DAMINI Vs. STATE OF U. P

JUDGEMENT

(1.) Heard learned counsel for the applicant.

(2.) The present application has been filed with a prayer to direct the learned Gram Nyayalayas, Karhal, Mainpuri, to decide the proceedings of Petition No. 25 of 2024 (Damini versus Pankaj Sharma), under Sec. 147 of the B.N.S.S., Police Station Karhal, District Mainpuri, expeditiously, within a stipulated period.

(3.) Learned counsel for the applicant has submitted that Petition No. 217 of 2018 (Damini versus Pankaj Sharma), under Sec. 125 Cr.P.C., was filed and the same was decided by Sri Rajeev Kumar Pal, Nyayadhikari, on 30/11/2024. Thereafter, the applicant filed Execution Petition No. 25 of 2024 (Damini versus Pankaj Sharma) under Sec. 147 of the B.N.S.S., 2023, before the same court, wherein the applicant has prayed that the execution petition be decided as expeditiously as possible.