AKSEER Vs. STATE OF U.P.

JUDGEMENT

(1.) Supplementary affidavit filed by learned counsel for the applicants is taken on record.

(2.) Heard, learned counsel for applicant, learned A.G.A. and perused the record.

(3.) This application under Sec. 482 Cr.P.C has been filed for directing the court of Family Judge, Bareilly to expedite the hearing of Complaint Case No.1436 of 2017 (Smt. Akseer and Another vs. Mustajab), arising out of application under Sec. 125 Cr.P.C., Police Station Shishgarh, District Bareilly, as provided under Sec. 309 Cr.P.C.