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Judgment
5 paragraphs · 151 wordsAlok Kumar Verma, J
Applicant- Govind Singh has invoked the inherent jurisdiction of this Court under Section 482 of the Code of Criminal Procedure, 1973 to direct the Family Court, Haridwar to decide Miscellaneous Case No. 189 of 2021, “Govind Singh vs. Smt. Priyanka”, pending under Section 340 of the Code of Criminal Procedure, 1973, within stipulated time.
Heard Mr. Birendra Singh Adhikari, learned counsel for the applicant and Mr. T.C. Agarwal, learned Deputy Advocate General for the State.
The said prayer is an innocuous prayer. Therefore, the Family Court, Haridwar is directed to expedite the proceedings of the said Miscellaneous Case No. 189 of 2021 and decide the said case, as expeditiously as possible, without granting any unnecessary adjournment to either of the parties.
Criminal Miscellaneous Application (No. 779 of 2023), filed under Section 482 of the Code of Criminal Procedure, 1973, is disposed of accordingly.