Seema Devi vs State Of U.P. And 3 Others
2016 Latest Caselaw 5303 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

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AFR 
 
Court No. - 48
 

 
Case :- APPLICATION U/S 482 No. - 22437 of 2016
 

 
Applicant :- Seema Devi
 
Opposite Party :- State Of U.P. And 3 Others
 
Counsel for Applicant :- Vijay Singh Sengar,Pankaj Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Pramod Kumar Srivastava,J.

Heard learned counsel for the applicant, learned AGA and perused the records.

From perusal of order sheet, it appears that many dates of the case were fixed when Presiding Officer of the court was not available. When there is probability of Presiding Officer being absent, dates for that period should not be fixed. Presiding Officers are expected to take note of it.

This application is disposed of with observation that trial court will make attempt to frame charge expeditiously in complaint case no. 997/2014 (Seema Devi Vs. Manish Kumar & others) under sections 498A, 323, 504, 506 IPC and section 4 D.P. Act, P.S. Meerganj, District Jaunpur and thereafter try to conclude hearing of the case expeditiously.

Order Date :- 19.8.2016

SR