Veer Singh vs State Of U.P. And 4 Others
2021 Latest Caselaw 7417 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 75
 

 
Case :- APPLICATION U/S 482 No. - 9937 of 2021
 

 
Applicant :- Veer Singh
 
Opposite Party :- State Of U.P. And 4 Others
 
Counsel for Applicant :- Sushil Kumar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vivek Agarwal,J.

Sri Sushil Kumar, learned counsel for petitioner and Sri Vikas Goswami, learned AGA for the State are present.

Sri Suhsil Kumar submits that evidence of the defence witnesses were closed on 17.08.2019 and case was fixed for arguments, but instead of hearing the arguments and deciding the case on its own merits, learned District and Sessions Judge, Sambhal at Chandausi is simply adjourning the matter and is neither hearing the arguments nor passing the judgment.

In view of such documentary evidence, a prayer is made to direct the concerned District and Sessions Judge, Sambhal at Chandausi to hear this case on its own merits and decide the same as expeditiously as possible.

Prayer is not opposed by learned AGA for the State.

Accordingly, learned District and Sessions Judge, Sambhal at Chandausi is directed to hear and decide S.T. No. 544 of 2018, pending before him for final arguments within three months from the date of receipt of certified copy of this order.

In above terms, petition is disposed off.

Order Date :- 9.7.2021

Vikram/-