Sanjay Singh vs State Of U.P. & Another
2017 Latest Caselaw 3773 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- APPLICATION U/S 482 No. - 25167 of 2017
 

 
Applicant :- Sanjay Singh
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Shabana Nizam
 
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. I,  Jaunpur to expedite the hearing of complaint case no. 433 of 2014, u/s 138 N.I. Act,  P.S. Madiyahun  District Jaunpur 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 A.C.J.M. I, Jaunpur to expedite the hearing of complaint case no. 433 of 2014, u/s 138 N.I. Act,  P.S. Madiyahun  District Jaunpur 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 :- 29.8.2017

Gss