Ram Bharat vs State Of U.P. Through Sectretary ...
2019 Latest Caselaw 1277 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 68
 

 
Case :- APPLICATION U/S 482 No. - 9803 of 2019
 

 
Applicant :- Ram Bharat
 
Opposite Party :- State Of U.P. Through Sectretary Home Govt. Of U.P.
 
Counsel for Applicant :- Sunil Kumar Singh
 
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 concern Magistrate to decide the Case No. 20 of 2016 (State Vs. Ramsoj) arising from Case Crime No. 396 of 2014 under section 409 IPC, P.S. Bhimpura, District Ballia pending before learned A.C.J.M.-Ist, Ballia expeditiously in accordance with law and mandatory provision of Section 309 Cr.P.C. within time bound manner within 6 months.

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 theconcern Magistrate to decide the Case No. 20 of 2016 (State Vs. Ramsoj) arising from Case Crime No. 396 of 2014 under section 409 IPC, P.S. Bhimpura, District Ballia pending before learned A.C.J.M.-Ist, Ballia 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 :- 14.3.2019

Masarrat