Arun Kumar Srivastava v. State Of U.P. & Another

Court No. - 50

Case :- APPLICATION U/S 482 No. - 5248 of 2015

Applicant :- Arun Kumar Srivastava Opposite Party :- State Of U.P. & Another Counsel for Applicant :- A.P. Tewari,S.S. Tripathi Counsel for Opposite Party :- Govt. Advocate

Hon'ble Karuna Nand Bajpayee,J.

This application u/s 482 Cr.P.C. has been filed seeking the direction to expedite and decide the proceedings of Complaint Case No.110 of 2014 (Anuradha Srivastava vs. Arun Kumar) under section 12 of Protection of Women from Domestic Violence Act, P.S. Shahpur, District Gorakhpur within stipulated period.

Heard applicants' counsel and learned A.G.A. for the State. Record has been perused.

In the facts and circumstances of the case the lower court concerned is directed to expedite and conclude the proceedings of the aforesaid case without granting any unnecessary adjournment to either of the parties.

With the aforesaid observation this application is disposed off.

Order Date :- 24.2.2015 Ps

Neutral Citation No. - 2015:AHC:27411