Kali Shankar Mishra vs State Of U.P. & Anr.
2021 Latest Caselaw 781 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 
C. M. Application No.63310 of 2020-for for extension of time. 
 
InRe:-
 

 
Case :- U/S 482/378/407 No. - 281 of 2019
 

 
Applicant :- Kali Shankar Mishra
 
Opposite Party :- State Of U.P. & Anr.
 
Counsel for Applicant :- Onkar Nath Tiwari
 
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 17.1.2019 wherein following directions were issued:-

"Looking into the facts and circumstances, Additional Chief Judicial Magistrate-II, Faizabad is directed to decide the criminal case no.454/2011, arising out of Case Crime No. 658/2007, under section 392 I.P.C., Police Station Inayat Nagar, District - Faizabad, if possible, positively, within one year from the date a certified copy of this order is placed before him.

With the aforesaid, present 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. The case has been listed today but no one has appeared on behalf of the applicant.

6. Learned A.G.A. has no objection.

7. 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 Additional Chief Judicial Magistrate-II, Faizabad to decide the criminal case no.454/2011, arising out of Case Crime No. 658/2007, under section 392 I.P.C., Police Station Inayat Nagar, District - Faizabad, if possible, positively, within one year from the date a certified copy of this order is placed before him, within a period of one year from the date of production of a certified copy of this order.

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

RKM.