Deepak Verma, J.

1. List has been revised. No one appears for the applicant/applicants to press this application as Advocates have abstained themselves from judicial work.

2. Learned AGA is present.

3. This application under Section 482 Cr.P.C. has been filed seeking direction to the court below for early decision of Complaint Case No.1205 of 2012 (Mohd. Asad Vs. Sauful Hasan & others), under Sections 147, 323, 504, 506, 427, 452, 364-A I.P.C., Police Station- Khuldabad, District-Allahabad, pending before the Additional Chief Judicial Magistrate, Room No.7, Allahabad.

4. It is apparent from record that instant complaint has been lodged through application under section 156(3) Cr.P.C. and by order dated 11.10.2017, opposite party nos. 2 to 6 were summoned under aforesaid sections. In Para-8 of the affidavit, it has been stated that opposite party nos. 2 to 6 have not appeared before the court below and have not applied for bail. Instant case is pending since last 11 years. Opposite party nos. 2 to 6 are not cooperating with the case and they have opted delaying tactics. In Para-13, it has been stated that speedy trial is a fundamental right of every citizen and if trial has not been decided, the applicant would suffer an irreparable loss and injury.

5. Learned AGA submits that the prayer in the application is innocuous and the same can be allowed.

6. Considering the fact that the trial has remained pending since 2017, without expressing any opinion on the merits of the case, this application is finally disposed of with a direction to the court below to decide the aforesaid case in accordance with law, as expeditiously as possible, without granting any unnecessary or long adjournments to either of the parties, preferably within a period of six months from the date of production of a certified copy of this order, if there is no other legal impediment.