Sudhakar Mani Tripathi vs State Of U.P. Thru. Prin. Secy. Deptt. Of ...
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Allahabad High Court

Sudhakar Mani Tripathi vs State Of U.P. Thru. Prin. Secy. Deptt. Of ... on 13 March, 2026

Author: Rajeev Singh

Bench: Rajeev Singh

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:18562
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
MATTERS UNDER ARTICLE 227 No. - 1144 of 2026   
 
   Sudhakar Mani Tripathi    
 
  .....Petitioner(s)   
 
 Versus  
 
   State Of U.P. Thru. Prin. Secy. Deptt. Of Home Lko. And 3 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Akhilesh Kumar Pandey, Rashmi Pandey, Swadha Gupta   
 
  
 
Counsel for Respondent(s)   
 
:   
 
G.A.   
 
     
 
 Court No. - 14
 
   
 
 HON'BLE RAJEEV SINGH, J.      

1. Heard learned counsel for the petitioner as well as learned A.G.A. and perused the record.

2. The present petition under Article 227 of the Constitution of India has been filed by the petitioner to direct the opposite party no. 2 -Sub Divisional Magistrate, Tehsil Mankapur, District Gonda to decide the case no.2347 of 2022 filed under Section 145 Cr.P.C. (Sudhakar Mani vs. Virendra Mani and others) pending before him within stipulated period. 3. Learned counsel for the petitioner submits that only prayer of the petitioner is that a direction may be issued to decide the aforesaid case expeditiously.

4. Learned A.G.A. has no objection to the innocuous prayer of the petitioner.

5. In view of the above, without entering into merits of the case, I hereby direct Sub Divisional Magistrate, Tehsil Mankapur, District Gonda. to decide the aforesaid case pending before him/her, expeditiously in accordance with law after giving adequate opportunities to both the parties preferably within a period of six months from the date a certified copy of this order is produced before him, if there is no legal impediment.

6. In view of the aforesaid terms, the petition stands disposed of.

(Rajeev Singh,J.)

March 13, 2026

PS