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)