HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 53 Case :- APPLICATION U/S 482 No. - 29944 of 2015 Applicant :- Vinod Yadav @ Golu And 2 Ors. Opposite Party :- State Of U.P. And Anr. Counsel for Applicant :- Utkarsh Pandey Counsel for Opposite Party :- Govt.Advocate Hon'ble Ramesh Sinha,J.
Heard Sri Utkarsh Pandey, learned counsel for the applicants and Sri Manish Deo, learned A.G.A. appearing for the State, and perused the record.
The only prayer made by the applicants is that a direction be issued to the court below to decide the Session Trial No. 343 of 2013 (State Vs. Nandu Yadav and others), arising out of Case Crime No. 207 of 2013, under Sections 498-A, 304-B IPC and 3/4 D. P. Act., Police Station Mauranipur, District Jhansi, within a definite period.
Considering the facts of the case, without expressing any opinion on the merits of the applicant's case, this application U/s 482 Cr.P.C. is finally disposed of with a direction to the court below to decide aforesaid case in accordance with law without granting unnecessary adjournments to either of the parties as expeditiously as possible preferably within a period of six months from the date of production of certified copy of this order, if there is no legal impediment.
Order Date :- 6.10.2015 VKG