- (1.) Heard learned counsel for the applicant and learned A.G.A. for the State-respondent.
(2.) The present 482 Petition has been filed for a direction to the Judicial Magistrate IIIrd, Mathura to consider and decide case no. 670/XI of 2009 (Smt. Gunjan Vs. Harish) under section 125 Cr.P..C. within the time specified by this court.
(3.) No useful purpose would be served in keeping the present petition pending, which is being finally disposed of with a direction to the udicial Magistrate IIIrd, Mathura to consider and decide case no. 670/XI of 2009 (Smt. Gunjan Vs. Harish) under section 125 Cr.P..C. as expeditiously as possible in accordance with law after hearing the parties preferably within a period of eight months from the date of filing of certified copy of this order before him.;