Aqeel @ Bhura @ Akil vs State Of U.P. Thru. Prin. Secy. Deptt. Of ...
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Allahabad High Court

Aqeel @ Bhura @ Akil vs State Of U.P. Thru. Prin. Secy. Deptt. Of ... on 23 November, 2024

Author: Saurabh Lavania

Bench: Saurabh Lavania

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:77559
 
Court No. - 12
 

 
Case :- APPLICATION U/S 483 No. - 805 of 2024
 

 
Applicant :- Aqeel @ Bhura @ Akil
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Deptt. Of Home Lko And 2 Others
 
Counsel for Applicant :- Anil Kumar Pandey
 
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:-

"For the facts, reasons and circumstances stated in the accompanying Petition which is duly supported by an affidavit, it is most humbly prayed that this Hon'ble Court may kindly be pleased to direct the Learned Special Judge, Gangsters Act, Court No. 09, Barabanki to ensure the expeditious disposal of application Under Sections 16 (3) R/w Section 17 of U.P. Gangsters Act, filed by the Petitioner in Case Crime No. 119/2022, relating to P.S. Zaidpur, District- Barabanki, pending before the court of Special Judge Gangsters Act, Court No. 09, Barabanki vide CMC No. 182/2023 pending before the Court of Special Judge, Gangsters Act, Court No. 09, within a period of 15 days or any short period as fixed 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 application in issue, the present application is disposed of with a direction to the court concerned to make all endeavour for disposal of the application in issue, most expeditiously and if possible and if there is no legal impediment the same shall be disposed of within a period of three months from the date of production of a certified copy of this order, as observed by this Court in its order dated 21.05.2024 passed in Application u/s 482 No. 4604 of 2024 preferred by the co-accused Meraj, as also 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 :- 23.11.2024

Jyoti/-