HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 34 Case :- APPLICATION U/S 482 No. - 16448 of 2015 Applicant :- Rudal Prasad Opposite Party :- State Of U.P. & 5 Others Counsel for Applicant :- Baijant Kumar Mishra Counsel for Opposite Party :- Govt. Advocate Hon'ble Sudhir Agarwal,J.
1. This application under Section 482 Cr.P.C. has been filed with a prayer to direct the the Additional Chief Judicial Magistrate, Kasya, District Kushinagar to decide the Case No. 39 of 2013 arising out of Case Crime No. 710 of 2012, State Vs. Ankit and others under Sections 147, 323, 504, 506 I.P.C. and 3(i) (x) of S.C./S.T. Act, Police Station Kasya, District Kushinagar expeditiously.
2. Firstly, I do not find any inordinate delay on the part of Court concerned in deciding the aforesaid case and, secondly there is nothing on record to show that the same is not being decided expeditiously for the reasons attributable to the court below, in absence whereor I do not find any reason to grant the relief, as sought for in the application.
3. Dismissed. Interim order, if any, stands vacated.
Order Date :- 16.6.2015 Ashish Pd.