Rajeev Misra, J. - (1.) Heard Mr. Ram Swaroop Umrao, learned counsel for the applicant, and the learned A.G.A. for the State.
(2.) By means of the present application filed under Section 482 Cr.P.C., the applicant has prayed for a direction to the court below, namely, the Judicial Magistrate-IV, Allahabad to expedite the hearing of the Case No. 262 of 2017 (State vs. Ashutosh) arising out of Case Crime No. 228 of 2016, under Sections 498-A, 323, 504, 506 I.P.C. and Section 3/4 D.P. Act, Police Station Kareli, District Allahabad.
(3.) Considering the facts and circumstances of the case, it is provided that the Court below shall proceed to decide the above mentioned complaint case with all expedition, without granting any unnecessary adjournment to either of the parties and by fixing short dates.;