Smt. Shahana vs State Of U.P.
2013 Latest Caselaw 2216 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 

 
Case :- APPLICATION U/S 482 No. - 16784 of 2013
 

 
Petitioner :- Smt. Shahana
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Alok Shrama
 
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 suitable direction for the Additional District Judge,  Court No. 24 Shajahanpur to conclude the trial of Sessions trial No. 729/13 of 2006 under section 302 IPC, police station Sadar Bazar, district Shahjahanpur  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 Additional District Judge,  Court No. 24 Shajahanpur to conclude the trial of Sessions trial No. 729/13 of 2006 under section 302 IPC, police station Sadar Bazar, district Shahjahanpur   most expeditiously, strictly in accordance with law, after hearing the parties and without granting any unnecessary adjournment to either the parties, if possible within  a period of 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 :- 16.5.2013

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