Smt. Sumitra Devi And 4 Others vs State Of U.P. And Another
2013 Latest Caselaw 3444 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 

 
Case :- APPLICATION U/S 482 No. - 20361 of 2013
 

 
Applicant :- Smt. Sumitra Devi And 4 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Rajesh Kumar Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Rajesh Dayal Khare,J.

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

This petition under Section 482, Cr.P.C. has been filed seeking a direction for the trial court namely Judicial Magistrate, Family Court, Gorakhpur to dispose of / conclude the trial of case no. 188 of 2009 under Section 127 Cr.P.C., police station Shahpur, district Gorakhpur 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  Judicial Magistrate, Family Court, Gorakhpur to consider and conclude trial of case No. 2188 of 2009 under Section 127 Cr.P.C., police station Shahpur, district Gorakhpur most expeditiously, strictly in accordance with law, after hearing the parties and without granting any unnecessary adjournment to either the parties, provided there is no stay by any court of law.

Order Date :- 1.7.2013

Ashish Pd.