Babu Lal vs State Of U.P.
2013 Latest Caselaw 3271 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- APPLICATION U/S 482 No. - 19188 of 2013
 

 
Applicant :- Babu Lal
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- S.N. Sharma
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Manoj Kumar Gupta,J.

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

The only prayer made in the instant petition for a direction to the trial court to conclude the the proceedings of Criminal Case No.4004 of 2012 State Vs. Ajay Kumar Sharma and another, under Sections 323, 504, 506 I.P.C. and 3(1) (X), S.C./S.T. Act, Police Station Dashashwamedh, District Varanasi, pending before Additional Chief Judicial Magistrate, Court No.6, Varanasi within a fixed time.

The applicant is the first informant and it appears from the order sheet that the accused persons have till date not appeared before the trial court.

In these circumstances, it is directed that the trial court will make all efforts to proceed with the case will all  expedition and conclude the trial without granting undue adjournment to either of the parties.

With these observations, the present petition is disposed of.

Order Date :- 6.6.2013

AHN