Anuradha Yadav vs State Of U.P. And 4 Others
2022 Latest Caselaw 13955 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 86
 
Case :- APPLICATION U/S 482 No. - 21197 of 2022
 
Applicant :- Anuradha Yadav
 
Opposite Party :- State Of U.P. And 4 Others
 
Counsel for Applicant :- Vishal Mishra,Mohit Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Karunesh Singh Pawar,J.

Heard learned counsel for the petitioner and learned A.G.A. for the State.

Through this petition, the petitioner has prayed that the learned A.C.M.M.-III, Kanpur Nagar may be directed to decide the Case No.91339 of 2021, State Vs. Deepak Yadav and others, arising out of Case Crime No.3/2021, under sections 498A, 323, 506 IPC and 3/4 D.P. Act, Police Station Barra, District Kanpur Nagar, expeditiously preferably within a time bound period as stipulated by this Hon'ble Court.

Notice to respondent no. 2 to 5 are dispensed with.

Learned A.G.A. has opposed the petition submitted that no plausible reasons have been pointed out on behalf of the petitioner so as to direct the trial court to expedite the trial. He has placed reliance on the judgment of Apex Court passed in SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 30839/2021 M. GOPALAKRISHNAN & ORS. VERSUS PASUMPON MUTHURAMALINGAM & ANR.

On due consideration to the argument advanced as well as perusal of the record, so also the fact that no cogent reasons have been pointed by the learned counsel for the petitioner to decide the matter and also considering the judgment of the Apex Court passed in the case of M. GOPALAKRISHNAN (Supra), I am of the opinion that the petition is liable to be dismissed and is accordingly dismissed.

Order Date :- 27.9.2022/RC