Kallu Sharma v. State Of Up And 2 Others

Neutral Citation No. - 2025:AHC:11684

Court No. - 73 Case :- APPLICATION U/S 482 No. - 24689 of 2024

Applicant :- Kallu Sharma

Opposite Party :- State Of Up And 2 Others

Counsel for Applicant :- Rakesh Pati Tiwari

Counsel for Opposite Party :- G.A.

Hon'ble Raj Beer Singh,J.

1. Heard learned counsel for the applicant and learned A.G.A. for the State.

2. By means of the present application under Section 482 Cr.P.C., the applicant has sought for a suitable direction to the Judicial Magistrate, Faridpur, District - Bareilly to expedite the proceedings and to decide the Complaint Case No. 790 of 2019 (Kallu Sharma Vs. Bramhswarrop Sharma), under Section - 306 I.P.C., Police Station - Faridpur, District - Bareilly, within time stipulated by this Court, which is pending before the aforesaid court.

3. It is submitted by learned counsel for the applicant has lodged first information report against opposite party no.2 and 3 on 09.03.2016 but after investigation police have submitted final report. Applicant has preferred a protest petition against said final report on 28.05.2019, which was registered as complaint case and thereafter statement of applicant/complainant was recorded under Section - 200 Cr.P.C.. Statement of witnesses have also been recorded under Section - 202 Cr.P.C. on 21.09.2019 but the learned court concerned has not decided the matter on the point of summoning and thus, a direction may be made to the concerned

1

court to decide the aforesaid case within specific time frame.

4. In view of aforesaid, the court concerned is directed to expedite the proceedings of the aforesaid case and to decide the matter on the point of summoning, as early as possible, preferably within a period of six months from the date of production of copy of this order before the court concerned, provided there is no legal impediment.

5. The application under Section 482 Cr.P.C. is disposed of accordingly.

Order Date :- 23.1.2025 S Rawat

2