Nirmala Lal @ Nirmala Devi vs State Of U.P. Thru. Secy. Home Lko. And ...
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Allahabad High Court

Nirmala Lal @ Nirmala Devi vs State Of U.P. Thru. Secy. Home Lko. And ... on 1 October, 2024

Author: Saurabh Lavania

Bench: Saurabh Lavania

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:67810
 
Court No. - 13
 

 
Case :- APPLICATION U/S 483 No. - 677 of 2024
 

 
Applicant :- Nirmala Lal @ Nirmala Devi
 
Opposite Party :- State Of U.P. Thru. Secy. Home Lko. And Another
 
Counsel for Applicant :- Anil Kumar Maurya
 
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 has been preferred for the following main relief:-

"For the facts, reasons and circumstances as stated in the accompanying affidavit it is most respectfully prayed that this Hon'ble Court may kindly be pleased to issue appropriate order or direction thereby directing Judicial Magistrate III Lucknow to expedite the proceedings of Criminal Case No.66903/2018 (old Criminal Case No.2491/2011) State Vs Nirmala Devi & others in case crime no.370/2011 in offence under section 147, 148, 323, 504, 506, 452, 427 I.P.C., Police Station Madiyaon, District Lucknow in accordance with law."

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 the case is implicit under Article 21 of the Constitution of India.

With the aforesaid, the instant application is disposed of.

Order Date :- 1.10.2024

Vinay/-