RAMPRAKASH SALKLANI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Sri Siddhartha Sah, Advocate for the applicant. Only prayer made in the petition is to expedite the hearing of Criminal Case No.3653/2009 Smt. Sita Saklani and another Vs. Ramprakash Salkani under provisions of the Protection of Women From Domestic Violence Act, 2005 pending before IIIrd Additional Chief Judicial Magistrate, Dehradun.

(2.) Copy of the order sheet available on record reveals that case is pending in the Court below from year 2007 and has not reached a logical end. This Court while exercising the power under section 483 Cr.P.C. can supervise the Court of Judicial Magistrate subordinate to this Court and as to ensure there must be an expeditiously and appropriate disposal of the case by such Magistrate.

(3.) In view of power conferred by under section 483 Cr.P.C., learned IIIrd Additional Chief Judicial Magistrate, Dehradun is directed to decide the case no.3653/2009 (Supra) preferably within six months from the date certified copy of the order is produced before him.