Allahabad High Court
Anirudh Kumar vs State Of U.P. And Another on 28 November, 2022
Author: Sanjay Kumar Pachori
Bench: Sanjay Kumar Pachori
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 65 Case :- APPLICATION U/S 483 No. - 452 of 2022 Applicant :- Anirudh Kumar Opposite Party :- State of U.P. and Another Counsel for Applicant :- Arvind Kumar Upadhyay Counsel for Opposite Party :- G.A. Hon'ble Sanjay Kumar Pachori,J.
Heard Sri Arvind Kumar Upadhyay, learned counsel for the applicant and Sri Om Prakash Dwivedi, learned A.G.A., and perused material on record.
The present application under Section 483 Cr.P.C. has been filed by the applicant with a prayer to issue a direction to the Additional Chief Judicial Magistrate, Deoband, District Saharanpur to decide the Case No. 059 of 2020 (State Vs. Anirudh Kumar) arising out of Case Crime No. 0837 of 2019 under Section 67-A of Information Technology Act, 2008, Police Station- Deoband, District- Saharanpur, within stipulated period.
Considering the fact that the case is pending since 2020 without expressing any opinion on the merits of the case, this application is finally disposed of with a direction to the court below to decide the aforesaid case in accordance with law, as expeditiously as preferably, without granting any unnecessary or long adjournments to either of the parties, if there is no other legal impediment.
With the aforesaid directions, the application stands disposed of finally.
Order Date :- 28.11.2022 Ishan