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Charanjeet Singh Kohli vs Shri Lalit Kumar

Uttarakhand High Court · Decided on 25 February 2011 · Citation: (2011) 02 UK CK 0014

HON’BLE JUDGES
Prafulla C. Pant, J
ACTS & SECTIONS REFERRED
Criminal Procedure Code, 1973 (CrPC) — Section 482 · Negotiable Instruments Act, 1881 (NI) — Section 138, 143, 143(3)
CASE NUMBER
Criminal Miscellaneous Application (C-482) No. 187 of 2011
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Judgment

4 paragraphs · 146 words

Prafulla C. Pant, J.—By means of this petition, moved u/s 482 of Code of Criminal Procedure, 1973, the Petitioner has sought direction of this Court to the trial court that it should decide the Criminal Complaint Case No. 4688 of 2010 Charanjeet Singh v. Lalit Kumar, relating to offence punishable u/s 138 of Negotiable Instruments Act, 1881

2.

Heard.

3.

The prayer made in the petition is innocuous. Sub-section (3) of Section 143 of Negotiable Instruments Act, 1881, provides that the trial shall be conducted as expeditiously as possible and endeavour shall be made to conclude the trial within six months.

4.

For the reasons as mentioned above, this petition u/s 482 of Code of Criminal Procedure, is summarily disposed of, directing the trial court to decide the aforesaid criminal complaint case as expeditiously as possible, keeping in mind spirit contained in Section 143 of Act.