Neelam Sauri vs State Of U.P. And Another
2017 Latest Caselaw 3127 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- APPLICATION U/S 482 No. - 23037 of 2017
 

 
Applicant :- Neelam Sauri
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Rakesh Dubey
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Heard learned counsel for the parties and perused the record.

The only prayer made by the applicant is that a direction be issued to  learned A.C.J.M. VII,  Kanpur Nagar to decide the complaint case no. 3637 of 2012 (new case no. 4120 of 2015),  Neelam Suri Vs. Dev Narain Mishra  under Section  138 N.I. Act, P.S. Panki District Kanpur Nagar within stipulated period.

Considering the facts and circumstances of the case, without  expressing any opinion on the merits of the applicant's case, this application under Section 482 Cr.P.C.  is finally disposed of with a direction to learned A.C.J.M. VII,  Kanpur Nagar to decide the complaint case no. 3637 of 2012 (new case no. 4120 of 2015),  Neelam Suri Vs. Dev Narain Mishra  under Section  138 N.I. Act, P.S. Panki District Kanpur Nagar in accordance with law without granting unnecessary adjournment 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 :- 9.8.2017

Gss