Jubaida Bano vs State Of U.P. Thru. Prin. Secy. Home ...
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Allahabad High Court

Jubaida Bano 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:76793
 
Court No. - 12
 

 
Case :- APPLICATION U/S 483 No. - 760 of 2024
 

 
Applicant :- Jubaida Bano
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Deptt. Lko And 7 Others
 
Counsel for Applicant :- Vinod Kumar
 
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:-

"Wherefore, it is most respectfully prayed that this Han ble Courtesy be pleased to direct the Additional Judicial Magistrate room no.31 Sultanpur, to decide the Criminal Case No.112/2021 new case Number Criminal Case No.2096 of 2023 Jubaida Bano Versus Mohammad Akbar & Others, related to Police Station Gosainganj, District- Sultanpur, Under Section- 147,498-A,504,5068406 I.P.C.& 3/4 D.P.Act. pending since 21.01.2021 as early as possible or time stipulated by this Hon'ble Court, in the interest of justice."

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/-