Poonam Saroj vs State Of U.P. Thru. Prin. Secy. Deptt. Of ...
2025 Latest Caselaw 10496 ALL

Allahabad High Court

Poonam Saroj vs State Of U.P. Thru. Prin. Secy. Deptt. Of ... on 12 September, 2025

Author: Saurabh Lavania

Bench: Saurabh Lavania

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH

Neutral Citation No. - 2025:AHC-LKO:55573

HIGH COURT OF JUDICATURE AT ALLAHABAD

LUCKNOW

APPLICATION U/S 483 No. - 760 of 2025

Poonam Saroj

.....Applicant(s)

Versus

State Of U.P. Thru. Prin. Secy. Deptt. Of Home Lko. And Another

.....Opposite Party(s)

Counsel for Applicant(s)

:

Arvind Yadav

Counsel for Opposite Party(s)

:

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:-

"That for the facts, reasons and circumstances narrated in the accompanying affidavit it is most respectfully prayed that this Hon'ble Court may graciously be pleased to direct the concerned opposite parties to expedite the hearing of Criminal Misc. Case No. 891/2022, "Poonam Saroj Vs. Vijay Shankar" preferred by the applicant/petitioner which is pending before the Learned Court of Addl. Civil Judge (Awar Khand)/Judicial Magistrate, Room No. 30, Sultanpur since 11-08-2021 as soon as possible or within stipulated time as framed by this Hon'ble Court, in the interest of justice, 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.

(Saurabh Lavania,J.)

September 12, 2025

ML/-