Mehrunisan & Another [U/A 227] vs Additional Chief Judicial ...
2013 Latest Caselaw 2335 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- MISC. SINGLE No. - 3246 of 2013
 

 
Petitioner :- Mehrunisan & Another [U/A 227]
 
Respondent :- Additional Chief Judicial Magistrate Ist, Distt. Hardoi &Anr
 
Petitioner Counsel :- Sandeep Srivastava
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Heard learned counsel for the petitioners and learned A.G.A.

This petition has been filed with a prayer to expedite the proceedings of case No. M-321 of  2011 pending in the court of learned A.C.J.M.-I, Hardoi under section 125 Cr.P.C.

Considering the facts and circumstances of the case it appears that the petitioners are not able to maintain themselves and the application for granting the maintenance allowance has been filed by them, it is directed that the proceedings of the above mentioned case shall be expedited without granting any unnecessary adjournment to either of the side. In case the respondent no. 2 is avoiding his attendance in the court concerned, the court concerned shall take necessary steps for ensuring his presence before the court concerned.

With this direction, this petition is disposed of.

Order Date :- 17.5.2013

RPD