Ghanshyam & Others vs State Of U.P.
2016 Latest Caselaw 5914 ALL

Citation : 2016 Latest Caselaw 5914 ALL
Judgement Date : 17 September, 2016

Allahabad High Court

Ghanshyam & Others vs State Of U.P. on 17 September, 2016

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- APPLICATION U/S 482 No. - 5704 of 1999
 

 
Applicant :- Ghanshyam & Others
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Pradeep Chandra
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Naheed Ara Moonis,J.

Case called out in the revised list. No one has appeared on behalf of the applicants to press this petition. On the earlier occasion the case was adjourned at the request of learned counsel for the applicants.

The instant petition is pending since 1999 challenging the proceeding of S.T. No.56 of 1999 (State Vs. Lallu Raja and others), under section 395 I.P.C., Police Station Pali, District Lalitpur pending in the Court of Special Judge (D.A.A.), Lalitpur.

The petition cannot be kept pending for indefinite period.

The petition is dismissed for want of prosecution. Interim order, if any, stands vacated.

Office is directed to communicate this order to the court below within three days through FAX.

The court below shall proceed with the matter expeditiously, in accordance with law.

Order Date :- 17.9.2016