Yogendra vs State Of U.P. And Another
2018 Latest Caselaw 1691 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 49
 

 
Case :- APPLICATION U/S 482 No. - 24127 of 2018
 

 
Applicant :- Yogendra
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Raghubir Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saumitra Dayal Singh,J.

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

The present application has been filed to decide the case of the applicant being Case Crime No. 264 of 1991 (Case No. 3270 of 2011 Now New Case No. 1338 of 2018 (State Vs. Yogendra), under Sections 25/27 Arms Act and 218/120B IPC, Police Station Sikandra, District Agra, pending in the court of A.C.J.M-1st, Agra.

Learned counsel for the applicant submits that the present prosecution has remained pending since 1991. It is further stated that though the applicant is on bail, however, he has been harassed for very long time due to the pendency of the criminal prosecution. It is further stated that though the criminal trial against the applicant had been separated on 27.3.2017, however, the same has still remained pending for no fault of the applicant.

Considering the above fact, the present application is finally disposed of with a direction to the court below to decide the aforesaid case in accordance with law, without granting any unnecessary or long adjournments to either of the parties, as expeditiously as possible, preferably within a period of six months from the date of production of a certified copy of this order, unless there is any other legal impleadment.

Order Date :- 24.7.2018

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