Sapna Nimesh vs State Of Up 2 Others
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Allahabad High Court

Sapna Nimesh vs State Of Up 2 Others on 29 February, 2024

Author: Subhash Chandra Sharma

Bench: Subhash Chandra Sharma

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:36774
 
Court No. - 79
 
Case :- APPLICATION U/S 483 No. - 288 of 2024
 
Applicant :- Sapna Nimesh
 
Opposite Party :- State Of Up 2 Others
 
Counsel for Applicant :- Kartikey Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Subhash Chandra Sharma,J.
 

Heard learned counsel for the applicant as well as learned A.G.A. for the State and perused the material on record.

The present application u/s 483 Cr.P.C. has been moved with prayer to allow the application and to direct the A.C.J.M 1st, Mathura to decide the Case No.1560/IX/17, Computer No.5663 of 2017 (State vs. Aditya @ Dimpal and another), N.C.R. No.86 of 2016, under Sections 323, 504, 506 I.P.C., Police Station Sadar Bazar, District Mathura, pending before him within the stipulated period as fixed by this Hon'ble Court.

It is submitted by learned counsel for the applicant that a Case No.1560/IX/17, is pending before the learned court of learned A.C.J.M 1st, Mathura since 2017 and it is not being decided. The proceedings of the case were stayed by this Court in application u/s 482 Cr.P.C. No.22226 of 2018 by the order dated 03.07.2018 which came to an end as a result of operation of judgment passed in the case of Asian Resurfacing of Road Agency Pvt. Ltd. and another vs. C.B.I., in pursuance to which order was also passed by this Court on 06.06.2022 but there is no any progress in the trial of the case. Therefore, prays that a direction be issued to the learned court concerned to expedite the hearing of the case as expeditiously as possible within some stipulated time.

Learned A.G.A. has no objection in this regard.

Considering the facts and circumstances of the case, submissions made by learned counsel for the parties as well as perusal of record, this application is disposed of finally with direction to the learned court concerned to make its endeavour to decide the aforesaid case within a period of one year from the date of production of certified copy of the order, if there is no other legal impediment or if there is no any stay order passed by this Court or by the Hon'ble Supreme Court.

Order Date :- 29.2.2024

Ashok Gupta