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Puneet Mishra @ Puneet Kumar Mishra vs State Of U.P. Thru. Prin. Secy. Home, ...
2024 Latest Caselaw 19803 ALL

Citation : 2024 Latest Caselaw 19803 ALL
Judgement Date : 29 May, 2024

Allahabad High Court

Puneet Mishra @ Puneet Kumar Mishra vs State Of U.P. Thru. Prin. Secy. Home, ... on 29 May, 2024

Author: Karunesh Singh Pawar

Bench: Karunesh Singh Pawar





HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:40816
 
Court No. - 15
 

 
Case :- APPLICATION U/S 483 No. - 375 of 2024
 

 
Applicant :- Puneet Mishra @ Puneet Kumar Mishra
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home, Lko. And Another
 
Counsel for Applicant :- Avnish Kumar Tiwari,Priyam Kumar Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Karunesh Singh Pawar,J.
 

1.Heard learned counsel for the petitioner and learned A.G.A. for the State as well as perused the record.

2.Learned counsel for the petitioner prays that the learned trial court/Additional Chief Judicial Magistrate, Court No.1, Hardoi be directed to decide the Case No.16517 of 2023 arising out of Case Crime No. 234 of 2022, under Section 188, 143, 147, 152, 332, 353 IPC and Section 7 CLA Act 2013, Police Station Beniganj, District Hardoi, State vs. Puneet Mishra and others expeditiously.

3.Learned A.G.A. has opposed the petition submitting that it is a new trial and no undue preference should be given to this trial over the old trial(s).

4. On due consideration to the submissions advanced as well as perusal of the record, and also the judgment of the Hon'ble Supreme Court in the case of M. Gopalakrishnan and others Vs. Pasumpon Muthuramalingam and another, passed in Special Leave Petition (Criminal) Diary No. 30839/2021 wherein it has been held that undue preference should not be given to the new trials while expediting the proceedings over the old trial, I am of the view that no undue preference can be given to this trial over the pending old trials. However, learned trial court is directed not to give any undue adjournment to the parties.

5.The petition, being devoid of merit, is dismissed.

Order Date :- 29.5.2024

Madhu

 

 

 
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