SUDHA AGARWAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard the petitioner-wife in person, learned Additional Government Advocate for the State-respondents and perused the material available on record.

(2.) The instant petition has been filed with the prayer to direct the trial court to commence the proceedings in Case No.7782 of 2019, arising out of Case Crime No. 379 of 2004, under Ss. 498A, 504, 506, 323 IPC, read with Sec. 3/4 of the Dowry Prohibition Act, registered at P.S. Nauchandi, District Meerut, which was subsequently transferred to Moradabad. The petitioner further seeks a direction for expeditious disposal of the proceedings and the conclusion of Complaint Case No. 4934 of 2019, which is pending before the learned Additional Civil Judge (Junior Division)/ACJM, Moradabad.

(3.) The brief facts of the case are as follows: