C528/562/2026
2026 Latest Caselaw 2929 UK

Uttarakhand High Court

C528/562/2026 on 10 April, 2026

                                                                  2026:UHC:2612
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                               C528 No.562 of 2026
                               Hon'ble Alok Mahra, J.

Mr. Ashutosh Thakral, Advocate for the applicant.

Mr. S.C. Dumka, A.G.A. for the State of Uttarakhand.

2. By means of the present Criminal Miscellaneous Application, the applicant seeks a direction to the learned Ist Additional Sessions Judge, Roorkee, District Haridwar, to expedite the hearing of Criminal Revision No. 127 of 2022.

3. Learned counsel for the applicant submits that the aforesaid Criminal Revision was admitted on 20.04.2022 and the opposite party entered appearance on 29.11.2022; however, despite lapse of considerable time, the same has not yet been adjudicated. It is further submitted that the matter has been repeatedly listed, but no effective progress has taken place.

4. Learned counsel further submits that the pendency of the revision is causing serious prejudice to the applicant, as the proceedings arise out of a criminal matter affecting his valuable rights and liberty. It is contended that undue delay in disposal defeats the very purpose of filing the revision and is contrary to the settled principle of expeditious disposal of criminal proceedings.

5. Considering the submissions advanced by learned counsel for the applicant and having regard to the fact 2026:UHC:2612

that the Criminal Revision pertains to the year 2022 and remains pending for a substantial period without final adjudication, this Court is of the view that the matter deserves to be expedited in the interest of justice.

6. Accordingly, the learned Ist Additional Sessions Judge, Roorkee, District Haridwar, is directed to make all endeavours to hear and decide Criminal Revision No. 127 of 2022 expeditiously, preferably within a period of three months' from the date of production of certified copy of this order, without granting unnecessary adjournments to either of the parties.

7. With the aforesaid observations and directions, the present Criminal Miscellaneous Application stands disposed of.

(Alok Mahra, J.) 10.04.2026 Arpan

ARPAN

DN: c=IN, o=HIGH COURT OF UTTARAKHAND,

2.5.4.20=eabb68a3895e41937c266c23964c0485 365445e3a20dddb7393398f9fe45ba3e,

JAISWAL postalCode=263001, st=UTTARAKHAND, serialNumber=060FC17022BEAE3DE215D68D9 D454C5109CB987446351E4DF04AADAA2C2CEA 66, cn=ARPAN JAISWAL Date: 2026.04.10 13:27:10 +05'30'