Aslam Khan @ Aslam Rangi Bahadur ... vs State Of U.P. And 2 Ors
2014 Latest Caselaw 8402 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 
Case :- APPLICATION U/S 482 No. - 45714 of 2014
 
Applicant :- Aslam Khan @ Aslam Rangi Bahadur Khan
 
Opposite Party :- State Of U.P. And 2 Ors
 
Counsel for Applicant :- Pawan Kumar Srivastava
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Sudhir Agarwal,J.

1. Heard learned counsel for the applicant and perused the record.

2. This application under section 482 Cr.P.C. has been filed seeking a direction to the District and Sessions Judge, Gorakhpur to consider and decide the Sessions Trial No. 536 of 2014 (State Vs. Pradeep Kumar and another) arising out of case crime no. 43 of 2013, under sections 366 and 376 of IPC, police station Compierganj, district Gorakhpur.

3. Firstly, I do not find any inordinate delay on the part of Court concerned in deciding the aforesaid St No. 536 of 2014 and, secondly, there is nothing on record to show that the same is not being decided expeditiously for the reasons attributable to the court below or the respondents, in absence whereof I do not find any reason to grant the relief, as sought for in the application. 

4. Dismissed.

Order Date :- 13.11.2014

SKS