Allahabad High Court
Deep Kumar Savita @ Kuldeep And Another vs State Of U.P. And Another on 27 March, 2023
Author: Samit Gopal
Bench: Samit Gopal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 71 Case :- APPLICATION U/S 482 No. - 9076 of 2023 Applicant :- Deep Kumar Savita @ Kuldeep And Another Opposite Party :- State of U.P. and Another Counsel for Applicant :- Neeraj Kumar Dwivedi Counsel for Opposite Party :- G.A. Hon'ble Samit Gopal,J.
List revised.
Heard Sri Neeraj Kumar Dwivedi, learned counsel for the applicants, Sri S.B. Maurya, learned counsel for the State and perused the record.
This application under Section 482 Cr.P.C. has been filed by the applicants Deep Kumar Savita @ Kuldeep and Ranjana Savita @ Babli with the prayer to allow this application and to expedite the proceedings of Criminal Case No. 4572 of 2019 (State Vs. Deep Kumar Savita and another), in Case Crime No. 527 of 2018, under Sections 498-A, 323, 506 IPC and 3/4 D.P. Act, P.S. Kalyanpur, District Kanpur Nagar, pending in the court of Additional Chief Metropolitan Magistrate-IInd, Kanpur Nagar, expeditiously within a stipulated time period.
Learned counsel for the applicants argued that the applicants are the accused of the present case. It is further argued that the trial is lingering on just because of non co-operation of the opposite party no.2 and, as such, appropriate direction be issued for disposal of trial in time bound manner.
Per contra, learned State counsel opposed the prayer made in the present matter by arguing that no such specific reasons have been made out for giving any direction for expediting the trial of the case and as such the application be dismissed.
After having heard learned counsel for the parties and perusing the record, it is evident that there is no specific reason for expediting the same. However, the applicants are the accused may file an application for expediting the trial before the court concerned within two weeks from today which may as per its load of work, diary and pendency of cases, pass appropriate orders on the same within two weeks.
It is made clear that this Court has not passed any direction for expediting the trial.
The present application is disposed of.
Order Date :- 27.3.2023 M. ARIF (Samit Gopal, J.)