Court No. - 50
Case :- APPLICATION U/S 482 No. - 15148 of 2014
Applicant :- Bhuvnesh Kumar And 5 Ors
Opposite Party :- State Of U.P. And Another
Counsel for Applicant :- Bipin Lal Srivastava
Counsel for Opposite Party :- Govt. Advocate
Hon'ble Rajesh Dayal Khare,J.
Heard learned counsel for the applicants and learned A.G.A. for the State.
This application under Section 482, Cr.P.C. has been filed seeking a suitable
direction to the Judicial Magistrate Kayamganj district Farrukhabad to
consider and decide the discharge application of the applicant filed in
Complaint Case No. 412 of 2013 under Sections 498A, 323, 504, 506 IPC,
expeditiously, preferably within stipulated time.
After hearing the learned counsel for the applicants, learned A.G.A and after
perusing the averments as contained in the present application, this
application is finally disposed of with a direction to the Judicial Magistrate
Kayamganj district Farrukhabad to consider and decide the discharge
application of the applicant filed in Complaint Case No. 412 of 2013 under
Sections 498A, 323, 504, 506 IPC, if already not decided, most
expeditiously, strictly in accordance with law, after hearing the parties and
without granting any unnecessary adjournment to either the parties, provided
the proceedings are not stayed by any Court of law.
Order Date :- 2.5.2014
faraz
Neutral Citation No. - 2014:AHC:80518