Court No. - 49
Case :- APPLICATION U/S 482 No. - 25490 of 2015
Applicant :- Smt.Usha Devi
Opposite Party :- State Of U.P.And 3 Others
Counsel for Applicant :- Sanjay Kumar Srivastava
Counsel for Opposite Party :- Govt.Advocate
Hon'ble Pankaj Naqvi,J.
Heard learned counsel for applicant and learned A.G.A.
The present application under Section 482 Cr.P.C. has been
filed for quashing the entire proceedings of Criminal Case
No. 512 of 2014, pending in the court of Civil
Judge(J.D.)/Judicial Magistrate, Kasya, Kushi Nagar.
It is submitted that complaint filed by the applicant is pending
at the stage of Section 204 IPC, since June, 2014 and delay
in the issuance of the process is causing serious miscarriage
of justice and prejudice to the complainant. It is contended
that an appropriate direction be issued to the court
concerned to carry the complaint proceeding to its logical
conclusion as expeditiously as possible.
Learned A.G.A has no objection in case this application is
disposed of by giving an appropriate direction to the court
concerned.
This application is disposed of with the direction to the Civil
Judge (Jr.Division)/Judicial Magistrate, Kasya, Kushi Nagar
to take forward the Complaint Case no.512 of 2014 (Smt.
Usha Devi vs. Chintu & another) from the stage of Section
204 Cr.P.C to its logical conclusion as expeditiously as
possible. It is made clear that court below would not grant
unnecessary adjournments, adjournment if any, shall be for
strong and compelling reasons, else would attract exemplary
cost.
Order Date :- 27.8.2015
RS
Neutral Citation No. - 2015:AHC:123512