UMA SHANKAR YADAV Vs. STATE OF U. P.

JUDGEMENT

(1.) This application under Sec. 483 Cr.P.C. has been filed with a prayer to direct the court of Judicial Magistrate-Ist, Court No. 12, Basti to hear and decide the Case No. 15285 of 2020, arising out of Case Crime No. 13 of 2020, under Ss. 419, 420, 406 of IPC, Police Station Kaptanganj, District Basti expeditiously.

(2.) Heard learned counsel for the applicant and learned A.G.A. for the State.

(3.) It is submitted by learned counsel for the applicant that this F.I.R. was lodged on 11/1/2020 against the accused persons after taking legal recourse obtained stay order in their favour and subsequently when the investigation started it was culminated into charge-sheet. It was again challenged by the accused persons and an order to stay the proceeding was again obtained by them. It is further submitted that however by the order of the coordinate Bench of this Court passed in Application U/s. 482 No. 131 of 2021 dtd. 9/9/2024 the proceedings started by the accused persons were failed and the trial court was directed to proceed with the matter. It is also submitted that the case relates to the year 2020 and it is an old case, it is expedient in the interest of justice to issue a direction to the court below for expeditious disposal of this case.