Allahabad High Court
Smt. Neeta Srivastava vs State Of Up And Anr on 4 February, 2020
Author: Bachchoo Lal
Bench: Bachchoo Lal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 82 Case :- APPLICATION U/S 482 No. - 4813 of 2020 Applicant :- Smt. Neeta Srivastava Opposite Party :- State Of Up And Anr Counsel for Applicant :- Satyendra Narayan Singh,Manik Chandra Yadav Counsel for Opposite Party :- G.A. Hon'ble Bachchoo Lal,J.
Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.
The only prayer made by the applicant is that a direction be issued to the court below to decide the case no. 2631 of 2019, State Vs. Heera Lal, arising out of case crime no. 516 of 2019 under Sections 419, 420, 467, 468, 471 I.P.C. Police Station Line Bazar District Jaunpur pending before Chief Judicial Magistrate, court no. 11, Jaunpur within stipulated time.
Considering the facts of the case, without expressing any opinion on the merits of the applicant's case, this application under section 482 Cr.P.C. is finally disposed of with a direction to the court below to decide the case no. 2631 of 2019, State Vs. Heera Lal, arising out of case crime no. 516 of 2019 under Sections 419, 420, 467, 468, 471 I.P.C. Police Station Line Bazar District Jaunpur pending before Chief Judicial Magistrate, court no. 11, Jaunpur expeditiously in accordance with law without granting unnecessary adjournments to either of the parties.
Order Date :- 4.2.2020 Gss