Allahabad High Court
Imrana vs State Of U.P. And 2 Others on 15 December, 2020
Author: Raj Beer Singh
Bench: Raj Beer Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 87 Case :- APPLICATION U/S 482 No. - 17889 of 2020 Applicant :- Imrana Opposite Party :- State Of U.P. And 2 Others Counsel for Applicant :- Anju Kushwaha,Pramod Kumar Singh 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 Chief Judicial Magistrate, District Hathras to consider and decide Criminal Case No.460 of 2011 (State Vs. Zamir Ahmad others) arising out of Case Crime No. 382 of 2011, under Sections 498A, 323, of IPC and 3/4 of D.P. Act, Police Station Hathras Gate, District Hathras pending before Chief Judicial Magistrate, Hathras within time stipulated by this Court.
It was submitted by learned counsel for the applicant that applicant is complainant of above stated case, in which charge sheet was submitted in the year 2011 but so far statement of only one witness has been recorded. Learned counsel further submitted 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 Chief Judicial Magistrate, District Hathras to consider and decide Criminal Case No.460 of 2011 (State Vs. Zamir Ahmad others) arising out of Case Crime No. 382 of 2011, under Sections 498A, 323, of IPC and 3/4 of D.P. Act, Police Station Hathras Gate, 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.
Order Date :- 15.12.2020 Mohit