Mukesh Verma vs State Of U.P.
2016 Latest Caselaw 6774 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 50
 

 
Case :- APPLICATION U/S 482 No. - 33262 of 2016
 

 
Applicant :- Mukesh Verma
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Kaushlesh Tripathi
 
Counsel for Opposite Party :- G.A.
 
Hon'ble Yashwant Varma, J.

Heard learned counsel for the applicant, learned A.G.A for the State and perused the entire records.

The only prayer advanced on this application is for expeditiously closure of S.T. No. 149 of 2009 ? (State Vs. Smt. Girraj Anand and others), arising out Case Crime No. 117 of 2007, under Section 306 I.P.C, Police Station Kotwali, District - Jhansi. According to the learned counsel, no effective steps are being taken by the Sessions Judge to conclude the trial, which is pending from the year 2009.

From a perusal of the order-sheet, this contention of the applicant is not borne out inasmuch as evidently regular dates are being fixed and as per the own admission of the applicant recording of evidence is almost complete.

Be that as it may and considering that a trial must be brought to close expeditiously, this application shall stand disposed of with liberty to the applicant to file an application before the Sessions Judge for expeditious disposal and closure of the trial proceedings.

The Sessions Judge concerned shall ensure that unnecessary adjournment is not granted to the parties.

Order Date :- 03.11.2016

Vinod.