Lalchandra Shukla vs State Of U.P. & Another
2021 Latest Caselaw 782 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 
C.M.Application No.63316 of 2020 for extension of time.
 
InRe:-
 
Case :- U/S 482/378/407 No. - 1758 of 2019
 

 
Applicant :- Lalchandra Shukla
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Narendra Bahadur Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
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 7.3.2019 wherein following directions were issued:-

"In view of above, it is provided that the Court below will decide the case expeditiously preferably within a period of one year from the date of production of certified copy of this order, without granting any unnecessary adjournment to any party and if adjournment is inevitable that may be subject to heavy cost and for short dates.

With the aforesaid observations/direction, this application is finally 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 the court below to decide the Complaint Case No.466/2018, under Section 138 of Negotiable Instruments Act, pertaining to Police Station Kotwali Ayodhya, District Faizabad expeditiously preferably within a period of one year from the date of production of a certified copy of this order, if possible.

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

RKM.