Geeta Pant vs State Of Uttarakhand And Another
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Uttarakhand High Court

Geeta Pant vs State Of Uttarakhand And Another on 1 October, 2024

Author: Ravindra Maithani

Bench: Ravindra Maithani

     HIGH COURT OF UTTARAKHAND AT NAINITAL

      Criminal Misc. Application No.237 of 2024
Geeta Pant                                               ......Petitioner

                                    Vs.

State of Uttarakhand and another                      .... Respondents
Present :   Ms. Ananya Jain, Advocate, holding brief of Mr. Sandeep Kothari,
            Advocate for the petitioner.
            Mr. Vipul Painuly, Brief Holder for the State.




                              JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral)

The petitioner seeks direction that Criminal

Case No. 2209 of 2022, State of Uttarakhand Vs.

Prashant Bhaisoda, pending in the court of Additional

Chief Judicial Magistrate, Haldwani, District Nainital ("the

case") may be decided expeditiously.

2. Heard learned counsel for the parties and perused the record.

3. Learned counsel for the petitioner would

submit that the case is pending for the last two years.

But, yet the respondent no.2 against whom the case is

pending has not appeared in the case. Therefore,

directions for expeditious disposal of the case be issued.

4. Order sheets of the case have been filed, which

reveals that, in fact, processes have been issued for

ensuring the presence of the respondent no.2.

5. Undoubtedly, a case has to be decided as

expeditiously as possible. But then, what is the priority of

each case that has to be decided by the court concerned

keeping in view the pendency of the cases, the arrears,

the type of cases etc.

6. This Court has no data as to what is the

number and type of cases that are pending before the

court concerned. Therefore, direction to decide the case in

a particular period may, perhaps, not be given. However,

this Court has no doubt that the court below shall make

all endeavours to decide the case as expeditiously as

possible, as per priority and pendency of the cases in that

court.

7. With the above observation, the petition stands

disposed of, accordingly.

(Ravindra Maithani, J.) 01.10.2024 Jitendra