Allahabad High Court
P.C. Mishra vs State Of U.P. And Another on 18 July, 2022
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 87 Case :- APPLICATION U/S 482 No. - 11469 of 2022 Applicant :- P.C. Mishra Opposite Party :- State of U.P. and Another Counsel for Applicant :- Sanjive Kumar Gupta Counsel for Opposite Party :- G.A. Hon'ble Om Prakash Tripathi,J.
1. Heard learned counsel for the applicant and learned A.G.A for the State as also perused the record.
2. This application under Section 482 Cr.P.C. has been filed seeking direction to the court below to decide the Criminal Case No.2366/1996 (Case Crime No.19/1988) under Section 409 IPC, Police Station Civil Lines, District Budaun (State of U.P. vs. P.S. Mishra) pending before the learned Chief Judicial Magistrate, Budaun.
3. Learned counsel for the applicant submitted that the matter relates to case crime no. 19/1998, under Section 409 IPC, P.S. Civil Lines, District Budaun. It is also submitted that charge has been framed against the applicant no 09.02.2009 and up-til now no witness has been recorded and against the applicant bailable warrant has been issued by the trial Court. The applicant was a Junior Engineer in the Irrigation Department and now he is retired person.
4. Considering the fact that the trial has remained pending since 2009, 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 possible, without granting any unnecessary or long adjournments to either of the parties, preferably within a period of one year from the date of production of a certified copy of this order, if there is no other legal impediment.
Order Date :- 18.7.2022 Monika