Karishma Sharma vs State Of U.P. Thru. Prin. Secy. Home ...
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Allahabad High Court

Karishma Sharma vs State Of U.P. Thru. Prin. Secy. Home ... on 25 May, 2024

Author: Karunesh Singh Pawar

Bench: Karunesh Singh Pawar

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:39976
 
Court No. - 15
 
Case :- APPLICATION U/S 483 No. - 379 of 2024
 
Applicant :- Karishma Sharma
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Civil Sectt. Lko. And Others
 
Counsel for Applicant :- Roshan Babu Gupta,Shushil Kr. Sharma
 
Counsel for Opposite Party :- G.A.
 
Hon'ble Karunesh Singh Pawar,J.
 

The petition has been filed under Section 483 CrPC for a direction to expedite the trial of the case crime no. 563/2018 relating to P.S. Chinhat, District Lucknow U/S. 498A, 323, 506, 376, 308, 494, 420 of the IPC (State of U.P. versus Hitesh Kumar) which is pending since 2021, on day to day basis, in the interest of justice.

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

Notice to respondent No.2 is dispensed with.

The petitioner's counsel submits that the charge sheet in the matter was filed on 23.02.2020 and cognizance upon that was taken on 28.07.2021, however, till date charges have not been framed by the trial court.

Perused the record.

No extraordinary circumstance has been pleaded or argued by learned counsel for the petitioner as required vide order dated 11.3.2022 passed by Supreme Court in Special Leave Petition (Crl) Diary No.30839 of 2021 M. Gopalakrishnan and others versus Pasumpon Muthuramalingam and another.

Hence, in view of the judgment in M. Gopalakrishnan's case (supra), there appears to be no justification for directing expeditious disposal of proceedings pending before the trial court.

The petition is accordingly dismissed.

Order Date :- 25.5.2024/R.C.