Sazia @ Aqsa vs State Of U.P. And Another
2019 Latest Caselaw 1266 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 68
 

 
Case :- APPLICATION U/S 482 No. - 9858 of 2019
 

 
Applicant :- Sazia @ Aqsa
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Prabhakar Awasthi
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Heard Sri Rajesh Kumar Singh holding brief of Sri Prabhakar Awasthi, 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 court concerned to decide the Application No. 1078 of 2018 in Criminal Case No. 581 of 2010, under section 125(3) Cr.P.C., P.S. Prem Nagar, District Bareilly as expeditiously as possible and well within the time specified by this Hon'ble Court.

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 court concerned to decide the Application No. 1078 of 2018 in Criminal Case No. 581 of 2010, under section 125(3) Cr.P.C., P.S. Prem Nagar, District Bareilly in accordance with law without granting unnecessary adjournments to either of the parties as expeditiously as possible preferably within a period of six months from the date of production of certified copy of this order, if there is no legal impediment.

Order Date :- 14.3.2019

Masarrat