Bhanu Prakash Sharma vs State Of U.P. And Another
2017 Latest Caselaw 3202 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- APPLICATION U/S 482 No. - 18679 of 2017
 

 
Applicant :- Bhanu Prakash Sharma
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Kamlesh Kumar Dwivedi
 
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 C.J.M. Mau to decide the Criminal Complaint Case no. 388 of 2015, Bhanu Prakash Sharma Vs. Jalandhar Singh,  under Section  138 N.I. Act, P.S.  Kopaganj  District Mau within a definite  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 C.J.M. Mau to decide the Criminal Complaint Case no. 388 of 2015, Bhanu Prakash Sharma Vs. Jalandhar Singh,  under Section  138 N.I. Act, P.S.  Kopaganj  District Mau in accordance with law without granting unnecessary adjournment to either of the parties  as expeditiously as possible, preferably within a period of one year from the date of production of certified copy of this order, if there is no legal impediment .

Order Date :- 11.8.2017

Gss