Pratap Singh vs State Of U.P.
2015 Latest Caselaw 2654 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 
Case :- APPLICATION U/S 482 No. - 28832 of 2015
 
Applicant :- Pratap Singh
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Mritunjay Singh Silanki
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri Mritunjay Singh Silanki, learned counsel for the applicant and Sri Manish Deo, learned A.G.A. appearing for the State, and perused the record.

The only prayer made by the applicant is that a direction be issued to the court below to expedite the Case No. 1927 of 2009 (State Vs. Virendra Singh and others), in Case Crime No. 105 of 2008, under Sections 147, 326, 342, 323, 504 & 506 IPC, Police Station Bhognipur, District Kanpur Dehat, within a definite period.

Considering the facts of the case, 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 eight months from the date of production of certified copy of this order, if there is no legal impediment.

Order Date :- 24.9.2015

VKG