Anil Kumar vs State Of U.P. And Another
2015 Latest Caselaw 2858 ALL

Citation : 2015 Latest Caselaw 2858 ALL
Judgement Date : 1 October, 2015

Allahabad High Court

Anil Kumar vs State Of U.P. And Another on 1 October, 2015

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 
Case :- APPLICATION U/S 482 No. - 29589 of 2015
 
Applicant :- Anil Kumar
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- A. K. Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri A. K. Singh, learned counsel for the applicant, and Sri Manish Deo, learned AGA appearing for the State and perused the record.

The only prayer made by the applicant is that a direction be issued to the court of Judicial Magistrate, Ist Varanasi to conclude the trial of Case Crime No. 72 of 2014 (State Vs. Anil Kumar), under Section 354-D, IPC, Police Station Lanka, Varanasi, District Varanasi, within specified period.

It appears that applicant has come up for expediting the trial of a criminal case, which is of the year 2014. There appears to be no good ground for expediting the trial, accordingly the same dismissed on this ground alone, at this stage.

Order Date :- 1.10.2015

VKG