SUDHA SHUKLA Vs. STATE OF U. P.

JUDGEMENT

(1.) The present application has been moved under Sec. 529 BNSS seeking direction to the court of Additional S.D.M., Deoria to decide the Case No. 36 of 20008/2009, under Sec. 145 Cr.P.C., Police Station- Gauri Bazar, District- Deoria pending in the said Court expeditiously within stipulated period of time.

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

(3.) The factual matrix of the present matter is that a property dispute arose between the applicant and O.P. No. 2 & 3 wherein notice under Sec. 145(1) was ordered to be issued by the court of SDM, Deoria vide order dtd. 01/12/2005. The matter was contended by both the sides and after evidence the court heard the matter finally. However, some adverse orders were passed against O.P. No. 3 in the meantime and matter was brought to the Court of District & Sessions Judge, Deoria and proceedings before the SDM court were stayed in 2021. However, the record of the case was sent back to the court of SDM, Deoria on 12/12/2024. The matter was dealt with by the Court of Additional SDM, Deoria but despite the case being critically old the said court has kept the matter pending and it is lingering on unnecessarily.