Neutral Citation No. - 2025:AHC-LKO:1668
Court No. - 12
Case :- APPLICATION U/S 483 No. - 952 of 2024
Applicant :- Shailendra Kumar Tiwari
Opposite Party :- State Of U.P. Thru. Its Secy. Home Lko. And 4
Others
Counsel for Applicant :- Amit Tewari,Shailendra Agnihotri
Counsel for Opposite Party :- G.A.
Hon'ble Saurabh Lavania,J.
Heard learned counsel for the applicant, learned A.G.A. for the State
of U.P. and perused the record.
The instant application has been preferred for the following main
relief:-
"Issue a suitable order or direction commanding the
Learned Court of Additional Civil Judge Senior Division
III, Ayodhya, to decide the present Criminal Case bearing
Criminal Case No. 18/2021, Case crime No. 654/2020
dated 02/09/2020 "State Vs. Mahendra", Under Section-
323,325,504,506 IPC Police Station- Kotwali Bikapur,
District- Ayodhya expeditiously within such period as may
be stipulated by this Hon'ble Court in the interest of justice"
Considering the facts and circumstances of the case indicated in the
application including the period of pendency of the case in issue as
also the statement of learned counsel for the applicant, the present
application is disposed of with a direction to the Court concerned to
make all endeavour for concluding the proceedings of the case in
issue, expeditiously, as according to various pronouncements of the
Hon'ble Apex Court including the judgment(s) passed in the case of
Maneka Gandhi Vs. Union of India and Another (1978) 1 SCC
248, Hussainara Khatoon Vs. Home Secretary, State of Bihar
(1980) 1 SCC 81 and Kadra Pahadiya and Others Vs. State of
Bihar (1981) 3 SCC 671, the right to speedy trial/disposal of the case
is implicit under Article 21 of the Constitution of India.
With the aforesaid, the instant application is disposed of.
Order Date :- 9.1.2025
Mohit Singh/-