Ram Bahadur vs State Of U.P. And4 Others
2017 Latest Caselaw 879 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 50
 

 
Case :- APPLICATION U/S 482 No. - 15646 of 2017
 

 
Applicant :- Ram Bahadur
 
Opposite Party :- State Of U.P. And4 Others
 
Counsel for Applicant :- Krishna Dutt Awasthi
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rajesh Dayal Khare,J.

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

Present application has been filed seeking a suitable direction to the District and Sessions Judge Jalaun at Orai to consider and decide  S.T.. No. 39 of 2016 under Sections 498A, 304B, 302 IPC and Section 3/4 D.P. Act, police station Madhaugarh, district Jalaun expeditiously, preferably within the time stipulated by this Court.

After hearing the learned counsel for the applicant, learned A.G.A. and after perusing the material on record, this application is finally disposed of with a direction to theDistrict and Sessions Judge Jalaun at Orai to consider and decide  S.T.. No. 39 of 2016 under Sections 498A, 304B, 302 IPC and Section 3/4 D.P. Act, police station Madhaugarh, district Jalaun  most expeditiously,  strictly in accordance with law, after hearing the parties and without granting any unnecessary adjournment to either the parties,   provided the proceedings are not stayed by any Court of law.

Order Date :- 18.5.2017

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