Allahabad High Court
Smt. Sudha Gupta vs State Of U.P. And Others on 12 January, 2010
Author: Vijay Kumar Verma
Bench: Vijay Kumar Verma
Court No. - 45 Case :- APPLICATION U/S 482 No. - 33873 of 2009 Petitioner :- Smt. Sudha Gupta Respondent :- State Of U.P. And Others Petitioner Counsel :- Ravi Sahu Respondent Counsel :- Govt. Advocate Hon'ble Vijay Kumar Verma,J.
Heard learned counsel for the applicant and AGA for the State and perused the record.
The only prayer made in this application under section 482 Cr.P.C. is that the court of Metropolitan Magistrate IInd, Kanpur Nagar be directed to decide Criminal Complaint Case No. 290 of 2006 (Smt. Sudha Gupta vs. Hamendra Kumar) under section 138 N.I. Act, P.S. Badshahi Naka, Kanpur Nagar, within the reasonable period.
From the record, it transpires that the aforesaid case is pending since 2006.
Therefore, the court below is directed to decide the aforesaid case within a period of six months by making sincere efforts and applying the provisions of Section 309 Cr.P.C.
Sessions Judge Kanpur Nagar also to ensure that aforesaid case is decided within the said period.
with aforesaid direction, the application under section 482 is finally disposed of.
Order Date :- 12.1.2010 v.k.updh.