Allahabad High Court
Khushabu Varshaney vs State Of U.P. And 3 Others on 24 August, 2020
Author: Raj Beer Singh
Bench: Raj Beer Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 50 Case :- APPLICATION U/S 482 No. - 12600 of 2020 Applicant :- Khushabu Varshaney Opposite Party :- State Of U.P. And 3 Others Counsel for Applicant :- Prashant Ji Pandey Counsel for Opposite Party :- G.A. Hon'ble Raj Beer Singh,J.
Heard learned counsel for the applicant and learned A.G.A. for the State.
By means of the present application under Section 482 Cr.P.C., the applicant has sought for a suitable direction to the learned Additional Chief Judicial Magistrate, District Hathras to consider and decide Complaint Case No. 2546 of 2017 (Khushabu Varshaney Vs. Ankur Varshaney @ Devendra Varshaney) under Sections 323, 504, 498-A of IPC and 3/4 of Dowry Prohibition Act, Police Station Hathras Junction, District Hathras within time stipulated by this Court.
It was submitted by learned counsel for the applicant that applicant has filed a complaint under Sections 323, 504, 498-A of IPC and 3/4 of Dowry Prohibition Act, in the year 2017 but the same has not been decided so far due to which, applicant is suffering irreparable loss. Learned counsel further submits that a direction may be issued to the concerned Court to decide the same within specific time.
No useful purpose would be served in keeping the application pending, which is finally disposed of with a direction to Additional Chief Judicial Magistrate, District Hathras to consider and decide Complaint Case No. 2546 of 2017 (Khushabu Varshaney Vs. Ankur Varshaney @ Devendra Varshaney) under Sections 323, 504, 498-A of IPC and 3/4 of Dowry Prohibition Act, Police Station Hathras Junction, District Hathras, expeditiously, in accordance with law, preferably within a period of nine months from the date, Court assumes normal functioning after Covid-19 Pandemic impact is over, provided there is no legal impediment.
The party may file computer generated copy of such order downloaded from the official website of High Court Allahabad, self attested by the applicant.
The concerned Court/Authority/Official shall verify the authenticity of such computerized copy of the order from the official website of High Court Allahabad and shall make a declaration of such verification in writing.
Order Date :- 24.8.2020 Mohit