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Charanjeet Singh vs Smt. Kesari and Shri Srichand

Uttarakhand High Court · Decided on 15 June 2011 · Citation: (2011) 06 UK CK 0013

HON’BLE JUDGES
Prafulla C. Pant, J
CASE NUMBER
Criminal Miscellaneous Application No. 515 of 2011
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Judgment

4 paragraphs · 169 words

Prafulla C. Pant, J.—Heard.

2.

By means of this petition moved u/s 482 of Code of Criminal Procedure, 1973, the Petitioner has sought a direction of this Court to the trial court to decide criminal complaint case No. 4364 of 2009 Charanjeet Singh v. Smt. Kesari and another relating to offence punishable u/s 138 of the Negotiable Instruments Act, 1881.

3.

The prayer made in the writ petition is innocuous. Sub-section (3) of Section 143 of the Negotiable Instruments Act, 1881 provides that trial shall be conducted as expeditiously as possible and an endeavour shall be made to conclude the trial within six months from the date of filing of the complaint. Criminal complaint is pending since 2009.

4.

In the above circumstances, this petition u/s 482 Code of Criminal Procedure is disposed of summarily directing the Judicial Magistrate 1st, Dehradun to proceed and decide the case as expeditiously as possible, keeping in mind the spirit contained in Sub-section (3) of Section 143 of the Negotiable Instruments Act 1881.