GAURAV SHUKLA Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the material placed on record.

(2.) The petitioner who is appellant in an appeal preferred under Section 52 of the Juvenile Justice (Care and Protection of Children) Act, 2000, has preferred this writ petition while seeking to question the order dated 02.01.2015, as passed by the Sessions Judge, Lucknow transferring the said appeal from the Court of First Additional District and Sessions Judge, Lucknow to Fast Track (Special Court), Lucknow.

(3.) Looking to the subject of this writ petition, we need not dilate on all the factual aspects of the case. Suffice it to notice for the present purpose that the said appeal of the petitioner relates to Crime No. 80 of 2005 pertaining to offences under Sections 365/376 IPC, Police Station-Ashiyana, District-Lucknow. It appears that the complainant of the said case, who is arrayed as respondent No. 3 herein, had earlier approached this Court by way of a petition U/s 482 Cr.P.C. bearing No. 5507 of 2014, wherein, a prayer was made before this Court for direction to the First Additional District and Sessions Judge, Lucknow to decide the appeal within the stipulated period. Thereupon, a learned Single Judge of this Court, in the order dated 11.12.2014, directed expeditious disposal of the appeal, preferably within a maximum period of three months, in case there was no legal hurdle thereto.