Naveen Kumar Gupta vs State Of U.P. And Another
2023 Latest Caselaw 21697 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:162667
 
Court No. - 89
 

 
Case :- APPLICATION U/S 482 No. - 29377 of 2023
 

 
Applicant :- Naveen Kumar Gupta
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Sushil Kumar,Prem Prakash Umrao,Raj Kumar Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Deepak Verma,J.

1. Heard learned counsel for the applicant and learned A.G.A for the State as also perused the record.

2. This application under Section 482 Cr.P.C. has been filed seeking direction to the court below to decide the Crl. Appeal No.22 of 2021 (Chandrakant Shukla Vs. State of U.P. and another) under Section 374 Cr.P.C. and Section 138 N.I. Act, pending in the court of Additional Sessions Judge, Court no. 2 Allahabad.

3. Counsel for the applicant submits that trial court convicted the opposite party no.2 vide judgment and order dated 03.12.2020. Thereafter, the opposite party no. 2 filed an appeal before the Additional District and Sessions Judge, Allahabad. The same is pending since 2021 and from perusal of the order sheet, it appears that appellant is not participating in the appellate proceedings.

4. Considering the fact that the appeal is pending since 2021, without expressing any opinion on the merits of the case, this application is finally disposed of with a direction to the court below to decide the aforesaid case in accordance with law, as expeditiously as possible, without granting any unnecessary or long adjournments to either of the parties, preferably within a period of six months from the date of production of a certified copy of this order, if there is no other legal impediment.

Order Date :- 10.8.2023

Meenu Singh