SHRIPAL Vs. STATE OF UP

JUDGEMENT

(1.) Heard learned counsel for the applicant as well as learned A.G.A. and perused material on record.

(2.) The present application has been filed by the applicant with a prayer to issue direction to the court concerned to expedite the proceedings of Case No. 771 of 2023 arising out of Case Crime No. 8 of 2023 under Ss. 498A, 323, 504, 506 I.P.C. and Sec. 3/4 of Dowry Prohibition Act, Police Station Mahila Thana, District Baghpat, pending before Civil Judge (Jr. Div.)/ F.T.C., Baghpat.

(3.) It is submitted that in this case, a Case No. 771 of 2023 arising out of Case Crime No. 8 of 2023 under Ss. 498A, 323, 504, 506 I.P.C. and Sec. 3/4 of Dowry Prohibition Act is pending before the court concerned since the year 2023, therefore requested to issue direction to the court concerned to expedite the proceedings of the case within a stipulated period.