Ram Palat v. State Of U.P. And Another

HIGH COURT OF JUDICATURE AT ALLAHABAD

APPLICATION U/S 529 BNSS No. - 3021 of 2025

Court No. - 83

HON'BLE SHEKHAR KUMAR YADAV, J.

1. Heard learned counsel for the applicant and learned Additional

Government Advocate for the State.

2. By means of this application, the only prayer made by the applicant is that

a direction be issued to the learned Judicial Magistrate, Court no. 22,

Azamgarh to decide the Case No. 3957 of 2002,  (State  Vs. Ram Palat),

arising out of Case Crime no. 26 of 2002, Under Section 279, 337, 338,

304A, 427 IPC ,  P.S.- Mubarakpur, District Azamgarh, within a short

stipulated period.

3. Considering the facts of the case but without expressing any opinion on

the merits of the applicant's case, this application U/s 529 B.N.S.S. is finally

disposed of with a direction to the court below concerned to decide the

aforesaid case in accordance with law without granting unnecessary

adjournments to either of the parties as expeditiously as possible, if there is

no legal impediment.

August 27, 2025 A.

Versus

Counsel for Applicant(s) : Ravindra Kumar Yadav, Sandeep Kumar Yadav

Counsel for Opposite Party(s) : G.A.

(Shekhar Kumar Yadav,J.)

Ram Palat .....Applicant(s)

State Of U.P. And Another .....Opposite

Party(s)