SHIVA PANKAJ Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Ms. Annapurna Agnihotri, the learned counsel for the applicants and Sri Rakesh Kumar Singh, the learned AGA for the State.

(2.) Keeping in view the nature of relief claimed, issuance of notice to the opposite party no. 2 is dispensed with.

(3.) By means of the instant application filed under Sec. 483 Cr.P.C., the applicants have sought issuance of a direction to the learned Additional Principal Judge (APJ-07), Family Court, Lucknow to decide Case No. 121/2022 (Shiva Pankaj and Anr. v. Prahlad Kumar), under Sec. 125 Cr.P.C., expeditiously.