Priya Tripathi vs State Of U.P. Thru. Prin. Secy. Home ...
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Allahabad High Court

Priya Tripathi vs State Of U.P. Thru. Prin. Secy. Home ... on 12 February, 2025

Author: Saurabh Lavania

Bench: Saurabh Lavania

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2025:AHC-LKO:8894
 
Court No. - 12
 
Case :- APPLICATION U/S 483 No. - 118 of 2025
 
Applicant :- Priya Tripathi
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Civil Sectt. Lko. And 4 Others
 
Counsel for Applicant :- Ankit Pandey,Navneet 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:-

"Wherefore, it is most respectfully prayed that this Hon'ble Court may kindly be pleased to direct the Learned Additional Chief Judicial Magistrate-Ist, Room No.21. Sultanpur to decide the Crl. Case No.8015/2024, Priya Tripathi V/s Gauri Shankar Tiwari and others, Police Station-Chanda, District-Sultanpur pending in the court of Learned Additional Chief Judicial Magistrate-Ist, Room No.21, Sultanpur expeditiously within stipulated 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 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 :- 12.2.2025

Jyoti/-