Smt. Sadhana Kushwaha vs Gyan Chandra Kushwaha
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Allahabad High Court

Smt. Sadhana Kushwaha vs Gyan Chandra Kushwaha on 5 February, 2026

Author: Samit Gopal

Bench: Samit Gopal

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:25923
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 1054 of 2026   
 
   Smt. Sadhana Kushwaha    
 
  .....Petitioner(s)   
 
 Versus  
 
   Gyan Chandra Kushwaha    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Dhirendra Singh, Prem Bahadur Singh   
 
  
 
Counsel for Respondent(s)   
 
:   
 
 
 
   
 
     
 
 Court No. - 53
 
   
 
 HON'BLE SAMIT GOPAL, J.      

1. List revised.

2. No one appears on behalf of the petitioner to press this application despite the fact that there are two learned counsels appearing in the matter. Sri Ajay Kishore Shukla, learned A.G.A. for the State is present.

3. This petition for writ has been filed by the petitioner with the prayer to issue a direction to the Additional Principal Judge, Family Court No. 4, Prayagraj/Allahabad to ensure the hearing of Case No. 331 of 2024, Smt. Sadhna Kushwaha vs. Gyanchandra Kushwaha, under Section 125 Cr.P.C. and decide the same within the stipulated period of time.

4. Since there is no representation on behalf of the petitioner to press this petition even in the revised list, the same is dismissed in non prosecution.

5. Pending application(s), if any, shall stand disposed of.

Later on-

6. After this order was passed, Sri Sunil Kumar Singh, Advocate, holding brief of Sri Dhirendra Singh, learned counsel for the petitioner appears and makes a mention that he was busy elsewhere and the order dismissing in default be recalled and heard on merit.

7. The order dismissing in default is recalled.

8. This petition for writ has been filed by the petitioner with the prayer to issue a direction to the Additional Principal Judge, Family Court No. 4, Prayagraj/Allahabad to ensure the hearing of Case No. 331 of 2024, Smt. Sadhna Kushwaha vs. Gyanchandra Kushwaha, under Section 125 Cr.P.C. and decide the same within the stipulated period of time.

9. Learned counsel for the petitioner submits that the petitioner is the complainant of the case instituted by her under Section 125 Cr.P.C. which is stated to be pending since 04.4.2024 and as such appropriate directions be issued for deciding the same within stipulated period of time.

10. Needless to state, looking to the nature of the matter the said case under Section 125 Cr.P.C. needs to be decided expeditiously.

11. 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 same for expeditious disposal of the matter and pass appropriate orders.

12. The petition stands disposed of.

13. Pending application(s), if any, shall stand disposed of.

(Samit Gopal,J.)

February 5, 2026

Naresh