Jahnavi Singh vs State Of U.P. Thru. Prin. Secy. Home, ...
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Allahabad High Court

Jahnavi Singh vs State Of U.P. Thru. Prin. Secy. Home, ... on 19 November, 2024

Author: Saurabh Lavania

Bench: Saurabh Lavania

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:75903
 
Court No. - 12
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 5449 of 2024
 

 
Petitioner :- Jahnavi Singh
 
Respondent :- State Of U.P. Thru. Prin. Secy. Home, Lucknow And 5 Others
 
Counsel for Petitioner :- Rajendra Pratap Singh
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Saurabh Lavania,J.
 

Heard learned counsel for the petitioner, learned Government Advocate for the State of U.P. and perused the record.

The instant petition has been preferred for the following main relief:-

"Wherefore, it is most humbly and respectfully prayed that this Hon'ble Court may graciously be pleased to direct Additional Civil Judge, Raebareli to decide Application No.1533 of 2022 (Jahnavi Singh Vs. Atul Singh) filed under Section 12 of the Protection of Women from Domestic Violence Act, 2005 expeditiously as possible."

Considering the facts and circumstances of the case indicated in the application including the period of pendency of the case in issue, which was filed under Section 12 of Protection of Women from Domestic Violence Act, 2005 (in short 'Act of 2005'), by the applicant and also that as per Sub Section 5 of Section 12 of the Act of 2005, the Magistrate shall endeavour to dispose of every application made under sub-section (1) within a period of sixty days from the date of its first hearing, the present application is disposed of with a direction to the court concerned to make all endeavour for concluding the proceedings of the case in issue, expeditiously as according to various pronouncements of the Hon'ble Apex Court including the judgment(s) passed in the case of Maneka Gandhi Versus Union of India and Another (1978) 1 SCC 248, Hussainara Khatoon Versus Home Secretary, State of Bihar (1980) 1 SCC 81, Kadra Pahadiya and Others Versus State of Bihar (1981) 3 SCC 671, the right to speedy trial/disposal of case is implicit under Article 21 of the Constitution of India.

With the aforesaid, the instant application is disposed of.

Order Date :- 19.11.2024

Jyoti/-