Antima Singh vs State Of U.P. And Another
2026 Latest Caselaw 122 ALL

Allahabad High Court

Antima Singh vs State Of U.P. And Another on 2 February, 2026

Author: Samit Gopal

Bench: Samit Gopal

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:21998
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 233 of 2026   
 
   Antima Singh    
 
  .....Petitioner(s)   
 
 Versus  
 
   State of U.P. and Another    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Dharmendra Kumar Tripathi, Shashank Tripathi   
 
  
 
Counsel for Respondent(s)   
 
:   
 
G.A.   
 
     
 
 Court No. - 53
 
   
 
 HON'BLE SAMIT GOPAL, J.    

1. List revised.

2. Heard Sri Dharmendra Kumar Tripathi, learned counsel for the petitioner and Sri Ram Prakash Shukla, 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 petitioner- Antima Singh, with the prayer to direct the Additional Civil Judge (Junior Division), New Court 10th, Jaunpur to decide and dispose of the Case No.26/2025 (Antima Singh Vs. Nirbhay Vikram Singh), under section 138 Negotiable of Instruments Act, Police Station- Kotwali, District- Jaunpur, pending in the court of Additional Civil Judge (Junior Division), New Court 10th, Jaunpur, within stipulated period, to be specified 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 petitioner submits that an application under Section 138 N.I. Act dated 18.01.2025 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