Jhinkan vs The State Of U.P And Anr.
2013 Latest Caselaw 2212 ALL

Citation : 2013 Latest Caselaw 2212 ALL
Judgement Date : 16 May, 2013

Allahabad High Court

Jhinkan vs The State Of U.P And Anr. on 16 May, 2013

Bench: Surendra Vikram Rathore




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 
Case :- U/S 482/378/407 No. - 2279 of 2013
 
Petitioner :- Jhinkan
 
Respondent :- The State Of U.P And Anr.
 
Petitioner Counsel :- Dinesh Kumar Chaudhary
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Surendra Vikram Singh Rathore,J.

Heard learned counsel for the applicant, learned A.G.A. for the State and perused the material available on record.

By means of the instant application under Section 482 Cr.P.C., the applicants have prayed for expeditious disposal of Special Sessions Trial No. 18 of 2011 arising out of case crime no. 2 of 2011, under Sections 376 IPC and 3 (2)(v) of the SC/ST Act, Police Station Kotwali Utraula, District Balrampur pending before the trial court.

Learned counsel for the applicant restricts his prayer only to the extent that the aforesaid case may be decided as expeditiously as possible in accordance with law.

Learned A.G.A. has no objection to his innocuous prayer.

In view of the above, this application under Section 482 Cr.P.C. is disposed of with a direction to the trial court to decide the Special Sessions Trial No. 18 of 2011 arising out of case crime no. 2 of 2011, under Sections 376 IPC and 3 (2)(v) of the SC/ST Act, Police Station Kotwali Utraula, District Balrampur as expeditiously as possible.

Order Date :- 16.5.2013

Virendra