Sayyed Hamidul Bari vs State Of U.P. & Anr.
2021 Latest Caselaw 780 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?
 
Court No. - 29
 
C.M. Application No.63317 of 2020- for extension of time.
 
InRe: 
 
Case :- U/S 482/378/407 No. - 7025 of 2019
 

 
Applicant :- Sayyed Hamidul Bari
 
Opposite Party :- State Of U.P. & Anr.
 
Counsel for Applicant :- Mohd. Ghayasuddin Khan,Shubham Kumar Kushwaha,Shyam Narain Mishra
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Alok Mathur,J.

1. Heard learned counsel for the applicant as well as learned A.G.A. for the State and perused the record.

2. In exercise of the powers under Section 483 Cr.P.C., I deem it appropriate to pass following orders:-

3. Instant petition was disposed of by this Court vide judgment and order dated 27.9.2019 wherein following directions were issued:-

"In view of the aforesaid, learned Trial Court is directed to decide the said case expeditiously preferably within a period of six months from the date a certified copy of this order is produced before it.

With the aforesaid observation/direction the petition is disposed of."

4. Subsequently instant application was received from the Presiding Officer submitting that in light of the ongoing pandemic of COVID 19, looking to the limitations and restrictions in functioning of the courts, it is not possible to dispose of the said case in terms of the directions of this Court.

5. With the consent of the parties and looking into the request made by the trial court, in the interest of justice the present application is being disposed of with a direction to the Trial Court to decide Case No.58521 of 2014, Syed Hamidul Bari vs. Dr. Ashok Mishra, under Section 138 of Negotiable Instruments Act, Police Station Ghazipur, District Lucknow, within a period of two months from the date of production of a certified copy of this order, if possible.

Order Date :- 12.1.2021 (Alok Mathur, J.)

RKM.