SHAMIM AHMAD FAROOQUI Vs. PANKAJ PANDEY

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant petition has been preferred with following prayers:-

(3.) Learned counsel for the petitioner confined his prayer only seeking expeditious disposal of the Complaint Case no. 698/2020 preferred at the behest of petitioner which is pending before learned Additional Chief Judicial Magistrate, Court no. 7, Allahabad.