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Judgment
9 paragraphs · 262 wordsSaurabh Srivastava, J
Heard learned counsel for the parties.
The instant petition has been preferred with following prayers:-
"to direct the Additional Principal Judge, Family Court, District Shahjahanpur to decide the Misc. Case no. 116/2021 (Smt. Chitralekha vs. Ramesh) under Section 127 of Cr.P.C. filed by applicant/petitioner expeditiously within stipulated period as the Hon'ble Court may be pleased to fix."
Learned counsel for the petitioner confined his prayer only seeking direction for expeditious disposal of Misc. Case no. 116/2021 pending before learned Additional Principal Judge, Family Court, District Shahjahanpur.
Learned AGA for the State vehemently opposed the prayer sought through the instant petition.
Be that as it may, no useful purpose shall be served by way of keeping the matter pending before this Court and as such, learned Court of Additional Principal Judge, Family Court, District Shahjahanpur/concerned court is hereby directed to expedite and finalize the proceedings of Misc. Case no. 116/2021 (Smt. Chitralekha vs. Ramesh) under Section 127 of Cr.P.C. filed by petitioner, as expeditiously as possible, preferably within a period of 6 months from the date of presentation of certified copy of this order before him without granting any unnecessary adjournment to either of the parties, but after giving full opportunity of hearing to both sides.
It is also directed to the parties that no unnecessary adjournment shall be sought unless the same is unavoidable and both the parties are directed to cooperate with the learned court concerned for achieving the directions as made above.
The instant petition is hereby disposed of accordingly.