Allahabad High Court
Smt Kavita Kumari vs State Of Up on 1 August, 2019
Author: Sanjay Kumar Singh
Bench: Sanjay Kumar Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 70 Case :- APPLICATION U/S 482 No. - 29636 of 2019 Applicant :- Smt Kavita Kumari Opposite Party :- State Of Up Counsel for Applicant :- Deepak Singh,Kumar Ankit Srivastava Counsel for Opposite Party :- G.A. Hon'ble Sanjay Kumar Singh,J.
Heard learned counsel for the applicant and the learned AGA appearing for the State.
This application u/s 482 Cr.P.C. has been filed seeking direction to the court below to decide the case no. 4205 of 2016 (State Vs. Jayant Kumar and others) arising out of case crime no. 936 of 2015, under Sections 498A, 323, 504, 506 IPC and 3/4 D.P. Act, Police Station Sector-49 Noida, District Gautam Budh Nagar expeditiously.
Having regard to the facts and circumstances of the case and having considered the submissions made by the learned counsel for the parties, the concerned Court below is directed to decide the aforesaid case expeditiously, preferably within a period of nine months fixing short dates, if there is no legal impediment. It is further directed that the parties shall cooperate in the proceeding and no unnecessary adjournment will be sought/granted.
With the above observations, the application stands disposed of.
Order Date :- 1.8.2019 AK Pandey