Sanjay Kumar Pandey vs State Of U.P. And Another
2019 Latest Caselaw 1875 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 68
 

 
Case :- APPLICATION U/S 482 No. - 11180 of 2019
 

 
Applicant :- Sanjay Kumar Pandey
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Shambhavi Nandan
 
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 court concern to decide the S.T. No. 192 of 2013 (Crime No. 4 of 2012) (State Vs. Daya Shankar and another), under section 323, 325, 506, 504, 307, 308 IPC, P.S. Belipar, District Gorakhpur pending in the court of IV Additional Session Judge/Special Judge, E.C. Act, Gorakhpur within the Specified 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 concern to decide the S.T. No. 192 of 2013 (Crime No. 4 of 2012) (State Vs. Daya Shankar and another), under section 323, 325, 506, 504, 307, 308 IPC, P.S. Belipar, District Gorakhpur pending in the court of IV Additional Session Judge/Special Judge, E.C. Act, Gorakhpur 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 :- 28.3.2019

Masarrat