Kuldeep vs State Of U.P. And Another
2013 Latest Caselaw 1096 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 

 
Case :- APPLICATION U/S 482 No. - 13172 of 2013
 

 
Petitioner :- Kuldeep
 
Respondent :- State Of U.P. And Another
 
Petitioner Counsel :- Ratan Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Rajesh Dayal Khare,J.

Heard learned counsel for the applicant and learned A.G.A. for the State.

This  petition under Section 482, Cr.P.C. has been filed seeking a direction for the  court  below i.e.  Special Chief Judicial Magistrate, Meerut to  expedite/dispose of  the  case No. 1335 of 2006 under Sections 279, 338, 304A IPC, police station Partapur, district Meerut within stipulated time.

After hearing the learned counsel for the parties and after perusing the averments as contained in the present application, this application is finally disposed of with a direction to the Special Chief Judicial Magistrate, Meerut to  dispose of  the  case No. 1335 of 2006 under Sections 279, 338, 304A IPC, police station Partapur, district Meerut most expeditiously, strictly in accordance with law, after hearing the parties and without granting any unnecessary adjournment to either the parties, if possible within one year from the date of production of a  certified copy of this order before him, provided there is no stay by any court of law.

Order Date :- 18.4.2013

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