Pawan Kumar Singh vs State Of U.P. And 4 Others
2019 Latest Caselaw 1387 ALL

Citation : 2019 Latest Caselaw 1387 ALL
Judgement Date : 15 March, 2019

Allahabad High Court

Pawan Kumar Singh vs State Of U.P. And 4 Others on 15 March, 2019

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 68
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 6713 of 2019
 

 
Petitioner :- Pawan Kumar Singh
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Satish Chandra Singh,Sharad Chandra Singh
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

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

The only prayer made by the petitioner is that a direction be issued to the court concerned to decide the Suit No. 25/15 (State Vs. Suresh Mishra) (Annexure No. 3 to this writ petition) pending before S.D.M. Saidpur, Ghazipur within the stipulated period.

Considering the facts and circumstances of the case and without expressing any opinion on the merits of the case, this writ petition is finally disposed of with a direction to the court concerned to decide the Suit No. 25/15 (State Vs. Suresh Mishra) (Annexure No. 3 to this writ petition) pending before S.D.M. Saidpur, Ghazipur 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 :- 15.3.2019

Masarrat