ANISH SHAH Vs. STATE OF U.P.

JUDGEMENT

(1.) The applicant, who is the complainant of complaint case No. 3250 of 2014, Abdul Anish Shah v. Abdul Aziz Shah and others, under Sections 419, 420, 467, 468, 471, 120 B IPC, P.S. Kalyanpur, District Kanpur Nagar pending before the Additional Chief Judicial Magistrate, Second, Kanpur Nagar has come up with a prayer that the trial court be directed to decide the aforesaid complaint case within some stipulated period of time to be determined by this Court.

(2.) Earlier the applicant had filed an application under Section 482 Cr. P.C., 1973 No. 6130 of 2016 to the same effect and for the same relief as the one presently made.

(3.) Learned AGA Sri Sanjay Tripathi has taken serious objection to the prayer made in this application on the ground that it is a second application for the same relief because in the application earlier decided being Application under section 482 No. 6130 of 2016, this Court has issued a direction by an order dated 29.02.2016 directing the trial court to decide the complaint expeditiously fixing short dates. The learned AGA contends that in case the trial court is not abiding by the orders earlier passed by this Court the remedy of the applicant is to invoke the contempt jurisdiction of this Court.