- (1.) Heard learned counsel for the applicant and learned AGA for the State and perused the record.
(2.) Learned counsel for the applicant has made an innocuous prayer to expedite the trial.
(3.) Keeping in view the facts and circumstances of the case, the learned trial court is directed to dispose of Case No. 677 of 2008 (Sai Krishna v Ajay Kumar Singh), under section 125 of the Code of Criminal Procedure pending in the court of the Principal Judge, Family Court, Allahabad expeditiously, if possible, within six months from the date of receipt of a certified copy of this order. With the aforesaid observations, the petition under section 482 CrPC is disposed of. Petition is disposed off.;