Allahabad High Court
Smt. Ramendri vs State Of U.P. And Another on 25 April, 2023
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 50 Case :- APPLICATION U/S 483 No. - 266 of 2023 Applicant :- Smt. Ramendri Opposite Party :- State of U.P. and Another Counsel for Applicant :- Naresh Chandra Pal Counsel for Opposite Party :- G.A. Hon'ble Ram Manohar Narayan Mishra,J.
Heard learned counsel for the applicant and learned A.G.A. for the State.
This Application under Section 483 Cr.P.C. has been filed by the applicant with a prayer to direct the court below to hear and decide the Misc. Case No. 35 of 2014 (Smt. Ramendri vs. Chhote lal @ Mohan Lal) under Section 125(3) Cr.P.C., P.S. Shivali, District Kanpur Dehat pending before Additional Principal Judge, Family Court, Kanpur Dehat expeditiously within stipulated time.
Learned counsel for the applicant states that case was filed initially as Misc. Case No. 67 of 2010 under Section 125(3) Cr.P.C. before the court in the year 2010, however, case was registered as Case No. 35 of 2014 before the Family Court; at present recovery warrant of Rs. 1,35,000/- has been issued by the court against opposite party, hence, a direction may be issued to the court below to decide the same expeditiously.
It is directed that court below shall make all endeavour to decide this case expeditiously preferably within a period of six months from the date of production of certified copy of the order, without permitting undue adjournments to either side, if there is no legal impediment.
With this direction, this application is disposed of.
Order Date :- 25.4.2023 Dhirendra/