Allahabad High Court
Chhavi Raj Patel And Others vs State Of U.P.And Another on 6 November, 2019
Author: Vivek Kumar Singh
Bench: Vivek Kumar Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 65 Case :- APPLICATION U/S 482 No. - 32064 of 2009 Applicant :- Chhavi Raj Patel And Others Opposite Party :- State Of U.P.And Another Counsel for Applicant :- A.Kumar Srivastava Counsel for Opposite Party :- Govt. Advocate,Anil Kumar Verma,Anil Srivastava Hon'ble Vivek Kumar Singh,J.
Heard Sri Janardan Yadav, learned counsel for the applicant and Sri Abhinav Prasad, learned A.G.A. for the State.
The present 482 Cr.P.C. application has been filed for a suitable direction to the learned IInd Additional Chief Judicial Magistrate, Varanasi to decide the criminal case no.1709/09, under Sections 147, 323, 504, 506 I.P.C. and 3(1)X SC/ST Act, P.S. Chelapur, District Varanasi, pending in the Court of learned IInd Additional Chief Judicial Magistrate, Varanasi, within stipulated period.
Considering the facts and circumstances of the case and submissions as advanced by he counsel for the parties, the present 482 Cr.P.C. application is disposed of with the direction to learned IInd Additional Chief Judicial Magistrate, Varanasi to consider and decide the criminal case no.1709/09, under Sections 147, 323, 504, 506 I.P.C. and 3(1)X SC/ST Act, P.S. Chelapur, District Varanasi, pending in the Court of learned IInd Additional Chief Judicial Magistrate, Varanasi, as expeditiously as possible in accordance with law, preferably within a period of six months from the date of production of a certified copy of this order, after hearing the concerned parties without granting unnecessary adjournment to either of the parties, in case the proceedings of the aforesaid case is not stayed by any Court.
However, it is provided that till the disposal/conclusion of aforesaid case, no coercive action shall be taken against the applicant, provided the applicant cooperates with the trial.
In view of the above, this 482 Cr.P.C. application stands disposed of.
Order Date :- 6.11.2019 Dev/-