HONBLE SUDHIR KUMAR SAXENA, J. - (1.) THIS petition has been filed with prayer for issuance of direction to expedite the Criminal Case No. 2906 of 2011 (Pradeep Kumar Srivastava Vs. Som Prakash Tiwari and others), under Sections 419, 420, 418, 468, 463 I.P.C., Police Station Jaisinghpur, District Sultanpur, pending in the court of Chief Judicial Magistrate, court no. 16, Sultanpur.
(2.) I have heard learned counsel for the parties and Sri V.K. Tiwari, learned Additional Advocate General. Briefly stated facts are that petitioner moved an application under Section 156(3) Cr.P.C. Learned Magistrate allowed the application vide order dated 14.02.2006 with direction to the Police Station concerned to register the F.I.R. and investigate the matter.
(3.) AFTER investigation, final report was submitted on 23.06.2007. Petitioner filed a protest petition which was allowed by the Judicial Magistrate, court no.28, Sultanpur on 03.11.2007 and said application was registered as complaint case.;