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Judgment
The petitioner is seeking expeditious disposal of S.T. No.388 of 2017 pending before the Judicial First Class Magistrate Court-I, Pala, which
originated from his complaint filed under Section 138 of the Negotiable Instruments Act.
Since the case is of the year 2017, a report was called for from the jurisdictional Magistrate. It is stated in the report that the accused appeared on
21.10.2017 and charge was read over to the accused on 10.02.2017. The case was thereafter posted for cross-examination of the complainant on
15.02.2020 and adjourned to 28.03.2020. That, in view of the lock down restrictions and the guidelines issued by the High Court, the case was
adjourned on notification and now stands posted to 29.01.2021. In spite of this Court having asked the learned Magistrate about the time required for
final disposal of the case, nothing is stated in the report.
Taking into account the submission that the petitioner is a senior citizen and the case being of the year 2017, the Judicial First Class Magistrate-I, Pala,
is directed to dispose S.T.No.380 of 2017 within a period of six months from the date of receipt of a copy of this judgment. In view of the limited relief
granted, notice to the second respondent is dispensed with.
The original petition is disposed of accordingly.