REKHA DEVI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This is an application, filed under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code'), to direct the Judge, Family Court Kotdwar, District Pauri Garhwal to decide the Criminal Case No. 57 of 2019, 'Rekha Devi vs. Rakesh Singh Gusain', under Sec. 125 of the Code within a stipulated period.

(2.) Heard Mr. Rajeev Sharma, the learned counsel for the applicant and Mr. Pratiroop Pandey, the learned A.G.A. for the State.

(3.) Grievance of the applicant is that, her case under Sec. 125 of the Code is pending since 2019 for disposal. The learned counsel for the applicant submitted that it is necessary that the said case should be decided expeditiously.