Mohd. Naushad v. State Of U.P. Thru. Addl. Chief Secy Home Deptt. Lko. And 10 Others

HIGH COURT OF JUDICATURE AT ALLAHABAD LUCKNOW

APPLICATION U/S 483 No. - 783 of 2025

Court No. - 11

HON'BLE SAURABH LAVANIA, J.

1. Heard learned counsel for the applicant, learned Government Advocate for

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

2. The instant application has been preferred with the prayer to direct the

learned Additional Sessions Judge/FTC-II, Sultanpur to conclude the trial of

Sessions Trial No.309/2021, arising out of Case Crime No.0272/2020, under

Sections- 147, 148, 149, 323, 504, 506, 302, 324, 307, 34 I.P.C., P.S.-

Peeparpur, District- Amethi, pending before him, expeditiously, in the interest

of law and justice.

3. 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.

4. With the aforesaid, the instant application is disposed of.

September 18, 2025 DiVYa

Versus

Counsel for Applicant(s) : Amit Kumar Singh Counsel for Opposite Party(s) : G.A.

(Saurabh Lavania,J.)

Mohd. Naushad .....Applicant(s)

State Of U.P. Thru. Addl. Chief Secy Home Deptt. Lko. And 10 Others .....Opposite

Party(s)