Madhu Devi vs State Of U.P. And 9 Others
2015 Latest Caselaw 2877 ALL

Citation : 2015 Latest Caselaw 2877 ALL
Judgement Date : 1 October, 2015

Allahabad High Court

Madhu Devi vs State Of U.P. And 9 Others on 1 October, 2015

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 

 
Case :- APPLICATION U/S 482 No. - 29460 of 2015
 

 
Applicant :- Madhu Devi
 
Opposite Party :- State Of U.P. And 9 Others
 
Counsel for Applicant :- Manoj Kumar,D. B. Yadav
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri D.B. Yadav, learned counsel for the applicant and Sri Indrajeet Singh Yadav, 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 Sessions Judge, Court No.3, District Jaunpur to took cognizance of sufficient notice served upon the opposite parties as provided u/s 64 and 65 Cr.P.C. and to pass appropriate order in accordance with law and direct the revisional court to decide the revision no.250 of 2015, u/s 397, 399 Cr.P.C. expeditiously preferably within a short and stipulated period.

It has been stated by learned counsel for the applicant that the applicant had moved application u/s 156(3) Cr.P.C. against the opposite party no.2 to 10. The said application of the applicant was rejected by the learned Magistrate against which he has preferred a revision before the lower revisional court being criminal revision no.250 of 2015 in which he has arrayed the opposite party no.2 to 10 as necessary party and in spite of the notice issued by the lower revisional court, they have not appeared before the court concerned.

Considering the facts and circumstances of the present case, the court below is directed to decide the revision aforesaid revision preferably within the period of one month from the date of production of the certified copy of this order before the it without granting unnecessary adjournment to either of the parties if there is no legal impediment.

Till then no coercive action shall be taken against the applicant in the aforesaid case.

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

Order Date :- 1.10.2015

Gaurav