Nasrat @ Nasir v. State Of U.P. And 6 Others

HIGH COURT OF JUDICATURE AT ALLAHABAD

APPLICATION U/S 529 BNSS No. - 2776 of 2026

Court No. - 2

HON'BLE HARVIR SINGH, J.

1. Heard learned counsel for the applicant and learned A.G.A. for the

State.

2. The only prayer made by the applicant is that the learned Special Judge

(SC/ST)/Additional District and Session Judge, Gautam Budh Nagar be

directed to decide the Session Case No.177/2026 (State Vs. Khurseed)

arising out of Case Crime No.196/2025 under Section 191(2), 191(3),

333, 109(1), 351(2) BNS, Police Station Badalpur, District Gautam Budh

Nagar, within a stipulated period.

3. Without expressing any opinion on the merits of the applicant's case,

this application is finally disposed of with a direction to the learned

Special Judge (SC/ST)/Additional District and Session Judge, Gautam

Budh Nagar to decide the Session Case No.177/2026 (State Vs.

Khurseed) arising out of Case Crime No.196/2025 under Section 191(2),

191(3), 333, 109(1), 351(2) BNS, Police Station Badalpur, District

Gautam Budh Nagar, expeditiously, in accordance with law, if there is no

legal impediment.

June 4, 2026 A.N. Mishra

State Of U.P. And 6 Others .....Opposite

Party(s)