Smt. Urmila vs State Of U.P. And Anr
2019 Latest Caselaw 230 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 68
 

 
Case :- APPLICATION U/S 482 No. - 6827 of 2019
 

 
Applicant :- Smt. Urmila
 
Opposite Party :- State Of U.P. And Anr
 
Counsel for Applicant :- Satya Prakash Sharma
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.

The only prayer made by the applicant is that a direction be issued to the Presiding Officer/Additional Court, Mathura to decide the Case No. 14587 of 2017 (Smt. Urmila Vs. Narendra Pachori) U.P.M.T. 04-056019-17, under section 138 N.I. Act, P.S. Kotwali, District Mathura as early as possible.

Considering the facts and circumstances of the case and without expressing any opinion on the merits of the case, this application under section 482 Cr.P.C. is finally disposed of with a direction to the Presiding Officer/Additional Court, Mathura to decide the Case No. 14587 of 2017 (Smt. Urmila Vs. Narendra Pachori) U.P.M.T. 04-056019-17, under section 138 N.I. Act, P.S. Kotwali, District Mathura in accordance with law without granting unnecessary adjournments 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 :- 26.2.2019

Masarrat