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Lokanand Mamgain vs Jagdish Prasad Dangwal

Uttarakhand High Court · Decided on 15 February 2011 · Citation: (2011) 02 UK CK 0055

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 (C482) No. 160 of 2011
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Judgment

4 paragraphs · 164 words

Prafulla C. Pant, J.—By means of this petition moved u/s 482 of Code of Criminal Procedure, 1973 (for short Cr.P.C.) the Petitioner has sought a direction to the trial court that it should decide the, Lokanand Mamgain v. Jagdish Prasad criminal case No. 1481 of 2009relating to offence punishable u/s 138 of Negotiable Instruments Act, 1881, pending in the court of Judicial Magistrate, Vikasnagar, expeditiously.

2 Heard.

3.

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

4.

Therefore, this petition u/s 482 of Code of Criminal Procedure, is disposed of summarily with the direction to the trial court to decide the aforesaid criminal complaint as expeditiously as possible keeping in mind spirit contained in Section 143 of the Negotiable Instruments Act, 1881.