Ram Krishan Yadav And Others vs State Of U.P. Thru. Addl. Prin. Secy. ...
2024 Latest Caselaw 33250 ALL

Allahabad High Court

Ram Krishan Yadav And Others vs State Of U.P. Thru. Addl. Prin. Secy. ... on 1 October, 2024

Author: Saurabh Lavania

Bench: Saurabh Lavania

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:67808
 
Court No. - 13
 

 
Case :- APPLICATION U/S 483 No. - 679 of 2024
 

 
Applicant :- Ram Krishan Yadav And Others
 
Opposite Party :- State Of U.P. Thru. Addl. Prin. Secy. Home, Lko. And Another
 
Counsel for Applicant :- Ajmal Khan,Ambrish Kumar Dubey,Juned Khan,Parvez Khan
 
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 stated in the accompanying affidavit, it is most respectfully prayed that this Hon'ble Court may kindly be pleased to direct the Opposite Party No.-2/ Additional Chief Judicial Magistrate, Kunda Pratapgarh to conclude the proceeding of Criminal Case No.- 1369/2012, State Versus Kanti Shyam & others, U/s- 323, 325, 504, 506 IPC vide Case Crime No. 93A/2012, Police Station-Kunda, District-Pratapgarh, within stipulated time, 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 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/-