M/S M.A. Construction Through Proprietor Aslam vs Ajay Kumar Katiyan

Alok Kumar Verma, J

This is an application, filed under Section 482 of the Code of Criminal Procedure, 1973, to direct the Additional Chief Judicial Magistrate, Roorkee, District Haridwar to expedite the proceedings of Complaint Case No.4577 of 2019, “M/s M.A. Construction vs. Ajay Kumar Katiyan”, filed under Section 138 of the Negotiable Instruments Act, 1881 within stipulated period.

Heard Mr. Shariq Khurshid, learned counsel holding brief of Mr. Gaurav Singh, the learned counsel for the applicant.

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 Additional Chief Judicial Magistrate, Roorkee, District Haridwar is hereby directed to expedite the proceedings of the said Complaint Case No. 4577 of 2019, “M/S M.A. Construction vs. Ajay Kumar Katiyan”, under Section 138 of the Negotiable Instruments Act, 1881 and to decide as expeditiously as possible without granting any unnecessary adjournment to the either party.

The Criminal Miscellaneous Application No.1112 of 2022, filed under Section 482 of the Code of Criminal Procedure, 1973, is disposed of, accordingly.