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Judgment
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P. Somarajan, J
Heard the petitioner. The petitioner came up with the grievance that though criminal proceedings under Section 138 of the Negotiable Instruments Act
were initiated in the year 2017, it is still pending consideration before the trial court and hence sought for a speedy disposal of the matter. I am aware
of the present situation in connection with the ongoing pandemic COVID 19, but at the same time, the grievance of the petitioner has to be addressed
positively. Hence, there will be a direction to the trial court to make use of Video-conferencing so as to procure the presence of the witnesses for their
examination and a speedy disposal, within a time schedule of six months from today.
With the above direction, the original petition is disposed of.