Pramod Kumar v. State Of U.P. Thru. The Prin. Secy. Home Lko . And 5 Others

HIGH COURT OF JUDICATURE AT ALLAHABAD LUCKNOW

APPLICATION U/S 483 No. - 748 of 2025

Court No. - 11

HON'BLE SAURABH LAVANIA, J.

Heard Ms. Neelam Pandey, learned counsel for the applicant, learned Government

Advocate for the State of U.P. and perused the record.

The instant application has been preferred for the following main relief:-

"to direct the learned additional sessions judge / special judge S.C. / S.T.

Act Bahraich in not deciding the criminal misc. case no. 117 /XII/2024

Pramod Kumar Vs. Rakesh alias Nakchhed and others under section 156

(3) Cr. P.C. P.S. Ramgaon District Bahraich, expeditiously within the

stipulated time as provided 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, 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.

September 9, 2025 Mohit Singh/-

State Of U.P. Thru. The Prin. Secy. Home Lko . And 5 Others

.....Opposite Party(s)