Ram Kishun Yadav @ Ram Kishun vs State Of U.P. Thru. Addl. Chief Secy. ...
2025 Latest Caselaw 4140 ALL

Allahabad High Court

Ram Kishun Yadav @ Ram Kishun vs State Of U.P. Thru. Addl. Chief Secy. ... on 30 January, 2025

Author: Saurabh Lavania

Bench: Saurabh Lavania

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2025:AHC-LKO:6619
 
Court No. - 12
 

 
Case :- APPLICATION U/S 483 No. - 879 of 2024
 

 
Applicant :- Ram Kishun Yadav @ Ram Kishun
 
Opposite Party :- State Of U.P. Thru. Addl. Chief Secy. Home Lko.
 
Counsel for Applicant :- Prashant Vikram Singh,Akshaya Pratap Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Lavania,J.
 

1. Heard learned counsel for the applicant, learned A.G.A. for the State of U.P. and perused the record.

2. The instant application 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 Appellate Court/Court of District and Session Judge, Faizabad to decide the Criminal Appeal No. 17/2024 (Ram Kishun Versus State of U. P.) instituted under section 374(3) of Cr.P.C., against Judgement and Order dated 29.02.2024 passed by Court of Chief Judicial Magistrate, Faizabad, in Criminal Case No. 8273 of 2009 (State of U.P. Vs Pateshwari Prasad Mishra and Others) arising out of case crime no. 1540/2008, registered under section 419, 420, 467, 468 and 471 of I.P.C., at Police Station Kotwali Ayodhya, District - Ayodhya, pending since 13.03.2024, within some stipulated time in the interest of justice."

3. 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.

4. With the aforesaid, the instant application is disposed of.

Order Date :- 30.1.2025

Anand/-