date :- 29.1.2010 prabhat