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Rajeev Kumar vs Dile Ram

Uttarakhand High Court · Decided on 15 February 2011 · Citation: (2011) 02 UK CK 0087

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. 1 58 of 2011
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Judgment

4 paragraphs · 163 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,Rajeev Kumar v. Dile Ram criminal case No. 1724 of 2010relating to offence punishable u/s 138 of Negotiable Instruments Act, 1881, pending in the court of Chief Judicial Magistrate,Dehradun, 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 2008.

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.