Smt.Rita Devi vs State Of U.P.
2015 Latest Caselaw 2040 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 
Case :- APPLICATION U/S 482 No. - 25738 of 2015
 
Applicant :- Smt.Rita Devi
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- K.K.Bhatt
 
Counsel for Opposite Party :- Govt.Advocate
 
Hon'ble Ramesh Sinha,J.

Heard Sri K.K. Bhatt, learned counsel for the applicant and Sri Sanjay Tripathi, learned A.G.A. for the State and perused the record.

This application under Section 482 Cr.P.C. has been filed with a prayer to direct the Additional Family Judge, Allahabad to decide the petition no.558/2013 (Smt. Rita Devi Vs. Shiv Mangal) u/s 125 Cr.P.C. pending since 25.7.2013 within a stipulated period of time granted by this Court.

Considering the facts and circumstances of the present case, the court below is directed to expedite the trial of the aforesaid case and conclude the same preferably within the period of three months from the date of production of the certified copy of this order before the court below without granting unnecessary adjournment to either of the parties if there is no legal impediment.

With the aforesaid directions, this 482 Cr.P.C. application is finally disposed of.

Order Date :- 31.8.2015

Gaurav