Rajesh Kumar Soni vs State Of U.P.And Another
2022 Latest Caselaw 15335 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 84
 

 
Case :- APPLICATION U/S 482 No. - 16440 of 2022
 

 
Applicant :- Rajesh Kumar Soni
 
Opposite Party :- State Of U.P.And Another
 
Counsel for Applicant :- Shivanand Mishra
 
Counsel for Opposite Party :- G.A.,Jitendra Kumar,Purushottam Dixit
 

 
Hon'ble Saurabh Shyam Shamshery,J.

Sri Shivanand Mishra, learned counsel for applicant, after arguing for some time, on instructions, submits that proceedings under Section 145 Cr.P.C. which are being remanded by the impugned order passed by the Revisional Court be decided expeditiously after considering the submissions as well as objections of both the parties and judgments of Supreme Court as well as of this Court.

Sri Purushottam Dixit, learned counsel appearing for opposite party No.2 has no objection if such application be disposed of with said observations.

Considering the above submissions and without interfering in the impugned order, this application is disposed of with a direction that Court concerned shall conclude the proceedings under Section 145 Cr.P.C., after considering the rival submissions (documentary and oral), if any, expeditiously preferably within a period of six weeks from today.

Order Date :- 31.10.2022

Nirmal Sinha

(Sl.No. 10/386 fresh cases)