Praveen Kukreja vs Swati Vaish

Ravindra Maithani, J

By means of this petition, the petitioner seeks directions that the Criminal Appeal No.121 of 2023, Praveen Kukreja Vs. Swati Vaish, pending in the court of 5th Additional District Jdge, Dehradun (“the appeal”), be decided expeditiously within a stipulated time, as may be fixed by the Court.

Heard learned counsel for the petitioner and perused the record.

Learned counsel for the petitioner would submit that the appeal is fixed for argument for the last one year. Due to adjournment having been taken by the respondent, the appeal could not be heard.

Undoubtedly, a case has to be decided as expeditiously as possible. But then, what is the priority of each case that has to be decided by the court concerned keeping in view the pendency of the cases, the arrears, the type of cases, etc.

This Court has no data as to what is the number and type of cases that are pending before the court concerned. Therefore, direction to decide the appeal in a particular period may, perhaps, not be given. However, this Court has no doubt that the appellate court shall make all endeavours to decide the appeal as expeditiously as possible, as per priority and pendency of the cases in that court.

With the above observation, the C528 petition stands disposed of, accordingly.