Smt. Kamla Devi vs State Of U.P. And Another
2019 Latest Caselaw 146 ALL

Citation : 2019 Latest Caselaw 146 ALL
Judgement Date : 25 February, 2019

Allahabad High Court

Smt. Kamla Devi vs State Of U.P. And Another on 25 February, 2019

Bench: Om Prakash-Vii




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- APPLICATION U/S 482 No. - 7016 of 2019
 

 
Applicant :- Smt. Kamla Devi
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Abhishek Tiwari
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Om Prakash-VII,J.

The present application has been filed by the applicant under Section 482 Cr.P.C. with the prayer to direct the Chief Judicial Magistrate, Ghazipur to decide case no. 234 of 2016, arising out of case crime no. 1394 of 2011, under Sections 419, 420, 467, 471 IPC, Police Station Kotwali, district Ghazipur pending before him expeditiously.

Heard learned counsel for the applicant and the learned AGA appearing for the State.

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.

Both the parties are hereby directed to co-operate the court concerned in deciding the aforesaid matter and no unnecessary adjournment shall be granted to either of the parties.

With the above observations, the application stands disposed of.

Order Date :- 25.2.2019

Sachdeva