Mahendra Dayal, J. - (1.) Heard learned counsel for the petitioner and the learned AGA for the State.
(2.) The petitioner has made a prayer that Additional Chief Judicial Magistrate Room No.22, Sultanpur be directed to decide the application of the petitioner under Section 156(3) Cr.P.C. being Case No. 4271 of 2017.
(3.) Without entering into merit of the case, the petition is finally disposed of directing Additional Chief Judicial Magistrate, Room No.22, Sultanpur to decide the application of the petitioner under Section 156(3) Cr.P.C. pending in his court as expeditiously as possible, preferably within a period of two months from the date of receipt of a certified copy of this order.;