Satai vs The State Of U.P
2012 Latest Caselaw 2311 ALL

Citation : 2012 Latest Caselaw 2311 ALL
Judgement Date : 29 May, 2012

Allahabad High Court

Satai vs The State Of U.P on 29 May, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 1856 of 2012
 

 
Petitioner :- Satai
 
Respondent :- The State Of U.P
 
Petitioner Counsel :- Amit Upadhyay
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

It has been pointed out that chargesheet was filed on 01.10.2006. Cognizance of the offence was taken by the Magistrate on 27.4.2007. More than five years have passed since then, however, charges have not been framed.

This factual position emerges on perusal of ordersheet, placed on record as Annexure-2.

Learned counsel for the State does not dispute the above noted facts.

Let the concerned Magistrate viz. Chief Judicial Magistrate, Court No.18, Sultanpur, send his comments as to under what circumstances, for more than five years, case has been kept pending without framing of charges.

List in the 1st week of August, 2012.

Let the order be conveyed through Registrar of this court within three days.

Order Date :- 29.5.2012

A.Nigam