Deo Singh vs State Of U.P.
2015 Latest Caselaw 2653 ALL

Citation : 2015 Latest Caselaw 2653 ALL
Judgement Date : 24 September, 2015

Allahabad High Court

Deo Singh vs State Of U.P. on 24 September, 2015

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 
Case :- APPLICATION U/S 482 No. - 28918 of 2015
 
Applicant :- Deo Singh
 
Opposite Party :- State Of U.P.
 
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 Nitin Srivastava, learned A.G.A. appearing for the State, and perused the record.

This application under Section 482 Cr.P.C. has been filed for direction to the court below to decide the Sessions Trial No. 202 of 1997 (Case Crime No. 197 of 1997), (State Vs. Hakim Singh and others), under Sections 147, 148, 149, 302, 342, 506, IPC, Police Station Kurara, District Hamirpur, pending in the court of learned Special Judge (D.A.A.), Hamirpur, expeditiously.

It it submitted by the learned counsel for the applicant that that applicant is complainant of the case, and he has approached this Court by means of filing the application under Section 482 Cr.P.C. No. 24921 of 2012 (Deo Singh Vs. State of U.P.), and this has disposed of the said application vide order dated 09.08.2012, with the direction to the trial court to conclude the trial as expeditiously, preferably, within six months, ensuring the presence of witnesses. Though the said order was also placed before the trial court concerned on 18.08.2012, but till date the trial has not yet been concluded by the trial court, and date are being fixed for arguments.

Considering the facts of the case, as the trial pertains to the year 1997, without expressing any opinion on the merits of the applicant's case, this application U/s 482 Cr.P.C. is finally disposed of with a direction to the court below to decide aforesaid case in accordance with law without granting unnecessary adjournments to either of the parties as expeditiously as possible, preferably within a period of two months from the date of production of certified copy of this order, if there is no legal impediment, in the light of Section 309 Cr.P.C.

Order Date :- 24.9.2015/VKG