Bhimsen Chug vs State Of U.P. And Another
2019 Latest Caselaw 1303 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 68
 

 
Case :- APPLICATION U/S 482 No. - 9815 of 2019
 

 
Applicant :- Bhimsen Chug
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Devendra Mohan 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 Additional Chief Metropolitan Magistrate-4, District Kanpur Nagar to decide the Case No. 3408 of 2008 (Awadesh Kumar Shukla Vs. Bhimsen Chug), under section 347, 384, 387, 389, 504, 506 IPC, P.S. Babupura, District Kanpur Nagar within some specific/earliest time period.

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 Case No. 3408 of 2008 (Awadesh Kumar Shukla Vs. Bhimsen Chug), under section 347, 384, 387, 389, 504, 506 IPC, P.S. Babupura, District Kanpur Nagar in accordance with law without granting unnecessary adjournments to either of the parties as expeditiously as possible preferably within a period of eight months from the date of production of certified copy of this order, if there is no legal impediment.

Order Date :- 14.3.2019

Masarrat