Om Prakash, J. - (1.) The present application has been filed by the applicant under Section 482 Cr.P.C. with the prayer to direct the Chief Judicial Magistrate, Ghazipur to decide case no. 234 of 2016, arising out of case crime no. 1394 of 2011, under Sections 419, 420, 467, 471 IPC, Police Station Kotwali, district? Ghazipur pending before him expeditiously.
(2.) Heard learned counsel for the applicant and the learned AGA appearing for the State.
(3.) Having regard to the facts and circumstances of the case and having considered the submissions made by the learned counsel for the parties, the court concerned is directed to decide the aforesaid case expeditiously fixing short dates if there is no other legal impediment.;