Ramesh Chandra Agarwal vs State Of U.P. Thru. Prin. Secy. Home Lko. ...
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Allahabad High Court

Ramesh Chandra Agarwal vs State Of U.P. Thru. Prin. Secy. Home Lko. ... on 5 June, 2025

Author: Jaspreet Singh

Bench: Jaspreet Singh

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2025:AHC-LKO:34648
 
Court No. - 4
 

 
Case :- APPLICATION U/S 483 No. - 488 of 2025
 

 
Applicant :- Ramesh Chandra Agarwal
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Lko. And 2 Others
 
Counsel for Applicant :- Rishi Saxena,Amit Kumar Tiwari,Gaurav Saxena,Jayaditya Rai,Neeraj Kumar Saxena
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Jaspreet Singh,J.
 

1.Heard learned counsel for the petitioners and the learned A.G.A., for the State-respondents.

2. The present petition under Section 483 Cr.P.C. (Now U/s.529 B.N.S.S) has been preferred by the petitioners with the following main prayer:-

"(1) To issue an order or direction to the Ld. Additional Court No.2, Lucknow directing him to disposed of the said complainant bearing Complaint Case no.39517 of 2023 within the stipulated period of time."

3. At the very outset, learned counsel for the petitioners has confined his prayer to the extent that a direction may be issued to the Court concerned to decide the matter expeditiously, within the stipulated time as this court may deem fit. Learned counsel for the petitioners has placed reliance on the judgment of this Court in Ram Dhari Pal v State of U.P. and 2 Ors(Application U/s 482 no.35789 of 2023) as mentioned in para-15 of the petition wherein a direction was given to conclude the trial of the complaint case within a period of six months.

4. Learned A.G.A., submits that he has no objection in case an expedite order is passed.

5. Considering the facts and circumstances, this Court is of the opinion that no gainful purpose will be served in keeping the aforesaid petition pending rather ends of justice can be served by directing the respondenttoconsider and decide the pending Case bearingComplaint Case no.39517 of 2023 most expeditiously,provided there is no legal impedimentaffording full opportunity of hearing to the parties, but without granting any unnecessary adjournment to either of the parties preferably as expeditiously as possible.

6. It is made clear that the Court has not examined the case of either of the parties on merits and the Court concerned shall consider and decide the case of the petitioner strictly in accordance with law.

7. With the aforesaid, the petition is disposed of.

Order Date :- 5.6.2025

Harshita