Lalit Kumar Gulati vs M/s Kalandi Organic And Chemicals, Dehradun And Another

Alok Kumar Verma, J

This is an application, filed under Section 482 of the Code of Criminal Procedure, 1973, to direct the 1st Judicial Magistrate, Dehradun to decide the Criminal Complaint Case No.5668 of 2018, “Lalit Kumar Gulati vs. M/s Kalandi Organic and Chemicals and Others”, under Section 138 of the Negotiable Instruments Act, 1881 within the stipulated period.

Heard Ms. Radha Arya, the learned counsel for the applicant-complainant.

The prayer of the applicant is an innocuous prayer.

In Indian Bank Association and Others vs. Union of India and Others, (2014) 5 SCC 590, the Hon’ble Supreme Court has directed all the Criminal Courts in the country dealing with the cases under Section 138 of the Negotiable Instruments Act, 1881 for speedy and expeditiously disposal of the cases falling under Section 138 of the Negotiable Instruments Act, 1881.

Therefore, keeping in mind the directions of the Hon’ble Supreme Court, the 1st Judicial Magistrate, Dehradun is hereby directed to expedite the proceedings of the said Criminal Complaint Case No.5668 of 2018, “Lalit Kumar Gulati vs. M/s Kalandi Organic and Chemicals and Others”, under Section 138 of the Negotiable Instruments Act, 1881, and to decide the said case as expeditiously as possible without granting any unnecessary adjournment to the either party.

The Criminal Miscellaneous Application No.1160 of 2022, filed under Section 482 of the Code of Criminal Procedure, 1973, is disposed of, accordingly.