Smt. Rumy Sagar vs State Of U.P. Thru. Home Secy. Annexe ...
2024 Latest Caselaw 38691 ALL

Allahabad High Court

Smt. Rumy Sagar vs State Of U.P. Thru. Home Secy. Annexe ... on 23 November, 2024

Author: Saurabh Lavania

Bench: Saurabh Lavania

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:77554
 
Court No. - 12
 

 
Case :- APPLICATION U/S 483 No. - 806 of 2024
 

 
Applicant :- Smt. Rumy Sagar
 
Opposite Party :- State Of U.P. Thru. Home Secy. Annexe Bhawan Lko And 3 Others
 
Counsel for Applicant :- Chandra Shekhar Sinha,Gaurav Verma
 
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:-

"(i) to pass appropriate directions directing the Court of ACJM (CBI) AP, Lucknow regarding expeditious disposal of the Criminal Case No. 5699 of 2013 viz. State vs Goldi Shrestha & other pertaining to Crime No. 74 of 2013 U/s 323, 504, 506, 498-A I.P.C. r/w 3/4 D.P. Act P.S. Chowk, Lucknow within a short stipulated time frame."

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 :- 23.11.2024

Jyoti/-