Gulfsha vs State Of Uttarakhand And Others
2026 Latest Caselaw 2346 UK

Uttarakhand High Court

Gulfsha vs State Of Uttarakhand And Others on 24 March, 2026

                                                                                     2026:UHC:2087
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                              C-528 No. 455 of 2026
                              Gulfsha
                                                                  --Applicant
                                                    Versus
                              State of Uttarakhand and Others
                                                                --Respondents

Hon'ble Ashish Naithani, J., Mr. Vinod Chandra, learned counsel for the Applicant.

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

3. By means of the present C-528 Application, the Applicant seeks the indulgence of this Hon'ble Court to pass an order for expeditious hearing of the proceedings arising out of Criminal Case No. 2393 of 2022 (Old No. 8088 of 2022) (FIR No. 0433 of 2021), "State vs. Afjal and Others", under Sections 323, 498A, 504 IPC, Section 3/4 of the Dowry Prohibition Act, 1961, and Section 3/4 of the Muslim Women (Protection of Rights on Marriage) Act, 2019, registered at Police Station Kotwali, Jwalapur, District Haridwar, pending in the Court of learned Additional Chief Judicial Magistrate, Roorkee, District Haridwar.

4. Learned counsel for the Applicant submits that he is representing the complainant who initiated the proceedings which resulted in FIR No. 0433 of 2021, titled as "State vs. Afjal and Others", under Sections 323, 498A, 504 IPC and Section 3/4 of the Muslim Women (Protection of Rights on Marriage) Act, 2019, Police Station Kotwali, Jwalapur, District Haridwar, pending before the learned Additional Chief Judicial Magistrate, Roorkee, District Haridwar. It is further submitted that the matter is presently at the stage of appearance of the accused persons; however, on one pretext or another, adjournments are being sought by the accused persons and the same are being granted without assigning sufficient reasons. It is, therefore, prayed that the learned Court below be directed to proceed with the matter and decide the same as expeditiously as possible.

5. The prayer made appears to be innocuous and reasonable.

6. This Court is of the considered view that the right to speedy justice is a fundamental right of a litigant.

7. Considering the grounds urged in the present C-528 Application, the same is hereby disposed of with a request to the Court concerned to make all possible efforts to expedite the hearing and disposal of Criminal Case No. 2393 of 2022 (Old No. 8088 of 2022), "State vs. Afjal and Others", under Sections 323, 498A, 504 IPC, Section 3/4 of the Dowry Prohibition Act, 1961, and Section 3/4 of the Muslim Women (Protection of Rights on Marriage) Act, 2019, registered at Police Station Kotwali, Jwalapur, District Haridwar, pending before the learned Additional Chief Judicial Magistrate, Roorkee, District Haridwar, as expeditiously as possible, subject to there being no legal impediment.

(Ashish Naithani, J.) 24.03.2026

Shiksha