Satwant Singh v. State Of U.P. And Another

Court No. - 50

Case :- APPLICATION U/S 483 No. - 511 of 2022

Applicant :- Satwant Singh Opposite Party :- State Of U.P. And Another Counsel for Applicant :- Vivek Kumar Singh Counsel for Opposite Party :- G.A.

Hon'ble Ram Manohar Narayan Mishra,J.

Heard learned counsel for the applicant and learned A.G.A. for the State.

This Application under Section 483 Cr.P.C. has been filed by the applicant with a prayer to direct the court below to hear and decide the Case Crime No. 249 of 2021 under Sections 419, 420, 467, 468, 471, 290, 323, 504, 506, 341, 427 IPC, P.S. Kotwali, District Jaunpur, pending before learned Chief Judicial Magistrate, Jaunpur, expeditiously within short span of time.

Learned counsel for the applicant submits that a copy of order sheet of the court below has been filed which reveals that final report was filed in the case on 9.11.2021 and notice was issued to the applicant who appeared on the next date fixed and filed protest petition on final report, however, same is pending before the court below till date and no effective proceedings are being taken. Order sheet of the case fortifies the version of applicant that in spite of presence of applicant/informant before the court, proceedings are being adjourned from date to date, hence, a direction may be issued to the court below to decide the same expeditiously.

Having regard to the facts and circumstances of the case and considering the submissions made by learned counsel for the parties, court below is directed to expedite the hearing of the said protest petition against final report filed in the case by the police, in accordance with law, preferably within a period of three months from the date of production of a certified copy of this order, without giving undue adjournment to either side, provided there is no legal impediment.

With this direction, this application is disposed.

Order Date :- 20.4.2023 A.P. Pandey