RAVINDRA PRATAP SHAHI Vs. STATE OF U.P.

JUDGEMENT

(1.) Leave granted.

(2.) The present Appeals have been preferred against the impugned interim orders dtd. 28/8/2024 and 9/1/2023 passed by the High Court of Judicature at Allahabad in Criminal Appeal No.939 of 2008 by which the said criminal appeal preferred by respondent no.2 was not taken up for hearing.

(3.) By order dtd. 15/4/2025, this Court requested the High Court to decide the appeal expeditiously preferably within a period of three months. However, considering that the criminal appeal pending before the High Court was earlier reserved for orders on 24/12/2021, but the judgment was not delivered necessitating orders from the Chief Justice of the High Court of Judicature at Allahabad to assign the matter to a different Bench, we heard the learned counsel for the parties for issuance of necessary directions in this regard.