Ram Prakash And Others vs State Of U.P. Thru. Prin. Secy. Home ...
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Allahabad High Court

Ram Prakash And Others vs State Of U.P. Thru. Prin. Secy. Home ... on 21 November, 2024

Author: Saurabh Lavania

Bench: Saurabh Lavania

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:76797
 
Court No. - 12
 

 
Case :- APPLICATION U/S 483 No. - 759 of 2024
 

 
Applicant :- Ram Prakash And Others
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Deptt. Lko. And Others
 
Counsel for Applicant :- Anil Kumar Nishad
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Lavania,J.
 

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

The instant application under Section 483 Cr.P.C. has been preferred for the following main relief:-

"To direct the A.C.J.M. 4 th Hardoi to consider and decide complaint application dated 16-1-2017 as case no. 801 of 2019 ashok and others vs Gangaram and others under section 182 I.P.C. The copy of complaint application moved by petitioner on 16-1-2027 under section 182 IPC is being annexed herewith as annexure no.1 to this petition."

Considering the facts and circumstances of the case indicated in the application including the period of pendency of the case in issue, 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 :- 21.11.2024

Jyoti/-