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)