MASTER SHRESHTHA (MINOR) Vs. VIVEK SWAROOP

JUDGEMENT

(1.) BY means of present application under Section 482 Cr.P.C., the applicant seeks to direct the Principal Judge, Family Court, Nainital, to decide the application for interim maintenance filed by the applicant in Misc. Criminal Case No. 33 of 2014, captioned as Master Shrestha vs. Vivek Swaroop, under Section 125 Cr.P.C. expeditiously within a stipulated period.

(2.) IT is a case in which a minor son has come forward for issuing a direction to the Court below to expedite the proceedings of Application under Section 125 Cr.P.C., which was filed on his behalf against his father (respondent no.2). The Court was taken through the certified copy of the order -sheet of the trial court to show that there is no substantial progress in the disposal of the application instituted on behalf of the applicant against the respondent.

(3.) THE Court does not feel it necessary to issue notice to respondent, in as much as, it does not lie in one's month to say that any lis pending in a Court should not be decided at the earliest. Speedy trial is guaranteed under Article 21 of the Constitution of India.