Kamlesh Yadav vs State Of U.P. And Another
2019 Latest Caselaw 1880 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 68
 

 
Case :- APPLICATION U/S 482 No. - 11175 of 2019
 

 
Applicant :- Kamlesh Yadav
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Nitin Kumar
 
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 conclude the trial expeditiously of the Case No. 1066 of 1999 as Case Crime No. 162 of 1998 (State Vs. Kamlesh Yadav) under section5/25 Arms Act, P.S. Kotwali Farrukhabad, District Farrukhabad.

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 conclude the trial expeditiously of the Case No. 1066 of 1999 as Case Crime No. 162 of 1998 (State Vs. Kamlesh Yadav) under section5/25 Arms Act, P.S. Kotwali Farrukhabad, District Farrukhabad 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 :- 28.3.2019

Masarrat