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Judgment
7 paragraphs · 137 wordsAlok Kumar Verma, J
This is an application under Section 482 of the Code of Criminal Procedure, 1973, to direct the District and Sessions Judge, Dehradun to expedite the Interim Relief Application of the present applicant – revisionist, pending in Criminal Revision No.124 of 2022, “Smt. Seema Devi vs. State”.
Heard Mr. B.S. Adhikari, learned counsel for the applicant and Mr. Pratiroop Pandey, learned AGA for the State.
The learned counsel for the State has no objection.
This is an innocuous prayer.
The District and Sessions Judge, Dehradun is directed to expedite the said Interim Relief Application of the applicant and decide the same as expeditiously as possible in accordance with law without granting any unnecessary adjournment to either party.
This Criminal Miscellaneous Application (No.1049 of 2022) is disposed of accordingly.