Vertika Singh @ Vartika Singh v. State Of U.P. Thru. Prin. Secy. Home Bapu Bhawan Lko. And Another

HIGH COURT OF JUDICATURE AT ALLAHABAD LUCKNOW

APPLICATION U/S 483 No. - 784 of 2025

Court No. - 11

HON'BLE SAURABH LAVANIA, J.

1. Heard Ms. Vartika Pandey, Advocate holding brief of Mr. Puneet Saxena,

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 Chief Judicial Magistrate-III, Lucknow to conclude the trial

of Case No.523/2014, State Versus Shailendra Singh and others under

Sections- 498A, 323, 504, 506 I.P.C. and Section 3/4 of DP Act, 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) : Puneet Saxena, Chitrangada Narayan Counsel for Opposite Party(s) : G.A.

(Saurabh Lavania,J.)

Vertika Singh @ Vartika Singh .....Applicant(s)

State Of U.P. Thru. Prin. Secy. Home Bapu Bhawan Lko. And Another .....Opposite

Party(s)