Court No. - 41
Case :- APPLICATION U/S 482 No. - 14722 of 2015
Applicant :- Ram Naresh Singh And 3 Others
Opposite Party :- State Of U.P.
Counsel for Applicant :- Ganesh Shankar Srivastava
Counsel for Opposite Party :- Govt. Advocate
Hon'ble Manoj Misra,J.
Heard learned counsel for the applicants, learned AGA for the State and
perused the record.
The instant application has been filed with a prayer to direct the court of
Judicial Magistrate, Siddharth Nagar to decide the discharge application dated
24.11.2015 in Criminal Case No. 2663 of 2007, under sections 147, 148, 149,
352, 504, 506, 498A, 414, 420 I.P.C., P.S. Chilhiya, Distict Siddharth Nagar.
Learned counsel for the applicants has submitted that, till date, neither charge
has been framed by the court below nor the discharge application has been
decided.
Considering the facts of the case, this application is disposed of with liberty
to the applicants to move an application before the court below for
expeditious disposal of the discharge application. If any such application is
moved, the court below, after ascertaining whether charge has been framed or
not, shall decide the discharge application in accordance with law
expeditiously.
Order Date :- 25.5.2015
Arvind
Neutral Citation No. - 2015:AHC:74042