Manoj Bajaj,J.
Applicant has approached this Court through this application under Section 483 Code of Criminal Procedure for issuance of directions to the Chief Judicial Magistrate, Jaunpur to expedite and conclude the proceedings of Case No.14031 of 2022, titled State vs. Arun Kumar and others, arising out of case crime no.10 of 2021, under Sections 498A, 323, 504, 506 IPC and Section 3/4 D.P. Act, Police Station Mahila Thana, District Jaunpur in a stipulated period.
Concededly, cognizance of the offence was taken on 4th November, 2022 and thereafter the court is issuing arrest warrants against the accused to secure their presence.
In this background, no exceptional ground is made out for issuing the directions for expeditious disposal of the trial. The application fails and is hereby dismissed.
