Richa Mishra @ Richa Tiwari vs State Of U.P. Thru. Prin. Secy. Home Lko. ...
2026 Latest Caselaw 38 ALL

Allahabad High Court

Richa Mishra @ Richa Tiwari vs State Of U.P. Thru. Prin. Secy. Home Lko. ... on 27 January, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:5594
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
APPLICATION U/S 483 No. - 48 of 2026   
 
   Richa Mishra @ Richa Tiwari    
 
  .....Applicant(s)   
 
 Versus  
 
   State Of U.P. Thru. Prin. Secy. Home Lko. And 6 Others    
 
  .....Opposite Party(s)       
 
   
 
  
 
Counsel for Applicant(s)   
 
:   
 
Astha Singh, Ajay Kumar Singh   
 
  
 
Counsel for Opposite Party(s)   
 
:   
 
G.A.   
 
     
 
 Court No. - 16
 
   
 
 HON'BLE BRIJ RAJ SINGH, J.      

1. Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.

2. The present application has been filed for getting a direction issued to the court of Additional Civil Judge (Junior Division), Fast Track Court, 1st, Pratapgarh (in short "trial Court") to conclude the proceedings of Complaint Case No. 991 of 2024 (Smt. Richa Mishra Vs. Ankur and Others), filed under Section 12 of Protection of Women from Domestic Violence Act, 2005, within a time-bound manner.

3. Learned counsel for the applicant has submitted that the proceedings under Section 12 of Protection of Women from Domestic Violence Act, 2005 is pending since 04.07.2024, whereas Section 12(5) of the said Act, provides that a case under the Domestic Violence Act, shall be decided within a period of sixty days.

4. In view of the aforesaid fact, the trial Court is directed to adhere to the provisions of Section 12(5) of the Domestic Violence Act and accordingly take a decision in the matter, expeditiously, in accordance with law, after affording opportunity of hearing to both the parties and without granting any unnecessary adjournments.

5. The application stands disposed of.

(Brij Raj Singh,J.)

January 27, 2026

Mohit Singh/-