Satendra Kumar vs State Of U.P.
2015 Latest Caselaw 2825 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 
Case :- APPLICATION U/S 482 No. - 29350 of 2015
 
Applicant :- Satendra Kumar
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Smt. Mandavi Tripathi,Santosh Tripathi
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Smt. Mandavi Tripathi, learned counsel for the applicant and Sri Ripusudan Yadav, 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 learned A.C.M.-V, Ghaziabad to conclude and decide the Case No. 997 of 2010, arising out of Case Crime No. 77 of 2009, under Sections 60, 63, 72 of Excise Act, Police Station Modi Nagar District Ghaziabad, expeditiously, preferably within a period specified by this Court.

Learned counsel for the applicant submitted that applicant is an accused in the present case, and charges have been framed against the applicant, in the matter, but till date no prosecution witness have been examined by the trial court, and the trial is pending since 2010.

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 six months from the date of production of certified copy of this order, if there is no legal impediment.

Order Date :- 30.9.2015/VKG