Ram Dulare vs State Of U.P. Thru. Addl. Chief ...
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Allahabad High Court

Ram Dulare vs State Of U.P. Thru. Addl. Chief ... on 1 October, 2024

Author: Saurabh Lavania

Bench: Saurabh Lavania

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:67829
 
Court No. - 13
 
Case :- APPLICATION U/S 483 No. - 681 of 2024
 
Applicant :- Ram Dulare
 
Opposite Party :- State Of U.P. Thru. Addl. Chief Secy./Prin. Secy. Home, Lko. And Others
 
Counsel for Applicant :- Dileep Singh
 
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, reason and circumstances as stated in accompanying affidavit, duly supported with an affidavit, it is most respectfully prayed that this Hon'ble Court may graciously be pleased to direct the Learned Additional Session Judge, Court No.1, District Pratapgarh to record the statement/evidence of complainant in Session Trial No.553 of 2023 "State Vs. Sunil Kumar Patel and another" arising out of crime No.193 of 2022 under section 498-A, 304-B, I.P.C. & 3/4 of D.P. Act, relating to Police Station Manikpur, District Pratapgarh, pending before him, within stipulated time period 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 :- 1.10.2024

Jyoti/-