Rajendra Singh vs Shyam Singh And 5 Others
2016 Latest Caselaw 6205 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 7530 of 2016
 

 
Petitioner :- Rajendra Singh
 
Respondent :- Shyam Singh And 5 Others
 
Counsel for Petitioner :- Sanjay Kumar Srivastava
 

 
Hon'ble Rajesh Dayal Khare,J.

Heard learned counsel for the petitioner.

Present petition has been filed seeking a direction to the  Additional Chief Judicial Magistrte-II Saharanpur to consider and decide Complaint Case No. 4677 of 2016 under Sections 420, 423, 465, 467, 468, 471, 474 and 120B IPC, police station Nakud, district Saharanpur  expeditiously, preferably within the time stipulated by this Court.

After hearing the learned counsel for the petitioner and after perusing the material on record, this petition is finally disposed of with a direction to the Additional Chief Judicial Magistrte-II Saharanpur to consider and decide Complaint Case No. 4677 of 2016 under Sections 420, 423, 465, 467, 468, 471, 474 and 120B IPC, police station Nakud, district Saharanpur , most expeditiously, if already not decided, strictly in accordance with law, after hearing the parties and without granting any unnecessary adjournment to either the parties, preferably within a period of one year from the date of production of a certified copy of this order before him provided the proceedings are not stayed by any Court of law.

Order Date :- 27.9.2016

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