Bhuvnesh Kumar And 5 Ors v. State Of U.P. And Another

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