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Allahabad High Court

Chhavi Raj 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. - 69
 

 
Case :- APPLICATION U/S 482 No. - 7594 of 2009
 

 
Applicant :- Chhavi Raj And Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- A. Kumar Srivastava
 
Counsel for Opposite Party :- Govt. Advocate,Anil Srivastava
 

 
Hon'ble Vivek Kumar Singh,J.
 

Heard Sri A. Kumar Srivastava, learned counsel for the applicants and Sri Anil Srivastava, learned counsel for the opposite party no.2 and Sri Abhinav Prasad, learned A.G.A. for the State-respondent.

This Criminal Misc. Application under Section 482 Cr.P.C. has been filed with the prayer to quash the proceedings of Criminal Case No.429/09, under Sections 323/504 I.P.C. and Section 3(1)(X) SC/ST Act, P.S. Cholapur, District Varanasi, pending in the Court of learned Additional Chief Judicial Magistrate.

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 learned Additional Chief Judicial Magistrate to consider and decide the Criminal Case No.429/09, under Sections 323/504 I.P.C. and Section 3(1)(X) SC/ST Act, P.S. Cholapur, District Varanasi, pending in the Court of learned Additional Chief Judicial Magistrate, pending in the court of learned learned Additional Chief Judicial Magistrate, 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, provide the applicants cooperate with the trial.

In view of the above, this 482 Cr.P.C. application stands disposed of.

Order Date :- 6.11.2019 Dev/-