Shobha And Another vs Neeraj Kumar Sahu
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Allahabad High Court

Shobha And Another vs Neeraj Kumar Sahu on 2 February, 2026

Author: Samit Gopal

Bench: Samit Gopal

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:21990
 

 
 
 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
  
 
MATTERS UNDER ARTICLE 227 No. - 210 of 2026   
 
   Shobha And Another    
 
  .....Petitioner(s)   
 
 Versus  
 
   Neeraj Kumar Sahu    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Akhil Kumar Srivastava, Anoop Kumar Pandey, Madan Mohan Lal   
 
  
 
Counsel for Respondent(s)   
 
:   
 
  
 
   
 
     
 
 Court No. - 53
 
   
 
 HON'BLE SAMIT GOPAL, J.    

1. List revised.

2. Heard Sri Akhil Kumar Srivastava, learned counsel for the petitioners and Sri Bade Lal Bind, learned counsel for the State and perused the material on record.

3. The present petition under Article 227 of the Constitution of India has been filed by the petitioners- Shobha and Nishabha, with the prayer to direct the Principal Judge, Family court Sonbhadra to decide/dispose of the Application case No.417of 2023 (Shobha Vs. Neeraj Kumar and others) under section 125 Cr.P.C. pending before him expeditiously within stipulated period as fixed by this Hon'ble Court and / or issue any other order or direction which this Hon'ble Court may deem fit and proper under the facts and circumstances of the case.

4. Learned counsel for the petitioners submits that an application under Section 125 Cr.P.C. dated 04.10.2023 is pending disposal before the court concerned since then. It is submitted that the trial court is merely fixing dates in the matter and the pendency of the said application is seriously effecting the petitioner and as such appropriate orders be passed directing the trial court concerned to decide the same in a specified period of time.

5. Needless to state, looking to the nature and the urgency of the matter the said application needs to be decided expeditiously.

6. The petitioner shall file an application within two weeks before the court concerned with the prayer to expedite the same on which the court concerned shall consider the urgency and necessity of the matter for expeditious disposal of the matter and pass appropriate orders.

7. The petition stands disposed of.

(Samit Gopal,J.)

February 2, 2026

AS Rathore