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Judgment
7 paragraphs · 201 wordsAlok Kumar Verma, J
This is an application, filed under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as “the Code”), to direct the Judge, Family Court Kotdwar, District Pauri Garhwal to decide the Criminal Case No. 57 of 2019, “Rekha Devi vs. Rakesh Singh Gusain”, under Section 125 of the Code within a stipulated period.
Heard Mr. Rajeev Sharma, the learned counsel for the applicant and Mr. Pratiroop Pandey, the learned A.G.A. for the State.
Grievance of the applicant is that, her case under Section 125 of the Code is pending since 2019 for disposal. The learned counsel for the applicant submitted that it is necessary that the said case should be decided expeditiously.
This is an innocuous prayer.
The said case, filed under Section 125 of the Code, is pending since 2019. Therefore, it is directed to the Judge, Family Court Kotdwar, District Pauri Garhwal to expedite and decide the said case, as expeditiously as possible, without giving any unnecessary adjournment to either of the parties.
The Criminal Miscellaneous Application (No. 1159 of 2022, filed under Section 482 of the Code of Criminal Procedure, 1973, is disposed of, accordingly.