Smt. Parul Saini vs State Of U.P. And Another
2017 Latest Caselaw 7926 ALL

Citation : 2017 Latest Caselaw 7926 ALL
Judgement Date : 12 December, 2017

Allahabad High Court

Smt. Parul Saini vs State Of U.P. And Another on 12 December, 2017

Bench: Om Prakash-Vii




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 50
 

 
Case :- APPLICATION U/S 482 No. - 41214 of 2017
 

 
Applicant :- Smt. Parul Saini
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Vishnu Kumar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Om Prakash-VII,J.

Heard learned counsel for the applicant and learned A.G.A. for the State.

The applicant has filed this application under Section 482 Cr.P.C. with a prayer that the court concerned be directed to decide the Complaint Case No.3528 of 2015 (Parul Saini Vs. Dharmendra Saini and others) under Section 12 Domestic Violence Act, P.S. Majhola, District Moradabad pending in the Court of A.C.J.M., Court No.3, Moradabad expeditiously within a stipulated period.

Having regard to the facts and circumstances of the case and having considered the submissions made by the learned counsel for the parties, the court concerned is directed to decide the aforesaid case expeditiously fixing short dates if there is no other legal impediment.

With the above observations, the application stands disposed of.

Order Date :- 12.12.2017