Guddu @ Pradeep Kumar Maurya vs State Of U.P. Thru. Prin. Secy. Home, ...
2025 Latest Caselaw 4963 ALL

Allahabad High Court

Guddu @ Pradeep Kumar Maurya 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:8957
 
Court No. - 12
 

 
Case :- APPLICATION U/S 483 No. - 127 of 2025
 

 
Applicant :- Guddu @ Pradeep Kumar Maurya
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home, Lko. And Another
 
Counsel for Applicant :- Adarsh Kumar Maurya,Alka Rani,Ram Kawal Maurya,Shravan Kumar,Shubham Yadav
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Lavania,J.
 

Heard learned counsel for the applicant, learned Addl. Government Advocate for the State of U.P. and perused the record.

The instant application has been preferred under Section 483 Cr.P.C. for issuing a direction to the Court concerned to expedite the proceedings of Criminal Case No.1444/2016, under Case Crime No.47/2016, under Sections 3/5A/8 of the Cow Slaughter Act, and Section 11 of the Prevention of Cruelty to the Animals Act, Police Station Bevana, District Ambedkar Nagar.

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 :- 12.2.2025

ML/-