Allahabad High Court
Smt. Ifra Khan vs State Of U.P. And Anr on 3 December, 2019
Author: Ramesh Sinha
Bench: Ramesh Sinha
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 1 Case :- APPLICATION U/S 482 No. - 44370 of 2019 Applicant :- Smt. Ifra Khan Opposite Party :- State Of U.P. And Anr Counsel for Applicant :- Mohd. Akbar Shah Alam Khan Counsel for Opposite Party :- G.A. Hon'ble Ramesh Sinha,J.
Heard Mohd. Akbar Shah Alam Khan, learned counsel for the applicant and Sri A.R. Chaurasia, learned A.G.A for the State and perused the record.
This application under Section 482 Cr.P.C. has been filed with the prayer to direct the Principal Judge, Muzaffarnagar to decide the Case No.802/11 of 2019, u/s 128 Cr.P.C. at P.S. Kotwali, district Muzaffar Nagar within stipulated period as fixed by this Court.
Learned counsel for the applicant submits that the applicant was granted interim maintenance by the Family Court on 20.6.2019 which was an ex-parte order against which opposite party no.2 filed an application under Section 126 Cr.P.C. Thereafter the applicant filed an application under Section 128 Cr.P.C on 5.10.2019 but the same has not yet been decided by the court below.
After having heard the learned counsel for the parties present and perused the impugned order as well as the material brought on record, the court concerned is directed to dispose of the aforesaid application filed by the applicant u/s 128 Cr.P.C within the period of four weeks from the date of production of certified copy of this order, if there is no legal impediment.
With the aforesaid directions, this 482 application is finally disposed of.
Order Date :- 3.12.2019 Gaurav